What did the Tribunal hold?

The assessee sought to withdraw the appeal as they decided to opt for the Vivad se Vishwas Scheme. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. The assessee later filed a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal after opting for the Vivad se Vishwas Scheme.

M/S. Vtp Corporation LLP vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

For Appellant: Shri Suhas Bora

Hearing: 01.01.2021Pronounced: 01.01.2021

Assessee by : Shri Suhas Bora Revenue by : Shri S. P. Walimbe सुनवाई क� तारीख / Date of Hearing : 01.01.2021. घोषणा क� तारीख / Date of Pronouncement : 01.01.2021 आदेश आदेश / ORDER आदेश आदेश

This appeal by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeals) – 5, Pune on 20.06.2018 in relation to the assessment year 2015-16.

Before us, the assessee has filed a letter dated 23.12.2020 seeking withdrawal of the appeal. The relevant contents of such letter reads as under :

“The appellant has decided to opt for the Vivad se Vishwas Scheme- 2020 and accordingly uploaded the Form No. 1 and 2 of the said Scheme on 21st March, 2020 bearing Receipt No. 328358091210320. (Photocopy of Form 3 received from PCIT is enclosed). Accordingly, the Appellant prays Your Honour to permit the Appellant to withdraw the said appeal.”

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

In the result, the appeal is dismissed as ‘withdrawn’.

Order pronounced in the open Court on 1st January, 2021.

M/S. VTP CORPORATION LLP,PUNE vs. INCOME-TAX OFFICER, WARD - 7(1), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments