TARANG SAILESH MARDIA,CHENNAI vs. ITO NON CORPORATE RANGE 9(5), CHENNAI

ITA 2239/CHNY/2018Status: DisposedITAT Chennai30 March 2022AY 2012-132 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 assessee had opted for the Vivad Se Vishwas Scheme. The Revenue representative agreed that the appeal could be dismissed.

What were the facts?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee had also received Form No. 5 from the appropriate authority.

What were the issues?

The primary issue was the status of the appeal given the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, CHENNAI

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

For Appellant: Shri D. Anand (Advocate) – Ld. AR, Shri G. Johnson (Addl. CIT) –Ld. DR

For Respondent: Shri G. Johnson (Addl. CIT) –Ld. DR

सुनवाई की तारीख/ : 30-03-2022 Date of Hearing घोषणा की तारीख / : 30-03-2022 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The Ld. AR, at the outset, submitted that the assessee has opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and has already received Form No. 5 from the appropriate authority. The Ld. Sr. DR submitted that the appeal may be dismissed.

In view of foregoing, the assessee’s appeal stands dismissed as withdrawn.

Order pronounced on 30th March, 2022.

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