VOLTAMP TRANSFORMERS LTD.,AHMEDABAD vs. THE DCIT, CIRCLE-4(1)(2), AHMEDABAD

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ITA 1317/AHD/2018Status: DisposedITAT Ahmedabad01 April 2021AY 2011-123 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 withdrawal of the appeals as the assessees had opted for the Vivad se Vishwas Scheme. The assessees were granted liberty to seek restoration if they failed to avail the scheme benefits for bonafide reasons.

What were the facts?

The assessees had filed appeals before the ITAT for different assessment years. They subsequently opted to avail benefits under the 'Vivad se Vishwas Scheme, 2020'. Consequently, they requested to withdraw their pending appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ C ” BENCH, AHMEDABAD

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

Consolidated Appeals (3)

ITA 1317/Ahd/2018AY 2011-12
ITA 945/Ahd/2016AY 2012-13
ITA 2021/Ahd/2016AY 2012-13
For Respondent: Shri L.P. Jain, Sr.DR
Hearing: 01/04/2021

आदेश / O R D E R

PER BENCH:

1.

The captioned appeals of the different assessees arise from the respective orders of the Commissioner of Income Tax (Appeals) [‘CIT(A)’] against different assessment years.

ITA No.945/Ahd/2016 AY 2012-13 and AY 2012-13

2.

The captioned assessees have sought to withdraw their appeals listed above on the ground that they have opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). When the matter was called for hearing, the ld. counsels for the assessees at the outset have submitted that they do not seek to pursue the said appeals owing to exercise of option for availing VSV Scheme and consequently requested that their applications for withdrawal of appeals may please be granted. Reference was also made to written requests in this regard.

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 assessee.

4.

In the light of oral/written requests made on behalf of the captioned parties, all the appeals are dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the Assessee concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.

5.

In the result, all captioned appeals of the assessee(s) are dismissed as withdrawn.

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