M/S. BHAGWATI METAL QUARRY WORKS,NA
What did the Tribunal hold?
The Tribunal noted that the assessee prayed for withdrawal of the appeal and the Revenue did not object. Consequently, the appeal was treated as withdrawn.
What were the facts?
The assessee opted for the benefit of the Direct Tax Vivad Se Vishwas Act, 2020. The assessee filed FORM-3 under the Act and prayed for withdrawal of the appeal.
What were the issues?
Whether the appeal should be dismissed as withdrawn by the assessee under the Vivad Se Vishwas scheme.
Which sections of the Income-tax Act were involved?
Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM
O R D E R
PER DR. A. L. SAINI, ACCOUNTANT MEMBER:
At the outset itself, Shri Mitish Modi, Learned Counsel for the assessee, submitted before the Bench that Assessee has opted the benefit of the “Direct Tax Vivad Se Vishwas Act, 2020”. A copy of FORM-3 under ‘the Direct Tax Vivad Se Vishwas Act, filed by the assessee in the Income Tax Department on 11.12.2020, vide Certificate No.803982660111220 issued by Principal Commissioner of Income Tax, Valsad, was also placed before the Bench. Shri Mitish Modi, CA, on behalf of the Assessee, by way of a letter dated 16.12.2020, submitted that assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative did not raise any objection.
We have heard both the parties and gone through FORM-3 filed by the assessee to obtain the benefit of ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee company. Consequently, we treat this appeal as withdrawn.
Assessment Year: 2009-10 M/s.Bhagwati Metal Quarry Works 3. In the result, the appeal of the assessee (in for AY.2009-10) is dismissed as withdrawn.
Order is pronounced on 30/12/2020, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.
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