SHRI MANGILAL ACHALAJI SHAH, (PROP. DHARMNATH STEELS),VADODARA vs. ITO, WARD-3(1)(2), VADODARA

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ITA 2217/AHD/2018Status: DisposedITAT Ahmedabad23 December 2020AY 2013-142 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The tribunal dismissed the appeals as withdrawn because the assessee opted to avail benefits under the 'Vivad se Vishwas Scheme, 2020'. The assessee is at liberty to seek restoration if they fail to avail the VSV scheme benefits for bonafide reasons.

What were the facts?

The assessee filed appeals against the assessment orders for AYs 2013-14 and 2014-15. The assessee later sought to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA

For Appellant: Shri R. R. Makwana, Sr.DR
Hearing: 22/12/2020Pronounced: 23/12/2020

The captioned appeals have been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-3, Vadodara (‘CIT(A)’ in short), dated 10.08.2018 arising in the separate assessment orders dated 04.03.2016 & 22.12.2016 passed by the ITO, Ward-3(1)(2) & Ward-3(1)(4), Vadodara under Section 143(3) of the Income Tax Act, 1961 (the Act) concerning AYs 2013-14 & 2014- 15.

&2218/Ahd/18 [Shri Mangilal Achalaji Shah vs. ITO] A.Ys. 2013-14 & 2014-15 - 2 -

2.

The captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). As per letter dated 23.11.2020 filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that assessee’s application for withdrawal of appeal may please be granted.

3.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.

4.

In the light of written requests made on behalf of the captioned party, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.

5.

In the result, the captioned appeal is dismissed as withdrawn. This Order pronounced on 23/12/2020

Sd/- Sd/- (PRADIP KUMAR KEDIA) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 23/12/2020 True Copy TANMAY आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

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