M/S KANKE GENERAL HOSPITAL AND RESEARCH CENTRE PVT LTD,RANCHI vs. DCIT CIRCLE-2, RANCHI

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ITA 69/RAN/2018Status: DisposedITAT Ranchi30 April 20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee later filed an application to withdraw the appeal, stating they had availed the 'Vivad Se Viswas 2020' scheme.

What were the issues?

Whether the assessee can withdraw an appeal after availing the 'Vivad Se Viswas' scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI

Before: Shri Sanjay Garg

order : April 30, 2021 ORDER The present appeal has been preferred by the assessee against the order dated 26.02.2018 of the Commissioner of Income Tax (Appeals), Ranchi[hereinafter as ‘CIT(A)’].

2.

An application has been received on behalf of the assessee stating that the assessee has availed “Vivad Se Viswas2020” scheme. Therefore, the assessee may be allowed to withdraw the present appeal.

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