IMRAN ASHRAF KHERANI,DAMAN vs. ITO, WARD -5, VAPI

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ITA 270/SRT/2019Status: DisposedITAT Surat07 January 2021AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the dispute was settled under the Vivad se Vishwas Scheme. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee later applied to withdraw the appeal under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT 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 & DR. ARJUN LAL SAINI

For Respondent: DR 07/01/2021
Hearing: 07/01/2021

O R D E R

PER PAWAN SINGH, JUDICIAL MEMBER:

1.

This appeal by assessee is directed against the order of ld. Commissioner of income tax (Appeals)-, Valsad, dated 27.02.2019 for assessment year (AY) 2010-11.

2.

The appeal was taken up for hearing on 07/01/2021, on the application filed by the assessee, under the signature of his Authorised representative Lokesh Khadaria , CA stating that the assesse has settled the dispute with the Income tax Department under Vivad se Visvas Scheme -2020 (VSV-20). The assessee has already received Form-3 of VSV-20 vide acknowledgement Number: 387134940080720, copy of which is placed on record, and prayed that the assessee may be allow to withdraw the appeal.

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