What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal, noting that the Vivad se Vishwas Scheme provisions permit such withdrawal. The assessee can file a miscellaneous application if any issue remains unresolved under the scheme.

The assessee sought to withdraw their appeal before the ITAT as they had opted for the Vivad se Vishwas Scheme, 2020. The scheme application was approved by the Income Tax Department.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad se Vishwas Scheme, 2020.

Suryaben Dilipbhai Patel, Ahmedbad vs DCIT | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Shri Mahavir Prasad & Shri Amarjit Singh

For Appellant: Shri Pritesh Shah, A.R

For Respondent: Shri S.S. Shukla, Sr. D.R, Shri Pritesh Shah, A.R

आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2015-16, arises from order of the CIT(A), Gandhinagar, Ahmedabad dated 22-03-2019, in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

2 The assessee filed written submission to withdraw the appeal on the ground that he has opted to avail benefits of Vivad se Vishwas Scheme, 2020 and in his submission the assessee has also enclosed the Page No 2 Suryaben Dilipbhai Patel vs. Dy. CIT copies form no. -3 issued by the Pr. CIT of Income Tax for approving the application filed by the assessee under the Vivad se Vishwas Scheme, 2020. When the matter was called for hearing, the ld. counsel for the assessee at the outset has submitted that he does not want to pursue the said appeal since his application under Vivad se Vishwas Scheme, 2020 has been approved by the Income Tax Department and requested that his application for withdrawal of appeal may please be granted.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.

We have considered the submission and application of the assessee for withdrawal of the appeal as his application has been approved under Vivad se Vishwas Scheme, 2020. A reference has been made in sub-section (2) & (3) of section 4 of Direct Tax Vivad se Vishwas Scheme, 2020 for the purpose of withdrawal of appeal. In the light of the provision made in the scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2020 in accordance with law is allowed. However, in case, any issue is remained un-resolved under the said scheme, then, the assessee will be at liberty to file the Page No 3 Suryaben Dilipbhai Patel vs. Dy. CIT Miscellaneous Application to recall this order to restore the original appeal within the time limit provided in the act.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 23-09-2021 Sd/- Sd/- (MAHAVIR PRASAD) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 23/09/2021 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

SURYABEN DILIPBHAI PATEL,AHMEDBAD vs. DCIT, MEHSANA CIRCLE, MEHSANA

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