SHRI DEVINDER SINGH,MOHALI vs. ITO, W-6(3), MOHALI

PDF · subscribers
ITA 1445/CHANDI/2019Status: DisposedITAT Chandigarh23 July 2020AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee intended to withdraw the appeal due to opting for the 'Vivad Se Vishwas Scheme'. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee preferred an appeal against the order of the CIT(A). During the pendency of the appeal, the assessee opted for the 'Vivad Se Vishwas Scheme'. The assessee's counsel submitted an application to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee after opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

आदेश/Order

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER:

1.

The present appeal has been preferred by the assessee against the order dated 30.09.2019 of the Commissioner of Income Tax (Appeals)-II, Chandigarh.

2.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee has opted for 'Vivad Se Vishwas Scheme' and, therefore, he intends to withdraw the present appeal. A separate application dated 31.07.2020 for withdrawal of the appeal has been submitted by the ld. Counsel for the ITA -1445/CHD/2019 A.Y. 2010-11 Page 2 of 2 assessee. The ld. DR has no objection for the said withdrawal.

In view of the above, the appeal of the assessees is hereby dismissed as 'Withdrawn'

Order pronounced on 06.08.2020.

Latest GST High Court judgments

Search GST case law →