SMT. JAISHREE JAISWAL,GORAKHPUR vs. ADDL. CIT, ALLAHABAD, ALLAHABAD

ITA 23/ALLD/2019Status: DisposedITAT Allahabad02 June 2021AY 2008-092 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn because the assessee had availed the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2008-09. During the hearing, the assessee's representative stated that the assessee had opted for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ALLAHABAD (SMC

Before: SHRI VIJAY PAL RAO

Hearing: 03.06.2021Pronounced: 03.06.2021

This appeal by the assessee is directed against the order dated 29.11.2018 of CIT Appeals-Allahabad for the assessment year 2008-09. 2. At the time of hearing the Ld. AR of the assessee has stated at Bar that the assessee has opted for Vivad Se Vishwash Scheme-2020 and therefore, does not want to pursue the appeal. He has filed an application dated 01.06.2021 in this respect whereby the assessee has prayed for withdrawl of the appeal. He has also referred to Form No. 3 issued by the Competent Authority under Vivad Se Vishwas Scheme-2020 and copy of Form No. 3 has been placed on record along with an application for withdrawl. Thus, the Ld. AR has pleaded that the appeal of the assessee may be allowed to be wi

The order continues below.

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