SILVERLINE TECHNOSPIN LIMITED,NA

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ITA 76/SRT/2018Status: DisposedITAT Surat24 May 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal treated the appeal as withdrawn since the assessee had opted for the Vivad Se Vishwas scheme and the Revenue did not object. The Assessing Officer was directed to pass consequential orders.

What were the facts?

The assessee opted for the benefit of the Direct Tax Vivad Se Vishwas Act, 2020. The assessee filed Form No. 3 under the scheme and subsequently prayed for the withdrawal of the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI

For Appellant: Shri Sujesh Suratwala, CA
For Respondent: Ms Anupama Singla, Sr. DR
Hearing: 24/05/2021Pronounced: 24/05/2021

O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Sujesh Suratwala, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of Form No. 3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 12.12.2020 was also placed before the Bench. The assessee, by way of a letter dated 20.01.2021, submitted that he has prayed for withdrawal of this appeal to which, the learned Departmental Representative (in short “the Ld. DR”) did not raise any objection.

2.

We have heard both the parties and gone through the Form No.3 along with Acknowledgement No.809688390121220 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of this appeal. The Ld. DR for the Revenue did not have any objection if this said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order as per CBDT Circular No.03/2021 dated 04.03.2021.

2 ITA.76/SRT/2018 Assessment Year. 2014-15 Silverline Teochnospin Ltd. 3. In the result, the appeal of the assessee (in AY. 2014-15) is dismissed as withdrawn.

Order pronounced on 24/05/2021 at the time of Virtual Court Hearing.

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