What did the Tribunal hold?

The Tribunal noted that the assessee had settled the dispute and requested withdrawal of the appeal. The Revenue had no objection to the appeal being dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2008-09. The assessee later settled the dispute with the department under the Vivad-Se-Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad-Se-Vishwas Scheme.

Shri Rameshbhai Jerambhai Pachani vs DCIT | ITAT Surat 2021

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble

Hearing: 30.04.2021

PER PAWAN SINGH, JUDICIAL MEMEBER:

This appeal by the Assessee is directed against the order of ld.Commissioner of Income Tax-(Appeals)-4, Surat hereinafter referred as “Ld.CIT(A)” dated 01.08.2018 for the Assessment Year (AY) 2008-09. 2. This appeal came up hearing on 30th April 2021. The assessee has already filed application dated 19.04.2021 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3, vide Certificate No.201361760110121 issued from the office of Principal

Shri Rameshbhai Jerambhai Pachani Vs. DCIT, Central Circle-2, Surat. / ITA No. 413/SRT/2019 for A.Y. 2008-09 Commissioner of Income Tax(Central), Surat dated 11.01.2021 copy of which is filed. The assessee through application requested for withdrawal of appeal.

The ld.Departmental Representative[CIT-DR] appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn. Considering the contents of the application filed by the assessee, the appeal of the assessee is dismissed as withdrawn being settled. Resultantly, the appeal of the Assessee is dismissed. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021. Order pronounced on 30th April 2021 at the time of hearing of appeal. (Dr.ARJUN LAL SAINI) (PAWAN SINGH) (लेखा सद"य/ACCOUNTANT MEMBER) ("याियक सद"य/JUDICIAL MEMBER) सुरत/ Surat, "दनांक Dated: 30th April 2021/#SGR Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT. By order / // /

SHRI RAMESHBHAI JERAMBHAI PACHANI,SURAT vs. THE DY.CIT.,CENTRAL CIRCLE-2, SURAT

What did the Tribunal hold?

What were the facts?

What were the issues?

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