What did the Tribunal hold?

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

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. During the hearing, the assessee's AR submitted that the dispute was settled under the Vivad-Se-Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad-Se-Vishwas Scheme.

M/S. Shree Shyam Dyeing &… vs ACIT | ITAT Surat 2021

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

For Respondent: Smt. Anupama Singla – Sr.DR

Hearing: 15.01.2021

सुनवाई की तारीख/ Date of hearing: 15.01.2021 उ�घोषणा क� तार�ख/Pronouncement on: 15.01.2021 आदेश /O R D E R

PER PAWAN SINGH, JUDICIAL MEMBER:

This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-VI, Baroda dated 01.11.2014 for assessment year (AY) 2010-11.

The appeal came up hearing on 15th January 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

M/s.Shree Shyam Dyeing & Printing Mills Vs. ACIT, Bharuch Circle/ A.Y. 2010-11 -2020. The Ld. AR of assessee prayed for withdrawal of the appeal.

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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.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 15th January 2021 in the Virtual Court hearing.

M/S. SHREE SHYAM DYEING & PRINTING MILLS,ANKLESHWAR vs. THE ACIT, BHARUCH CIRCLE, BHARUCH

What did the Tribunal hold?

What were the facts?

What were the issues?

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