What did the Tribunal hold?

The Tribunal noted that the assessee's application under the Vivad-se-Viswas Scheme had been accepted. Consequently, the appeals filed by the assessee no longer survived.

The assessee filed appeals against the CIT(A) orders for assessment years 2012-13 to 2014-15. The assessee subsequently filed an application under the Vivad-se-Viswas Scheme, which was accepted by the Revenue.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the assessee's successful application under the Vivad-se-Viswas Scheme.

Malabar Sand and Stone P. Ltd… vs ACIT | ITAT Cochin 2021

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari, AM & Shri George Mathan, JM

For Respondent: Smt. J.M. Jamuna Devi, Sr. DR

Hearing: 09.11.2021Pronounced: 09.11.2021

These are appeals filed by the assessee against the order of the learned CIT(A)-3, Kochi in appeal Nos. ITA.37 to 43/C/CIT(A)-III/2019-20 dated 28.10.2020 for Assessment Years 2012-13 to 2014-15.

None appeared on behalf of the assessee. Smt. J.M. Jamuna Devi, Sr. DR appeared on behalf of Revenue.

The assessee has filed a letter for withdrawing the appeals stating that the assessee has filed an application under Vivad-se-Viswas Scheme of 2020. The same has also been accepted by the Revenue and intimation in this regard has been issued. A copy of the same is taken note of and kept on record. to 407/Coch/2020 2 Malabar Sand and Stone Pvt. Ltd.

As the assessee’s application under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue and appeals filed by the assessee no more survive and consequently the appeals stand dismissed as withdrawn.

Dictated and pronounced in the open Court on 9th November, 2021.

MALABAR SAND AND STONE P. LTD,KANNUR vs. THE ACIT, KOZHIKKODE

What did the Tribunal hold?

What were the facts?

What were the issues?

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