M/S. HIMJYOTI INDUSTRIES,SURAT vs. THE ADDL. CIT, RANGE-2, SURAT

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ITA 1330/AHD/2014Status: DisposedITAT Surat06 January 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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). During the pendency of the appeal, the assessee opted for the Vivad se Vishwas Scheme, 2020, and settled the dispute with the Income Tax Department. The assessee then sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal after settling the dispute 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 06/01/2021
Hearing: 06/01/2021

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)-II, Surat, dated 18.02.2014 for assessment year (AY) 2009-10.

2.

The appeal came up hearing on 06/01/2021. The assessee filed an application dated 06/01/2021, under the signature of its Authorised representative Mitesh S Modi & Co., CA’s 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: 939056030291220, and prayed that the assessee may be allow to withdraw the appeal.

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