M/S. MARVELORE MINING & ALLIED IND. PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-1(3), SURAT

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ITA 2876/AHD/2016Status: DisposedITAT Surat03 March 2021AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal, and the Revenue had no objection. The Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the pendency of the appeal, the assessee settled the dispute with the Department under the Vivad-Se-Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to settlement under the Vivad-Se-Vishwas Scheme.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: 03.03.2021

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER: 1. This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-1, Surat dated 30.09.2016 for assessment year (AY) 2011-12.

2.

The appeal came up hearing on 3rd March 2021. The Ld.AR for the assessee submits that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and received Form-3 of Vivad se Visvas Scheme -2020. The Ld. AR of assessee prayed for withdrawal of the appeal.

1.

M/s.marvelore Mining & Allied Ind. Pvt. Ltd., Vs. ITO, Ward-1(3), Surat./ A.Y. 2011-12 3. The ld.Departmental Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn. Considering the submissions of the Ld. AR of the assessee, the assessee is allowed to withdraw his appeal. Resultantly, the appeal of the Assessee is dismissed as withdrawn.

Order pronounced on 3rd March 2021 at the time of hearing of appeal.

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