AMARJEET NEOGY,KANPUR vs. ADDL. COMMISSIONER OF INCOME TAX, KANPUR

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ITA 225/LKW/2017Status: DisposedITAT Lucknow14 December 2021AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee submitted an application to withdraw the appeal as they had settled the matter under the Vivad Se Vishwas Scheme. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee applied for withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI A.D JAIN & SHRI T.S. KAPOOR

For Appellant: Shri Virendra Gupta, CA
For Respondent: Shri Harish Gidwani, DR
Hearing: 14/12/2021Pronounced: 14/12/2021

This is an appeal filed by the assessee against the order of ld. CIT(A)-I, Kanpur dated 31.01.2017 pertaining to Assessment Year 2011- 12.

2.

At the outset, it was noticed that the assessee has submitted application, received by the Registry of this Office on 08.11.2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Kanpur -1 has issued a certificate in Form No.3 on 20.01.2021 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. Ld. DR has no objection in withdrawing the appeal.

Accordingly, we dismiss the appeal filed by assessee as withdrawn in view of the settlement made by assessee under Vivad Se Vishwas Scheme. 3. In the result, appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 14/12/2021)

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