M/S. SHREE BARKHA SYNTHETICS LTD.,BHILWARA vs. ACIT, CIRCLE, BHILWARA

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ITA 167/JODH/2018Status: DisposedITAT Jodhpur08 August 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as it had opted for the Vivad Se Vishwas Scheme. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee company had filed an appeal before the ITAT. Subsequently, the assessee opted for the Vivad Se Vishwas Scheme, 2020. The assessee then requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI PAVAN KUMAR GADALE & DR. DIPAK P. RIPOTE

For Respondent: Ms. Nidhi Nair, JCIT-DR
Hearing: 08.08.2023Pronounced: 08.08.2023

PER DR. DIPAK P. RIPOTE, AM: The assessee, vide letter dated 03rd August, 2023 submitted that the assessee has opted for Vivad Se Vishwas Scheme, 2020. 2. We have perused the Form No. 3 filed by the assessee which mentions the present appeal ITA No. 167/Jodh/2018 for the Assessment Year 2014-15. Accordingly, the assessee is allowed to withdraw the appeal ITA No. 167/Jodh/2018. 3. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 08th August, 2023. (PAVAN KUMAR GADALE) ACCOUNTANT MEMBER Dated:08/08/2023 Sh. Shree Bharka Synthetics Ltd. Copy to:

1.

The Appellant

2.

The Respondent

3.

The CIT

4.

The CIT(A) Asstt.

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