JAI MAHAVIR PRINTS PRIVATE LIMITED,SURAT vs. INCOME TAX OFFICER, WARD-1 (1)(3), SURAT, SURAT

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ITA 584/SRT/2019Status: DisposedITAT Surat26 April 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's prayer for withdrawal of the appeal under the Vivad Se Vishwas scheme. The Departmental Representative did not object to the withdrawal.

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 Act and prayed for the withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee under the Vivad Se Vishwas Act, 2020.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 Respondent: Ms Anupama Singla, Sr. DR
Hearing: 26/04/2021Pronounced: 26/04/2021

O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, we note that assessee submitted letter dated 11.04.2021 stating that he 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 13.12.2020 was also placed before the Bench. The assessee, by way of a letter dated 11.04.2021 prayed the Bench for withdrawal of the 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.812305140131220, filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The ld. DR for the revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.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. 584/SRT/2019/AY.2012-13 Jai Mahavir Prints Pvt. Ltd. 3. In the result, the appeal of the assessee (in AY.2012-13) is dismissed as withdrawn.

Order pronounced on 26/04/2021 at the time of Virtual Court Hearing.

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