YOGI CERACHEM PVT. LTD.,AHMEDABAD vs. THE DCIT, CIRCLE-4(1)(1), AHMEDABAD

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ITA 1047/AHD/2019Status: DisposedITAT Ahmedabad12 April 2021AY 2015-163 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessees' request to withdraw their appeals, as they had opted for the Vivad se Vishwas Scheme. The appeals were dismissed as withdrawn.

What were the facts?

Seven assessees filed appeals before the ITAT. Subsequently, they opted to avail benefits under the Vivad se Vishwas Scheme, 2020. Their applications for withdrawal of appeals were approved under the scheme.

What were the issues?

Whether the appeals should be withdrawn by the assessees who have opted for the Vivad se Vishwas Scheme, 2020.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

PER BENCH:- These seven appeals filed by different assessees, arise from order of the CIT(A), in proceedings under Income Tax Act, 1961; in short “the Act”.

2.

The assessees filed written submissions to withdraw the appeals on the ground that they have opted to avail benefits of Vivad se Vishwas Scheme, 2020 and in their submissions the assessees have also enclosed the copies form no. -3 issued by the Pr. CIT of Income Tax for approving the application filed by the assessees under the Vivad se Vishwas Scheme, 2020. When the matter was called

I.T.A No. 1047/Ahd/2019 & six others Page No 2 Yogi Cerachem P. Ltd. vs. DCIT & six others

for hearing, the ld. counsels for the assessees at the outset have submitted that they do not want to pursue the said appeals and requested that their applications for withdrawal of appeals may please be granted.

3.

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

4.

We have considered the submissions and applications of the assessees for withdrawal of the appeals as their applications have 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 requests for withdrawal of appeals of the assessees 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 assessees will be at liberty to file the Miscellaneous Applications to recall this order to restore the original appeals within the time limit provided in the act.

5.

In the result, all the seven appeals filed by different assessees are dismissed as withdrawn.

Order pronounced in the open court on 12-04-2021 (RAJPAL YADAV) (AMARJIT SINGH) VICE PRESIDENT ACCOUNTANT MEMBER Ahmedabad : Dated 12/04/2021

I.T.A No. 1047/Ahd/2019 & six others Page No 3 Yogi Cerachem P. Ltd. vs. DCIT & six others

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

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