VENKATARAMAN GANESH,CHENNAI vs. ACIT,NCC-16(1), CHENNAI

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ITA 871/CHNY/2020Status: DisposedITAT Chennai31 May 2022AY 2016-172 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 noted that the disputed tax matter was settled under the Vivad-se-Vishwas Scheme. Consequently, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order for AY 2016-17. During the hearing, the assessee's counsel submitted that the assessee had opted for the Vivad-se-Vishwas Scheme and settled the disputed tax.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad-se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri Manoj Kumar Aggarwal

Hearing: 31.05.2022Pronounced: 31.05.2022

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) 4, Chennai dated 31.08.2020 relevant to the assessment year 2016-17.

2.

When the appeal was taken up for hearing, by filing Form-5 issued by the designating authority through letter dated 11.04.2022 of the assessee, the ld. Counsel for the assessee has submitted that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2020 and the disputed tax has been settled. Therefore, the ld. Counsel sought for permission to withdraw the appeal filed by the assessee.

3.

The ld. DR has not raised any objection to the submissions of the ld. Counsel.

4.

We have heard both the sides, perused Form-5 issued by the Designated Authority and the disputed tax matter has already been settled by issuing Form-5 by the Designated Authority dated 23.04.2021. Thus, the appeal filed by the assessee is liable to be dismissed. Since the ld. Counsel sought for permission to withdraw the appeal of the assessee, the appeal filed by the assessee is dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on 31st May, 2022 at Chennai.

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