SMT. SANDHYA KANTILAL KOLI,VAPI vs. THE INCOME TAX OFFICER, VAPI WARD-8, VAPI

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ITA 777/SRT/2018Status: DisposedITAT Surat30 December 2020AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application and the Revenue's no objection. The assessee was allowed to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application to withdraw the appeal under the Vivad se Visvas Scheme, 2020, having settled the dispute with the Income Tax Department.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal after settling the dispute 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),Valsad, dated 30.08.2018 for assessment year (AY) 2009-10.

2.

The appeal came up hearing on 30th December 2020. The assessee has already filed application dated 19th December 2020, under her signature stating that she has settled the dispute with the Income tax Department under Vivad se Visvas Scheme -2020, and that she may be allow to withdraw the appeal. The ld. AR for the assessee submits that the assessee may be allow to withdraw her appeal.

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