SHRI ASHOK KUMAR SONI,KANKER vs. INCOME TAX OFFICER,WARD, KANKER

ITA 29/RPR/2018Status: DisposedITAT Raipur01 April 2021AY 2011-123 pages

AI SummaryDismissed

What did the Tribunal hold?

The assessee sought to withdraw the appeal as their case was accepted under the Vivad Se Vishwas Scheme. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2011-12. Subsequently, the assessee applied for the Vivad Se Vishwas Scheme, which was accepted.

What were the issues?

Whether the assessee can withdraw their appeal due to acceptance under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, AT PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri Gitesh Kumar

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 01-04-2021 Sr.PS 2. Draft placed before author 01-04-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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