M/S COSME COSTA & SONS,MAPUSA vs. ACIT, CIRCLE - 2(1), PANAJI

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ITA 199/PAN/2018Status: DisposedITAT Panaji31 March 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2014-15. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 31.03.2022Pronounced: 31.03.2022

Date of Hearing: 31.03.2022 Date of Pronouncement: 31.03.2022 ORDER Per Dr. M. L. Meena, AM:

The appeal has been filed by the assessee against the impugned order dated 21.02.2018 passed by Ld. Commissioner of Income Tax (Appeals) Panaji-1, in respect of the Assessment Year 2014-15.

2.

At the outset, the ld. AR of the assessee has requested for withdrawal of the appeal vide application dated 17.03.2022 stating therein that the assessee has settled the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

The Ld. DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 31.03.2022.

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