WONDERFUL SILK MILLS PVT. LTD.,SURAT vs. ITO WARD-2 (1) (4), SURAT

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ITA 1691/AHD/2017Status: DisposedITAT Surat02 March 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee sought to withdraw the appeal as the dispute was settled under the Vivad-Se-Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal due to settlement under a 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: 02.03.2021

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

1.

1. 1. This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-2, Surat dated 12.05.2017 for assessment year (AY) 2012-13.

2. The appeal came up hearing on 2nd March 2021. The Ld.AR for the assessee submitted an application dated 01.03.2021 for withdrawal of the appeal on the ground 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, Surat-1, dated 19.12.2020 copy of which is filed. The Wonderful Silk Mills Pvt. Ltd., Vs. ITO, Ward-2(1)(4), Surat/ A.Y. 2012-13 Ld. AR for the assessee submits that the assessee shall pay the full and final demand as per undertaking given by assessee. The Ld. AR of assessee prayed for withdrawal of the appeal.

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Representative (Sr.DR) appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.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 2nd March 2021 at the time of hearing of appeal.

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