SHRI BISHAN KUMAR GOYAL,DHAMTARI vs. INCOME TAX OFFICER, WARD, DHAMTARI

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ITA 24/RPR/2018Status: DisposedITAT Raipur15 February 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee subsequently filed a withdrawal application stating the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RAIPUR” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

For Appellant: Shri S.K. Agarwal
For Respondent: Shri Gitesh Kumar
Hearing: 15.02.2021Pronounced: 15.02.2021

आदेश / ORDER

1.

This appeal filed by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeals) – 1, Raipur (C.G.) on 18.01.2018 in relation to the assessment year 2014-15.

2.

Before us, the appellant filed a letter dated 18.01.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Raipur – 1.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 15th day of February, 2021.

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