SHRI UMA SHANKAR AGARWAL,BAREILLY vs. INCOME TAX OFFICER, WARD-2(3), BAREILLY

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ITA 493/LKW/2019Status: DisposedITAT Lucknow04 November 2020AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for AY 2015-16. The assessee later submitted an application to withdraw the appeal as a certificate under the Vivad Se Vishwas Scheme was issued.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee's application under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “SMC”, LUCKNOW

Before: SHRI T.S. KAPOOR

For Appellant: Shri Abhinav Mehrotra, Advocate
For Respondent: Shri S.K. Madhuk, CIT DR
Hearing: 20/10/2020Pronounced: 04/11/2020

This is assessee’s appeal for Assessment Year 2015-16 against the order of the ld. CIT(A), Bareilly dated 13.06.2019. 2. At the outset, it was noticed that the assessee has submitted application, received by the Registry of this Office on 13.10.2020, vide which it has been submitted that the Principal Commissioner of Income Tax, Bareilly has issued a certificate in Form No.3 on 13.08.2020 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. Ld. DR has no objection. Accordingly, I permit the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

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