SMT. SARITA GANERIWAL,JAMSHEDPUR vs. ITO,WARD-3(4), CHAIBASA

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ITA 231/RAN/2019Status: DisposedITAT Ranchi30 April 2021AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to availing the 'Vivad Se Viswas' scheme. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the pendency of the appeal, the assessee opted for the 'Vivad Se Viswas 2020' scheme.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT if they have opted for the 'Vivad Se Viswas' scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI

Before: Sri Sanjay Garg

order : April 30, 2021 ORDER Per Sanjay Garg, Judicial Member:- The present appeal has been preferred by the assessee against the order dated 15.03.2019 of the Commissioner of Income Tax (Appeals), Jamshedpur [hereinafter as ‘CIT(A)’].

2.

The ld. Counsel for the assessee has submitted that the assessee has availed “Vivad Se Viswas2020” scheme. Therefore, as per the instruction of the assessee, he may be allowed to withdraw the present appeal. Request allowed.

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