SPRINGDALES EDUCATIONAL SOCIETY,SANGRUR vs. CIT(EXEMPTION), CHANDIGARH

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ITA 329/CHANDI/2020Status: DisposedITAT Chandigarh17 March 2021AY 2021-222 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 assessee's application to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemptions). The assessee subsequently opted to settle the issues under the Vivad Se Vishwas Scheme 2020.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT after opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

�थायीलेखासं./PAN NO: AADTS1026M अपीलाथ�/Appellant ��यथ�/Respondent Hearing through video Conferencing िनधा�रतीक�ओरसे/Assessee by : Shri Ashok Goyal, CA राज�वक�ओरसे/ Revenue by : Shri Sandeep Dahiya, CIT सुनवाईक�तारीख/Date of Hearing : 17.03.2021 उदघोषणाक�तारीख/Date of Pronouncement : 17.03.2021 आदेश/Order आदेश आदेश आदेश Per R.L. Negi, Judicial Member:

The assessee has filed the captioned appeal against the order dated 24.09.2020 passed by the Commissioner of Income Tax (Exemptions), Chandigarh [(for short ‘the CIT(E)], pertaining to the assessment year 2021-22 vide which the Ld. CIT(E) has dismissed the appeal of the assessee filed against the assessment order passed u/s 12AA of the Income Tax Act, 1961 (for short 'the Act').

2.

At the outset, Ld. Counsel for the assessee submitted that the assessee has opted to settle the issues in the said appeal under the provisions of ‘Vivad Se Vishwas Scheme 2020’. The Ld. Counsel further

2 submitted that an application for withdrawal of the said appeal has already been filed. Hence, the same may be allowed and the assessee may be permitted to withdraw the said appeal.

3.

The Ld. Departmental Representative did not oppose the application filed by the assessee.

4.

In view of the submissions made by the Ld. Counsel for the assessee, we allow the application filed by the assessee and accordingly dismiss the appeal as withdrawn.

Order pronounced on 17.03.2021.

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