M/S. TODI RAYONS PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-2(1)(4), SURAT

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ITA 2629/AHD/2016Status: DisposedITAT Surat06 January 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had prayed for withdrawal of the appeal under the Vivad Se Vishwas Scheme. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Act, 2020, and filed Form No. 3 to avail its benefits. The assessee subsequently prayed for the withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for 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 Appellant: Shri T. R. Mody - CA
For Respondent: Ms Anupama Singhla - Sr. DR
Hearing: 06.01.2021Pronounced: 06.01.2021

O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri T. R. Mody, Learned Counsel for the assessee, submitted before the Bench that assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of Form No. 3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 18.12.2020 was also placed before the Bench. Shri T. R. Mody, on behalf of the assessee, by way of a letter dated 23.12.2020, submitted that assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative (DR) did not raise any objection.

2.

We have heard both the parties and gone through Form 3 filed by the assessee dated 18.12.2020 bearing Certificate No.840549410181220 to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.

ITA 2629/AHD/2016 Assessment Year: 2012-13 M/s. Tody Rayons Pvt. Ltd. 3. In the result, the appeal of the assessee (in AY.2012-13) is dismissed as withdrawn.

Order pronounced on 06/01/2021, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.

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