ASHISH JAIN,DEHRADUN vs. DCIT, CENTRAL CIRCLE, DEHRADUN

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ITA 95/DDN/2019Status: DisposedITAT Dehradun15 January 2021AY 2017-183 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as per the assessee's decision to settle under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed three appeals before the ITAT for assessment years 2015-16, 2016-17, and 2017-18. The assessee subsequently opted for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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, “DEHRADUN BENCH”

Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE

For Appellant: Shri Suresh Pandey, Advocate
For Respondent: Shri Naveen Chandra Upadhyaya
Hearing: 20/01/2021

The above three appeals filed by the assessee are directed against the common order dated 25.06.2019 of the Ld. CIT(A)-IV, Kanpur for the assessment years 2015-16, 2016-17, 2017-18 respectively. For the sake of convenience these were heard together and are being disposed of by this common order.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeals on the ground that assessee has opted for Vivad Se Vishwas Scheme, 2020 and has received Form No. 3.

3.

In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. Sr. DR, the request of the assessee seeking withdrawal of the appeals are allowed. The appeals filed by the assessee are accordingly dismissed.

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