M/S M.K. AGGARWAL HOSIERY PVT. LTD.,LUDHIANA vs. JCIT, LUDHIANA

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ITA 252/CHANDI/2017Status: DisposedITAT Chandigarh11 January 2021AY 2009-102 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 request to withdraw the appeal as the assessee had availed the benefit of the Vivad se Vishwas Act.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn after availing the Vivad se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

आदेश/Order

PER N.K. SAINI, VICE PRESIDENT This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-1, Ludhiana dt. 17.11.2016.

2.

The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:

1.

Sub : Application for wihtdrawl of appeal for A.Y. 2009-10 - Regarding: Hon'ble Bench, Kindly refer to the above appeal fixed for 11th January, 2021. in this respect, it is submitted that the assessee company has availed the benefit of vivaad se vikas Act and has filed Form-1 and Form-2 on 26.12.2020. Further Form -3 has_ been issued to the assessee company on 31.12.2020 vide acknowledgement no. 979705520311220.

Kindly Accord kind permission to withdrawn this appeal. Thanking you,

Yours faithfully For M.K. Aggarwal Hosiery (P) Ltd. Sd/- (Pankaj Bhalla) Counsel

3.

During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 bearing Certificate No. 979705520311220, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.

4.

The Ld. Sr. DR did not object if appeal of the assessee is dismissed as withdrawn.

5.

In view of the above the appeal of the assessee is dismissed as withdrawn.

6.

In the result, appeal of the assessee is dismissed.

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