What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal of the appeal due to settlement under the Vivad se Visvas Scheme. The revenue had no objection to the withdrawal.

The assessee filed an appeal against the assessment order. Subsequently, the assessee availed the benefits of the Vivad se Visvas Scheme, 2020, and settled the dispute with the department.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad se Visvas Scheme.

Shiva Industrial Security Agency… vs ACIT | ITAT Surat 2021

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT Tax, Circle-4, Surat. Companies, Navsarjan Society, Pandesara, Surat – 394221. PAN : AAFCS 3845 P Applicant Respondent

Assessee by Shri Rasesh Shah - CA Revenue by Miss Anupma Singla – Sr. DR Date of hearing 18.05.2021 Date of pronouncement 18.05.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

This appeal by assessee is directed against the orders of ld. Commissioner of Income tax (Appeals)-II, Surat, dated 22.02.2016, which in turn arise from the assessment order under section 143(3) 29.03.2013 for assessment year (AY) 2010-11. The appeal came up hearing on 18th May 2021. Shri Rasesh Shah, CA appeared on behalf of assessee. Perusal of record shows that the assessee has filed an application inter alia stating therein that the assessee has availed the benefits of Vivad se Visvas Scheme -2020 (VSV-20) and has settled the dispute with department and has received Form-3 of VSV-20 bearing Shiva Industrial Security Agency Gujarat Pvt. Ltd., (AY 2010-11) Acknowledgement No.285800720090321 from designated authority and prayed for withdrawal of appeal.

On the other hand, the learned Senior Departmental Representative (Sr DR) submits that she has no objection if the appeal of the assessee is dismissed as withdrawn.

We have considered the contents of the application filed by the assessee and the submissions of Sr DR for the revenue. Considering the facts that the assessee has settled the dispute with the department under VSV-20, and has received Form-3 of VSV -20, the appeal of the assessee is dismissed as withdrawn with liberty to the assessee as well as to the revenue that in case, if the application preferred by the assessee under VSV-20 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of this appeal and in such event, the appeals shall get restored. The assessing officer is directed to pass consequential order as per CBDT Circular No. 3/2021 dated 04.03.2021. In the result the appeal of the assessee is dismissed as withdrawn. Order announced at the time of hearing of appeal on 18th May 2021 in the Virtual Court hearing. (Dr ARJUN LAL SAINI) (PAWAN SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Surat, Dated: 18/05/2021 / SGR 2 Shiva Industrial Security Agency Gujarat Pvt. Ltd., (AY 2010-11) Copy to:

Appellant

Respondent

CIT(A)

CIT

Guard File By order / // /

SHIVA INDUSTRIAL SECURITY AGENCY GUJARAT PVT. LTD.,SURAT vs. THE ACIT, CIRCLE-4, SURAT

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