FORTUNE MULTITECH PVT. LTD.,PANCHKULA vs. ACIT, C-5(1), CHANDIGARH
What did the Tribunal hold?
The tribunal allowed the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed an appeal against the order of the CIT(A). The assessee later opted for the 'Vivad Se Vishwas Scheme'. The assessee then filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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
Per Sanjay Garg, Judicial Member :
The present appeal has been preferred by the assessee against the order dated 07.06.2019 of the Commissioner of Income Tax (Appeals)-II, Chandigarh.
Ld. Counsel for the assessee has filed an application dated 21.07.2020 stating that since the assessee has opted for 'Vivad Se Vishwas Scheme' therefore, he intends to withdraw the present appeal. The ld. DR has no objection for the said withdrawal.
ITA 1063/CHD/2019 A.Y. 2014-15 Page 2 of 2
In view of the above, the appeal of the assessees is hereby dismissed as 'Withdrawn'
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