SHRI NATWARLAL MAGANLAL GOHIL,ANKLESHWAR vs. ASSISTANT COMMISSIONER OF INCOME TAX, BHARUCH CIRCLE, BHARUCH, BHARUCH

ITA 587/SRT/2019Status: DisposedITAT Surat15 March 2021AY 2010-112 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had settled the dispute under the Vivad-Se-Vishwas Scheme and requested withdrawal of the appeal. The Revenue had no objection.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee later applied for withdrawal of the appeal, stating that the dispute was settled under the Vivad-Se-Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad-Se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

Hearing: 24.03.2021

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER:

1. 1. This appeal by the Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-3, Vadodara hereinafter referred as “Ld.CIT(A)” dated 30.09.2019 for the assessment year (AY) 2010-11.

2. This appeal came up hearing on 24th March 2021. The assessee has already filed application dated 18.03.2021 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.804885270111220 issued from the office of Principal

Shri Natwarlal Maganlal Gohil Vs. ACIT, Bharuch Circle, Bharuch. / for A.Y. 2010-11 Commissioner of Income Tax, Vadodara-1, dated 11.12.2020 copy of which is filed. The assessee through application requested for withdrawal of appeal.

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