SHRI KEWAL BANSAL,PANCHKULA vs. DCIT, CC, PATIALA

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ITA 1400/CHANDI/2019Status: DisposedITAT Chandigarh08 March 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 noted that the dispute was settled under the Vivad Se Vishwas Scheme, as evidenced by Form No. 3. Therefore, the assessee's application to withdraw the appeal was accepted.

What were the facts?

The assessee had filed an appeal before the ITAT. The assessee subsequently applied for settlement of the dispute under the Vivad Se Vishwas Scheme, 2020. The application was accepted by the Income Tax Department.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

आदेश/Order

Per Annapurna Gupta, Accountant Member:

1.

The above appeal has been preferred by the assessee against the order of the Commissioner of Income Tax (Appeals)- 5, Ludhiana dated 29.08.2019 relating to assessment year 2011-12 passed u/s 250(6)) of the Income Tax Act, 1961 (hereinafter referred to as ‘Act’.

A.Y. 2011-12 Page 2 of 3

2.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee’s application for settling the dispute under the 'Vivad Se Vishwas Scheme, 2020'(VSV) has been accepted by the Income Tax Department and Form No.3 has been issued evidencing the same, therefore, he intends to withdraw the present appeal. Separate application dated 06.03.2021 for withdrawal of the appeal has been submitted by the ld. Counsel for the assessee. The ld. DR did not object to the same.

3.

We have perused the records and documents before us and find that the dispute in the above appeal stands settled under the VSV Scheme, which is evidenced by Form No.3 issued by the Department in this respect dated 13.10.2020. In view of the same, the assessee’s application to withdraw the appeal is accepted.

4.

In the result, the above appeal of the assessee is hereby dismissed as 'Withdrawn'.

Order pronounced on 08.03.2021.

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