M/S STANDARD CORPORATION INDIA LTD.,BARNALA vs. DCIT, CENTRAL CIRCLE, PATIALA

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ITA 1532/CHANDI/2019Status: DisposedITAT Chandigarh30 March 2021AY 2013-142 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 noted that the assessee had successfully settled the dispute under the Vivad Se Vishwas Scheme. Consequently, the assessee's prayer to withdraw the appeal was accepted.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. During the hearing, the assessee informed the tribunal that they had opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020, and their application was accepted.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee's settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM

For Appellant: Shri Rajiv Gupta, C.A
Hearing: 23.03.2021Pronounced: 30.03.2021

ORDER आदेश आदेश PER DIVA SINGH By the present appeal, the assessee has assailed the correctness of the order dated 03.09.2019 of CIT(A)-5, Ludhiana pertaining to 2013-14 assessment year on various grounds.

2.

However at the time of hearing, ld. AR relying on the application dated 12.03.2021 submitted that the assessee has availed of settlement under “The Direct Tax Vivad Se Vishwas Scheme, 2020” and its application has been accepted by the Department as Form No. 3 stands issued. Copy filed. In these circumstances, the assessee prays for withdrawal of the appeal.

ITA-1532/CHD/2019 A.Y. 2013-14 Page 2 of 2

3.

The ld. Sr.DR Shri Ashok Khanna on a perusal of record had no objection to the prayer of the assessee.

4.

We have heard the submissions and perused the material on record. In the aforementioned peculiar facts and circumstances considering the record and the submissions, the appeal of the assessee is dismissed as withdrawn. Said order was pronounced at the time of virtual hearing itself in the presence of the parties via Webex.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 30th March,2021.

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