AKSH DIAMONDS PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-1(1)(1), SURAT

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ITA 3540/AHD/2016Status: DisposedITAT Surat05 February 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. The appeal was dismissed as withdrawn based on the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee had filed an appeal against the order of the CIT(Appeals). During the pendency of the appeal, the assessee settled the dispute under the Vivad se Vishwas Scheme and received Form-3. The assessee then sought to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee after settling the dispute under the Vivad se Vishwas Scheme.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: 09.02.2021

सुनवाई की तारीख/ Date of hearing: 09.02.2021 उ�घोषणा क� तार�ख/Pronouncement on: 09.02.2021 आदेश /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 16.09.2016 for assessment year (AY) 2008-09.

2.

The appeal came up hearing on 9th February 2021. The Ld. AR for the assessee submits that the assesse has settled the dispute with the under Vivad se Visvas Scheme -2020 and had already received Form-3, issued from the office of Principal Commissioner of Income Tax, Surat-1, dated 11.01.2021 copy of which is filed. The Ld. AR for the assessee submits that the Aksh Diamonds Pvt. Ltd., Vs. ITO, Ward-1(1)(1), Surat./ A.Y. 2008-09 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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.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 announced at the time of hearing of appeal on 9th February 2021 in the Virtual Court hearing.

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