SUPER TANNERY LTD.,KANPUR vs. ASTT. COMMISSIONER OF INCOME TAX-VI, KANPUR

ITA 332/LKW/2017Status: DisposedITAT Lucknow12 February 2021AY 2010-112 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for Assessment Year 2010-11. The assessee later applied to withdraw the appeal as a certificate under the Vivad Se Vishwas Scheme was issued.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI A.D JAIN & SHRI T.S. KAPOOR

For Appellant: Shri P.K. Kapoor, CA

For Respondent: Shri Harish Gidwani, DR

Hearing: 11/02/2021Pronounced: 15/02/2021

This is assessee’s appeal for Assessment Year 2010-11 against the order of the ld. CIT(A)-II, Kanpur dated 08.03.2017. 2. At the outset, it was noticed that the assessee has submitted application, received by the Registry of this Office on 08.02.2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Kanpur-1 has issued a certificate in Form No.3 on 14.01.2021 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. Ld. DR has no objection. Accordingly, we permit the assessee to withdraw the appeal. 3. In the result, the appeal of the assessee is dismissed as withdrawn.

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