DILIPSINH M JADHAV,BHARUCH vs. INCOME TAX OFFICER, WARD-2, BHARUCH

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ITA 394/SRT/2019Status: DisposedITAT Surat30 December 2020AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and allowed it. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee later filed an application to withdraw the appeal, stating that 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 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)- 3,Vadodara, dated 15.07.2019 for assessment year (AY) 2010-11.

2.

The appeal came up hearing on 30th December 2020. The assessee has already filed application on 24th December 2020, under his signature stating that he 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. 3. The ld. Senior Departmental (ld. DR) appearing for the revenue has no objection if the appeal of assessee is dismissed as withdrawn.

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