SHRI MAHESHBHAI SHANTILAL PATEL,AHMEDABAD vs. THE DCIT, CENTRAL CIRCLE-1(2), AHMEDABAD
What did the Tribunal hold?
The Tribunal considered the submissions for withdrawal under the "Vivad se Vishwas" Scheme. The appeals were dismissed as withdrawn, with liberty to seek restoration if the scheme benefits could not be availed for bonafide reasons.
What were the facts?
The assessee opted to avail the benefits of the "Vivad Se Vishwas Scheme 2020". Copies of Form No.3 were placed on record before the Tribunal. The assessee requested withdrawal of the appeals under the scheme.
What were the issues?
The primary issue was the assessee's request to withdraw appeals under the "Vivad Se Vishwas Scheme".
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH, AHMEDABAD
Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED
PER BENCH :
These four appeals filed by the assessee arise from the separate orders of the Commissioner of Income Tax (Appeals)-11, Ahmedabad, all dated 09.10.2019, passed for Assessment Years 1991-92 to 1994-95.
We have heard the Learned Representatives of both the parties through video conferencing. Learned Counsel for the assessee, at the outset, submitted that assessee has opted to avail the benefits of “Vivad Se Vishwas Scheme 2020” and has also placed on record copies of Form No.3 before the Tribunal in this regard and hence request was made orally for withdrawal of appeals under the said Scheme.
The learned Departmental Representative submitted that he has no objection to the withdrawal of the appeals in the circumstances narrated on behalf of the assessee.
We have considered the submissions of the assessees for withdrawal of the appeals under the Sheme “Vivad se Vishwas”. In the light of aforesaid request made , 580, 581 & 582/Ahd/2020 A.Ys.: 1991-92, 1992-93, 1993-94 &1994-95 Page 2 of 2 by the assessee, all the appeals are dismissed as withdrawn. However, in the event, the assessee fail to avail the benefit of “Vivad se Vishwas Scheme” for any bonafide reasons, then the assessee will be at liberty to seek restoration of original appeals for hearing before the ITAT in accordance with law.
In the result, all the appeals are dismissed as withdrawn.
Order pronounced in the Court on this 6th day of October, 2021.
Recent GST High Court judgments
Search GST case law →- M/S. V J Petro Products vs. The Deputy Assistant Commissioner (St) - IiiAndhra Pradesh · 27 Oct 2026
- M/S Asian Aura vs. Government Of Nct Of Delhi And Ors.Delhi · 27 Oct 2026
- Shining Steel Through Its Proprietor Kartik Gupta vs. Union Of INDIA & Ors.Delhi · 27 Oct 2026
- M/S Redamancy World Through Its Proprietor Sanjay Kumar Goel vs. Central Board Of Indirect Taxes And Customs & Ors.Delhi · 27 Oct 2026
- M/S Arj Exim INDIA vs. Additional Commissioner Of CGST, Appeals-Ii, New Delhi And OrsDelhi · 27 Oct 2026