KAPIL SHARMA,WILLIAMNAGAR vs. INCOME TAX OFFICER, WARD-GOALPARA, GOALPARA

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ITA 406/GTY/2019Status: DisposedITAT Guwahati23 June 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently applied to withdraw the appeal as they had availed the 'Vivad Se Vishwas Act, 2020' scheme.

What were the issues?

Whether the assessee's appeal can be withdrawn due to availing the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GAUHATI BENCH AT KOLKATA

Before: SHRI J. SUDHAKAR REDDY, HON’BLE & SHRI SANJAY GARG, HON’BLE]

order : June 23rd, 2021 ORDER PER BENCH: The assessee seeks permission of this Bench to withdraw his appeal in as he has availed the scheme under “Vivad Se Vishwas Act, 2020” vide his application dated 22.03.2021. The assessee states that he has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.

2.

We accept this application of the assessee and dismiss this appeal as withdrawn. Order Pronounced in the Open Court on 23rd June, 2021.

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