What did the Tribunal hold?

The assessee prayed for withdrawal of the appeal. The Revenue had no objection to the appeal being dismissed as withdrawn. The Tribunal allowed the assessee to withdraw the appeal.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee received Form-3 of the Vivad se Visvas Scheme - 2020.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal after opting for the Vivad se Visvas Scheme.

Sidmak Laboratories (India)… vs The Addl. CIT., Valsad Range… | ITAT Surat 2021

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

For Respondent: Smt. Anupama Singla - Sr.DR

Hearing: 12.01.2021

आदेश /O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER: 1. This appeal by Asessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-Valsad, Valsad dated 27.03.2015 for assessment year (AY) 2010-11.

The appeal came up hearing on 12th January 2021. The Ld. AR for the assessee submits that Form-3 of Vivad se Visvas Scheme -2020 is received. The Ld. AR of assessee prayed for withdrawal of the appeal.

Sidmak Laboratories (India) P. Ltd., Vs. ADIT, Valsad/ A.Y. 2010-11 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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.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 12th January 2021 in the Virtual Court hearing.

SIDMAK LABORATORIES (INDIA) PVT.LTD.,VALSAD vs. THE ADDL. CIT.,VALSAD RANGE, VALSAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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