DNA AGROTECH PRIVATE LIMITED,JAGIROAD vs. INCOME TAX OFFICER, WARD-MORIGAON, MORIGAON

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ITA 107/GTY/2019Status: DisposedITAT Guwahati13 November 2020AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal, noting that the Vivad Se Vishwas Scheme would resolve the matter. The assessee was granted liberty to recall the order if the scheme was not accepted.

What were the facts?

The assessee intended to opt for the Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee informed the tribunal about this intention and sought to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH,

Before: Shri A. T. Varkey, JM]

Hearing: 02.11.2020Pronounced: 13.11.2020

ORDER This appeal is preferred by the assessee against the order of Ld. CIT(A)-1, Guwahati dated 03-12-2018 for assessment year 2013-14.

2.

At the outset, the Ld. Counsel for the assessee Shri J. P. Gupta brought to our notice that the assessee intends to opt for the Direct Tax Vivad Se Vishwas Scheme 2020 (hereinafter, the ‘scheme’) and accordingly is contemplating to file Form 1 and 2 before the competent authority as per the scheme in respect of this appeal. Taking into consideration the fact that since the assessee is opting for the ‘Vivad Se Vishwas Scheme, 2020’ for the assessment year 2013-14, there is no point in keeping the impugned appeal pending.

3.

In the light of the aforesaid discussion, I treat this submission of the Ld. AR of the assessee informing the Tribunal the fact that assessee is opting for the said scheme, therefore, I allow the assessee to withdraw the impugned appeal. In case, if the competent authority as per the scheme does not accept the assessee’s proposal to opt for the Vivad Se Vishwas Scheme, 2020, or if the assessee changes its mind later note to opt for the scheme DNA Agrotech Pvt. Ltd., AY 2013-14 for any reasons, then the assessee is at liberty to move an application for recalling this order. With the aforesaid caveat, I allow the assessee to withdraw the captioned appeal.

4.

Needless to say that my aforesaid action allowing the assessee to withdraw the appeal, will not come in the way of the competent authority of Revenue to accept the assessee’s said option/scheme for availing “Vivad Se Vishwas Scheme, 2020’.

5.

In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court on 13th November, 2020. Sd/- (Aby. T. Varkey) Judicial Member Dated : 13th November, 2020 JD(Sr.P.S.) Copy of the order forwarded to: 1. Appellant – M/s. DNA Agrotech Pvt. Ltd., Silbanga, A. T. Road, jagiroad, Assam-782410.

2 Respondent – ITO, Ward- Marigaon 3. CIT(A)-1, Guwahati 4. CIT- Guwahati, 5. DR, ITAT, Guwahati.

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