SHRI MEHUL Y. MEHTA,SURAT vs. THE INCOME TAX OFFICER, WARD-6(3), SURAT

PDF · subscribers
ITA 32/AHD/2016Status: DisposedITAT Surat12 January 2021AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions of the assessee and allowed them to withdraw their appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. The assessee later settled the dispute under the Vivad se Vishwas Scheme and received Form-3. The assessee then prayed for withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad se Vishwas Scheme.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

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 Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-1, Surat dated 09.09.2015 for assessment year (AY) 2011-12.

2.

The appeal came up hearing on 12th January 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

1.

Sjhri Mehul Y Mehta Vs. ITO, Ward-6(3), Surat/ A.Y. 2011-12 12.12.2020 copy of which is filed. 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Representative Sr.DR appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.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 Resultantly, the appeal of the Assessee is dismissed as withdrawn.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 12th January 2021 in the Virtual Court hearing.

Recent GST High Court judgments

Search GST case law →