M/S. FABRICARE ORGANICS INDIA PVT. LTD.,BHILWARA vs. ITO, WARD-3, BHILWARA

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ITA 3/JODH/2019Status: DisposedITAT Jodhpur18 September 2023AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2007-08. The assessee later sought to withdraw the appeal as the dispute was settled under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH ‘SMC’, JODHPUR

Before: SHRI SAKTIJIT DEY, VICE- & DR. BRR KUMAR

Hearing: 18.09.2023Pronounced: 18.09.2023

ORDER Present appeal arises out of order dated 30.10.2018 of learned Commissioner of Income-tax (Appeals)- Ajmer, for the assessment year 2007-08.

2.

When the appeal was called out, none appeared on behalf of the assessee. However, letter dated 29.10.2020 has been furnished by the assessee seeking withdrawal of the appeal, as the dispute arising in the appeal has been settled under Direct Tax Vivad Se Vishwas Act, 2020. A copy of Form-5 dated 06.11.2020 issued by the competent authority has been enclosed with the aforesaid letter.

3.

Learned Departmental Representative did not object to assessee’s request for withdrawal of the appeal.

4.

In view of the aforesaid, accepting assessee’s request, we permit withdrawal of the present appeal. Accordingly, appeal is dismissed as withdrawn.

5.

In the result, appeal is dismissed.

Order pronounced in the open court on 18/09/2023.

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