BHARTI S. GANDHI,NA

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ITA 68/SRT/2018Status: DisposedITAT Surat23 November 2020AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2006-07. The assessee later applied for withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH & DR. ARJUN LAL SAINI

For Appellant: Ms. Chaitali Shah – CA
For Respondent: Smt. Anupma Singla Sr. DR

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 27.11.2017 for assessment year (AY) 2006-07.

2.

The assessee has moved application for withdrawal of appeal on the ground that the assessee has applied under Direct Tax with Vivad se Visvas Scheme -2020 and have already received Form-3 of the aforesaid scheme from the Competent Authority. The Ld.AR for the assessee Ms.Chaitali Shah prayed for withdrawal of the appeal. 3. The ld. Senior Departmental Representative (ld.DR) appearing for the Revenue and submits that the appeal of the assessee may be dismissed as withdrawn.

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