M/S. ASHUTOSH DEVELOPERS,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-9(2), AHMEDABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's decision to utilize the Vivad se Vishwas Scheme. The assessee was granted liberty to seek restoration if they failed to avail the scheme benefits for bonafide reasons.
What were the facts?
The assessee sought to withdraw their appeal before the ITAT because they had opted to avail the benefits of the 'Vivad se Vishwas Scheme, 2020'. The Departmental Representative had no objection to this withdrawal.
What were the issues?
The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD
आदेश/O R D E R
PER BENCH :
The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-XX, Ahmedabad (‘CIT(A)’ in short), dated 31.03.2014 arising in the assessment order dated 29.11.2006 passed by the (M/s. Ashutosh Developers) - 2 - Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2004-05.
The captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). When the matter was called for hearing, the ld. counsel for the assessee at the outset has submitted that he does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that his application for withdrawal of appeal may please be granted. Reference was also made to written requests in this regard.
The ld. Departmental Representative for the Revenue stated that she has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.
In the light of written request made on behalf of the captioned assessee, the appeal is dismissed as withdrawn.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 appeal for hearing before ITAT in accordance with law.
In the result, the captioned appeal is dismissed as withdrawn.
This Order pronounced on 12/02/2021
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