SHRI PARESHKUMAR RAMESHBHAI PATEL,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3)(6), SURAT

PDF · subscribers
ITA 1309/AHD/2017Status: DisposedITAT Surat30 December 2020AY 2008-092 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application and allowed them to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2008-09. The assessee later filed an application to withdraw the appeal as the dispute was settled under the Vivad se Visvas Scheme.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal due to settlement under the Vivad se Visvas 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 31.03.2017 for assessment year (AY) 2008-09.

2.

The appeal came up hearing on 30th December 2020. The assessee has already filed application on 23rd December 2020, under the signature of his Authorised representative M/s T R Mody & Associates CA’s stating that the assesse has settled the dispute with the Income tax Department under Vivad se Visvas Scheme -2020, and that they may be allow to withdraw the appeal. 3. The ld. Senior Departmental (ld. DR) appearing for the revenue has no objection if the appeal of assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →