SHRI PRANVEER SINGH (HUF),KANPUR vs. INCOME TAX OFFICER, WARD-2(3), KANPUR

PDF · subscribers
ITA 407/LKW/2019Status: DisposedITAT Lucknow05 July 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals as they had obtained certificates under the Vivad se Vishwas Scheme. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2014-15 and 2015-16. The assessee later applied to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI. T.S. KAPOOR

For Appellant: Shri Ashish Jaiswal, Advocate
For Respondent: Shri Harish Gidwani, D.R

O R D E R These are assessee’s appeal against the orders of the ld. CIT(A)-I, Kanpur, both dated 5.4.2019, for assessment years 2014-15 and 2015-16.

2.

At the outset, it was noticed that the assessee has submitted applications, received by the Registry of this Office on 21.06.2021, vide which it has been submitted that the Principal Commissioner of Income Tax (Central), Kanpur has issued certificates in Form No.3 on 16.12.2020 under the Vivad Se Vishwas Scheme, therefore, the assessee want to withdraw the appeals. Ld. DR has no objection. Accordingly, I permit the assessee to withdraw the appeals.

3.

In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 05/07/2020.

Recent GST High Court judgments

Search GST case law →