NARESH KUMAR SINGH,DHANBAD vs. ITO,WARD-1(3), DHANBAD

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ITA 238/RAN/2019Status: DisposedITAT Ranchi30 April 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested permission to withdraw the appeal due to opting for the Vivad Se Viswas scheme. The Tribunal granted this request.

What were the facts?

The assessee filed an appeal against the 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 after opting for 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 19.06.2019 of the Commissioner of Income Tax (Appeals), Dhanbad[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.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced on 30.04.2021.

1.

Sd/- [Sanjay Garg] Judicial Member Dated: 30.04.2021. Rs Copy of the order forwarded to: 1. The Appellant-

Naresh Kumar Singh Assessment Year: 2012-13

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