What did the Tribunal hold?

As the assessee's application under the Vivad-se-Viswas Scheme was accepted, the appeals filed by the assessee no longer survive. Consequently, the appeals are dismissed as withdrawn.

The assessee filed appeals against the CIT(A) orders for assessment years 2007-08 to 2013-14. The assessee subsequently filed an application under the Vivad-se-Viswas Scheme, which was accepted by the Revenue.

What were the issues?

Whether the appeals survive after the assessee opts for the Vivad-se-Viswas Scheme. The primary issue is the consequence of opting for the scheme on pending appeals.

M/S.Kent Constructions P. Ltd… vs DCIT | ITAT Cochin 2021

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari AM & Shri George Mathan, JM

For Respondent: Smt. J.M. Jamuna Devi

Hearing: 05.01.2021Pronounced: 05.01.2021

This appeal filed by assessee is directed against the orders of the CIT(A) III, Kochi dated 13.02.2019 for Assessment Years 2007-08 to 2013- 14.

None appeared on behalf of the assessee. Smt. J.M. Jamuna Devi, Senior AR appeared on behalf of Revenue.

At the time of hearing the assessee submitted through withdrawal application that the assessee has filed an application under Vivad-se- Viswas Scheme of 2020. The same has also been accepted by the Revenue and intimation in this regard has been issued. A copy of the same is taken note of and kept on record.

As the assessee’s application under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue and appeals filed by the assessee to 298/Coch/2019 2 M/s Kent Construction Pvt. Ltd. no more survive and consequently the appeals stand dismissed as withdrawn.

Dictated and pronounced in the open Court on 5th January, 2021.

M/S.KENT CONSTRUCTIONS P. LTD,KOCHI vs. THE DCIT, CEN-CIRCLE-2, COCHIN-11

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