UNIQUE FUR N FABRICS PVT. LTD.,SURAT vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), SURAT

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ITA 2638/AHD/2016Status: DisposedITAT Surat18 January 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's prayer for withdrawal of the appeal under the Vivad Se Vishwas scheme. The Revenue did not object to the withdrawal.

What were the facts?

The assessee company opted for the Direct Tax Vivad Se Vishwas Act, 2020. They filed FORM-3 under the scheme and requested withdrawal of their appeal before the ITAT.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Shri Hiren Vepari - AR
Hearing: 18/01/2021Pronounced: 18/01/2021

O R D E R

PER DR. A. L. SAINI, ACCOUNTANT MEMBER:

1.

At the outset itself, Shri Hiren Vepari, Learned Counsel for the assessee, submitted before the Bench that Assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of FORM-3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 16.12.2020, vide Certificate No.826535860161220 issued by Principal Commissioner of Income Tax, Surat-1, was also placed before the Bench. Shri Hiren Vepari, Authorised Representative, on behalf of the Assessee, by way of a letter dated 22.12.2020, submitted that assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative did not raise any objection.

2.

We have heard both the parties and gone through FORM-3 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld.Sr.DR for the Revenue

Assessment Year: 2012-13 Unique Fur N Fabrics Pvt. Ltd., did not have any objection if the said appeal is withdrawn by the assessee company. Consequently, we treat this appeal as withdrawn. 3. In the result, the appeal of the assessee (in for AY.2012-13) is dismissed as withdrawn.

Order is pronounced at the time of hearing of appeal on 18/01/2021 in the Virtual Court of hearing.

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