What did the Tribunal hold?

The Tribunal considered the assessee's application and the Revenue's submission. The appeal was dismissed as withdrawn due to the settlement under the Vivad-Se-Vishwas Scheme.

The assessee filed an appeal against the CIT(A) order for AY 2002-03. The assessee later filed an application stating that the dispute has been settled 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Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad-Se-Vishwas Scheme.

M/S. Loyal Wood Ltd., Bharuch vs ACIT | ITAT Surat 2021

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

Hearing: 05.03.2021

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

1. 1. This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-2, Vadodara dated 02.05.2017 for assessment year (AY) 2002-03.

2. The appeal came up hearing on 5th March 2021. The assessee has already filed an application dated 18.02.2021 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3, issued from the office of Principal Commissioner of Income Tax, Vadodara-1, dated M/s. Loyal Wood Ltd., Vs. ACIT, Bharuch Circle, Bharuch / for A.Y. 2002-03 16.02.2021 copy of which is filed. The assessee prayed for passing of appropriate order.

The ld.Departmental Representative Sr.DR appearing for the Revenue submits that the appeal of assessee be dismissed as withdrawn. Considering the contents of the application filed by the assessee, the appeal of the assessee is dismissed as withdrawn being settled.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.

M/S. LOYAL WOOD LTD.,BHARUCH vs. THE ACIT., BHARUCH CIRCLE, BHARUCH

What did the Tribunal hold?

What were the facts?

What were the issues?

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