DHARMENDRA KUMAR,SURAT vs. INCOME TAX OFFICER, WARD-3(1)(1), SURAT

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ITA 747/SRT/2018Status: DisposedITAT Surat03 September 2021AY 2014-152 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The tribunal treated the appeal as withdrawn by the assessee. The Assessing Officer was directed to pass consequential orders as per CBDT Circular No. 03/2021.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Act, 2020, and filed Form No. 3 seeking withdrawal of the appeal. The Departmental Representative did not object to the withdrawal.

What were the issues?

Whether the appeal should be withdrawn by the assessee under the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINIShri Dharmendra Kumar,

For Respondent: Ms Anupama Singla, Sr. DR
Hearing: 03/09/2021Pronounced: 03/09/2021

Appellant by None Respondent by Ms Anupama Singla, Sr. DR Date of hearing 03/09/2021 Date of pronouncement 03/09/2021 O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, we note that assessee submitted letter dated 18.08.2021 stating that he has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of Form No. 3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 05.01.2021, was also placed before the Bench. The assessee, by way of a letter dated 18.08.2021 prayed the Bench for withdrawal of the appeal to which, the learned Departmental Representative (in short “the ld. DR”) did not raise any objection.

2.

We have heard both the parties and gone through the Form No.3 along with Acknowledgement No.104082700050121, filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The ld. DR for the revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order as per CBDT Circular No.03/2021 dated 04.03.2021.

Assessment Year.2014-15 Dharmendra Kumar 3. In the result, the appeal of the assessee (in for AY.2014-15) is dismissed as withdrawn.

Order pronounced on 03/09/2021 by placing result on notice board.

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