What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad se Vishwas Scheme.

The assessee filed an appeal against an order for AY 2014-15. The assessee subsequently settled the tax dispute under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal can be withdrawn if the dispute is settled under the Vivad se Vishwas Scheme. The primary issue was the assessee's request for withdrawal.

Mesers Seven Seas Resorts Private… vs ITO | ITAT Amritsar 2021

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. RAVISH SOOD & Dr. M. L. MEENA

For Respondent: Shri Trilochan Singh PS Khalsa, D.R

Hearing: 16.12.2021Pronounced: 16.12.2021

ORDER

Per Dr. M. L. Meena, AM:

The aforesaid appeal has been filed by the Assessee against the impugned order dated 19.03.2018, passed by Ld. Commissioner of Income Tax (Appeals), Bathinda, for the Assessment Year 2014-15.

At the outset, the ld. AR of the assessee has requested for withdrawal of this appeal filed by assessee and stated that the assessee has settled the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

The Ld. DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 16 December, 2021.

MESERS SEVEN SEAS RESORTS PRIVATE LIMITED,BATHINDA vs. INCOME TAX OFFICER, WARD-2(1), BATHINDA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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