What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

The assessee filed four appeals before the ITAT for various assessment years. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeals after the matter was settled under the Vivad Se Vishwas Scheme.

M/S the Ankola Urban Co-Op. Bank… vs ITO | ITAT Panaji 2021

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri None

For Respondent: Shri Basavaraj H. Mallayya

ORDER These four appeals filed by the assessee are directed against the order of the ld. Commissioner of Income Tax (Appeals), Mysore dated 29.02.2012 for the Assessment Year 2004-05 and the order of the ld. Commissioner of Income Tax (Appeals), Mangaluru dated 16.01.2017 for the Assessment Years 2009-10 to 2011-12 respectively.

2 to 110/PAN/2017 2. Before us, the appellant filed a letter dated 29.01.2021 seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Panaji.

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

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above four appeals stand dismissed as withdrawn.

In the result, the above four appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on 19th February, 2021.

M/S THE ANKOLA URBAN CO-OP. BANK LIMITED.,BANGALORE vs. THE INCOME TAX OFFICER, WARD-2, KARWAR., KARWAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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