What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the matter was settled under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

The assessee filed an appeal against the order of the CIT(A). The assessee later settled the matter under the Vivad Se Vishwas Scheme, 2020. The assessee then requested to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under Vivad Se Vishwas Scheme.

Shri Basudeo Modi, Dumka vs ITO | ITAT Ranchi 2023

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: Shri Sanjay Garg & Shri Rajesh Kumar

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH, RANCHI VIRTUAL HEARING AT KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member Assessment Year: 2003-04 Shri Basudeo Modi……...…………………………………….….…….……Appellant Prop. M/s Goyal Trading Co., Durgasthan Road, Dumka, Jharkhand-814101. [PAN: ACNPM7507K] vs. ITO, Ward-III(2), Deoghar..……………………...................……...…..…..Respondent Appearances by: Shri Devesh Poddar, AR, appeared on behalf of the appellant. Shri Pranob Kumar Koley, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing : February 27, 2023 Date of pronouncing the order : February 27, 2023

ORDER

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against the order dated 26.07.2017 of the Commissioner of Income Tax (Appeals), Dhanbad [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

The ld. Counsel for the assessee, at the outset, has submitted that the assessee has settled the matter under Vivad Se Vishwas Scheme, 2020 launched by the Department. He, therefore, wish to withdraw the aforesaid appeal. The Ld. DR has no objection if the appeal of the assessee is dismissed as withdrawn. Under the circumstances, we allow the assessee to withdraw the appeal.

Assessment Year: 2003-04 Shri Basudeo Modi 3. In the result, the appeal of the assessee is dismissed as withdrawn.

SHRI BASUDEO MODI,DUMKA vs. ITO WARD-3(2), DEOGHAR

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