ASOPA ADVISORS PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-1(1)(1), SURAT

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ITA 1277/AHD/2017Status: DisposedITAT Surat30 December 2020AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee prayed for withdrawal of the appeal under the Vivad Se Vishwas Scheme. The Departmental Representative did not object to the withdrawal.

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 scheme and requested withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee under the Vivad Se Vishwas Act, 2020.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

For Appellant: Shri Rasesh Shah - CA
Hearing: 30/12/2020Pronounced: 30/12/2020

O R D E R

PER DR. A. L. SAINI, ACCOUNTANT MEMBER:

1.

At the outset itself, Shri Rasesh Shah, 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 04.12.2020, vide Certificate No.782715750041220 issued by Principal Commissioner of Income Tax, Surat-1, was also placed before the Bench. Shri Rasesh Shah, CA, on behalf of the Assessee, by way of a letter dated 10.12.2020, submitted that assessee prayed for withdrawal of the appeal to which, the learned Departmental Representative did not raise any objection.

2.

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 DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee company. Consequently, we treat this appeal as withdrawn.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: 2012-13 Asopa advisors Pvt. Ltd., 3. In the result, the appeal of the assessee (in for AY.2012-13) is dismissed as withdrawn.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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