THE ASSISATANT COMMISSIOENR OF INCOME-TAX, BATHINDA vs. M/S. AMARNATH AGGARWAL BUILDERS PVT.LTD, BATHINDA

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ITA 657/ASR/2013Status: DisposedITAT Amritsar15 July 2021AY 2010-113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the request of both parties to withdraw their appeals. The withdrawal was based on the parties opting to settle the dispute under the 'Vivad Se Vishwas Scheme, 2020'.

What were the facts?

The assessee and the Revenue filed appeals against the order of the CIT(A) for the assessment year 2010-11. Both parties requested withdrawal of their appeals.

What were the issues?

The primary issue was the withdrawal of appeals by both parties due to their settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. LALIET KUMAR & DR. M. L. MEENA

For Respondent: Smt. Rajinder Kaur, CIT-D.R
Hearing: 15.07.2021Pronounced: 15.07.2021

Heard together (3 matters)

I.T.A. No. 161/Asr/2015
I.T.A. No. 657/Asr/2013
I.T.A. No. 505/Asr/2016

Read from the judgment's own cause title. This page is filed under one of them.

ORDER Per Dr. M. L. Meena, AM:

These appeals filed by the assessee and by the Revenue are directed against the order of Ld. CIT(A).

2.

At the outset, the ld. AR of the assessee and by the Revenue has requested for withdrawal of these appeals filed by assessee and Revenue, stated that the both parties have opted to settle 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.

3.

The Ld. DR has no objection.

4.

In view of the above, we accept the request of both the parties for withdrawal of these appeals.

5.

In the result, the appeals filed by the assessee and the Revenue are dismissed as withdrawn.

Order pronounced in the open court on 15.07.2021

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