SHAILESH AGARWAL & SONS,CHENNAI vs. ACIT NON CORPORATE CIRCLE 6(1), CHENNAI

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ITA 2619/CHNY/2018Status: DisposedITAT Chennai16 March 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. The appeal was disposed of by treating it as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. The assessee requested to withdraw the appeal as they opted to settle tax arrears under the 'Vivad Se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI MANOJ KUMAR AGGARWAL & SHRI. ANIKESH BANERJEE

Hearing: 16.03.2022Pronounced: 16.03.2022

आदेश /O R D E R

PER ANIKESH BANERJEE, JUDICIAL MEMBER:

1.

The appeal was filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-5/ Chennai, order dated 11.07.2018 for Assessment Year 2015-16 bearing appeal no 2017-18.

2.

The Ld. counsel of the assessee has requested for withdrawal of appeal as the assessee has opted to settle the dispute relating to tax

:-2-: ITA. No: 2619/Chny/2018 arrears for assessment year under the “Vivad Se Vishwas Scheme, 2020.” (in brevity VSVS). The ld counsel of the assessee has also filed Form No. 5 which was duly issued by the Pr. Commissioner of Income Tax, Chennai.

3.

The ld. CIT-DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4.

Respectfully following the above and noting the fact that the assessee is opting for resolution of dispute under VSVS Scheme in the present case. So, we treat this appeal for Ay 15-16 being disposed off as withdrawn.

5.

In the result, this appeal by the assessee is disposed of by treating the same as withdrawn.

Order pronounced in the court on 16th March, 2022 at Chennai.

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