What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeals. The withdrawal was based on the assessee opting for the Vivad Se Vishwas Scheme.

The assessee filed appeals for assessment years 2012-13, 2013-14, and 2015-16. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn as requested by the assessee due to their opting for the Vivad Se Vishwas Scheme.

Thrift Co-Operative Association… vs ITO | ITAT Panaji 2020

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Shyam Kamat

For Respondent: Shri Y.V. Raviraj

Hearing: 31.07.2020

Assessee by Shri Shyam Kamat. Revenue by Shri Y.V. Raviraj Date of hearing 31.07.2020 Date of pronouncement 31.07.2020. आदेश / ORDER PER BENCH : These appeals by the assessee arise out of the separate orders passed by the CIT(A), Panaji – 1, dated 20.03.2019 in relation to the assessment years 2012-13, 2013-14 & 2015-16, respectively.

Before us, the assessee has filed letters dated 30.06.2020 seeking withdrawal of the appeals. The relevant contents of such withdrawal letters, read as under :

‘.....We have decided to opt for Vivad Se Vishwas Scheme (VSVS) and accordingly filed the necessary forms with Commissioner of Income Tax for the said assessment year. Copy of Form No.3 generated from the Income Tax site regarding approval of the declaration by CIT is enclosed. Hence we hereby request you to consider the same appeal as withdrawn.” 3. On perusal of the above letters and having no objection from the side of the ld. DR, we allow the request of the assessee to withdraw the appeals.

In the result, all the appeals of the assessee are dismissed as ‘withdrawn’. Order pronounced in the open Court on 31st July, 2020.

Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 31st July, 2020 Satish आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत आदेश आदेश आदेश अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2.

The CIT(A) Panaji-1 4. The Pr.CIT, Panaji 5. DR, ITAT, Panaji; गाड� फाईल / Guard file. 6. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 31-07-2020 Sr.PS 2. Draft placed before author 31-07-2020 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

THRIFT CO-OPERATIVE ASSOCIATION LIMITED,PONDA vs. INCOME TAX OFFICER, WARD - 2(2), PANAJI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments