M/S.PERINTHALMANNA SERVICE CO-OP BANK LTD,MALAPPURAM vs. THE ITO, TIRUR

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ITA 63/COCH/2020Status: DisposedITAT Cochin14 September 2020AY 2008-092 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 assessee requested to withdraw the appeal as they intended to settle the matter under the "Vivad-se-Vishwas" Scheme. The Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2008-2009. The assessee subsequently filed a withdrawal application.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn by the assessee to pursue settlement under a specific scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari, AM & Shri George Mathan, JM

Hearing: 14.09.2020Pronounced: 14.09.2020

This appeal at the instance of the assessee is directed against the order of the CIT(A), dated 21.11.2019. The relevant assessment is 2008-2009.

2.

At the very outset, the learned Counsel for the assessee has placed a letter dated 3rd July, 2020 stating therein that the assessee wants to settle the matter under the “Vivad-se- Vishwas” Scheme, and hence, requested for permission to close the appeal filed by the assessee, as not pressed. The learned Departmental Representative did not raise any objection for the same. We, therefore, permit the assessee to close the appeal filed by the assessee, as not pressed.

2 M/s.Perinthalmanna SCB Ltd. 3. In the result, the appeal filed by the assessee is dismissed as not pressed.

Order pronounced on this 14th day of September, 2020.

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