SHRI AKBAR BAKIRBHAI LOKHANDWALA,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3)(7), SURAT

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ITA 337/AHD/2017Status: DisposedITAT Surat31 December 2020AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to the settlement under the Vivad se Visvas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. The assessee later settled the dispute with the Income Tax Department under the Vivad se Visvas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee subsequent to settling the dispute under a tax settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI

O R D E R

PER PAWAN SINGH, JUDICIAL MEMBER:

1.

This appeal by assessee is directed against the order of ld. Commissioner of income tax (Appeals)- 1, Surat, dated 30.09.2016 for assessment year (AY) 2013-14.

2.

The appeal came up hearing on 31st December 2020. The learned AR for the assessee submits that that the assessee has settled the dispute with the Income Tax Department under Vivad se Visvas Scheme -2020, and have received Form-3 of the Scheme and that he will submit the copy of Form-3 during the course of the day and he may be allow to withdraw the appeal.

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