ZULEKHABANU GULAM SHAIKH, PROP. OF M/S. SHAIKH PETROLIUM & M/S. SATYAM TRANSPORT SERVICES,ANKLESHWAR vs. ITO, WARD-2(3), BHARUCH

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ITA 568/SRT/2019Status: DisposedITAT Surat30 December 2020AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. The Revenue had no objection to the appeal being dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. The assessee subsequently 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The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad se Visvas Scheme.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)- 3,Vadodara, dated 23.09.2019 for assessment year (AY) 2013-14.

2.

The appeal came up hearing on 30th December 2020. The assessee has already filed application dated 23rd 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. 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 DR) appearing for the revenue has no objection if the appeal of assessee is dismissed as withdrawn.

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