SH. GURPREET SINGH,MOHALI vs. D.C.I.T, CENTRAL CIRCLE-II, JALANDHAR
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn based on the settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed multiple appeals before the ITAT for assessment years 2007-08 to 2013-14. The assessee subsequently opted to settle the tax arrears under the 'Vivad Se Vishwas Scheme, 2020'.
What were the issues?
Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme for settlement of tax disputes.
Which sections of the Income-tax Act were involved?
Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH: AMRITSAR
Before: SHRI LALIET KUMAR & DR. MITHA LAL MEENA
ORDER Per, Bench:
All the appeals filed by the assessee for the assessment years 2007-08 to 2013-14 is directed against the order of Ld. CIT(A)-5, Ludhiana dated 15.03.2017.
At the outset, the Ld. AR of the assessee has requested for withdrawal of these appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration
I.T.A Nos. 342 to 348/Asr/2017 2 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 learned DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of these appeals.
In the result, all the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 07/07/2021.
Recent GST High Court judgments
Search GST case law →- M/S Redamancy World Through Its Proprietor Sanjay Kumar Goel vs. Central Board Of Indirect Taxes And Customs & Ors.Delhi · 27 Oct 2026
- M/S Arj Exim INDIA vs. Additional Commissioner Of CGST, Appeals-Ii, New Delhi And OrsDelhi · 27 Oct 2026
- The State Of Bihar Through The Commissioner Of State Tax vs. Kaushlendra KumarPatna · 27 Oct 2026
- Ayush Sureshchandra Shah vs. State Of GujaratGujarat · 27 Oct 2026
- Sureshchandra Moolchand Shah vs. State Of GujaratGujarat · 27 Oct 2026