KANTILAL JITENDRA KUMAR (HUF),CHENNAI vs. ITO, NCW - 5 (1), CHENNAI

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ITA 284/CHNY/2020Status: DisposedITAT Chennai06 April 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. The Revenue's representative submitted that the appeal may be dismissed.

What were the issues?

Whether the appeal should be dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri ARV Sreenivasan (Addl. CIT) – Ld. DR
For Respondent: Shri ARV Sreenivasan (Addl. CIT) – Ld. DR

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The registry has placed on record copy of Form No.5. Upon perusal, it transpires that the assessee has opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020. The Ld. Sr. DR submitted that the appeal may be dismissed.

2 - 2. In view of foregoing, the assessee’s appeal stands dismissed as withdrawn.

Order pronounced on 06th April, 2022.

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