What did the Tribunal hold?

The assessee sought to withdraw the appeal due to a settlement under the Vivad Se Viswas Act. The Revenue had no objection to the withdrawal.

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee later filed a petition to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to a settlement under the Vivad Se Viswas Act.

Malles Rajarajeswari vs ITO | ITAT Chennai 2022

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI G. MANJUNATHA & SHRI ANIKESH BANERJEE

Hearing: 07.03.2022

: Mr. A.Arjunraj, C.A for अपीलाथ"क"ओरसे/ Appellant by Mr.S.Sridhar, Advocate : Mr. G.Johnson, Addl.CIT ""यथ"क"ओरसे/Respondent by 07.03.2022 : सुनवाईक"तार"ख/Date of hearing 07.03.2022 : घोषणाक"तार"ख /Date of Pronouncement आदेश / O R D E R PER G.MANJUNATHA, AM:

This appeal filed by the assessee is directed against

order of the learned Commissioner of Income Tax(Appeals)-2, Chennai, dated 27.01.2017 and pertains to assessment year 2012-13. 2. The learned counsel for the assessee, at the time of hearing, filed a petition dated 07.03.2022 stating that the assessee has instructed him to withdraw the appeal, in view of settlement of dispute arising from cross appeal filed by the Department under Vivad Se Viswas Act, 2020, and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.

2 3. The learned DR for the Revenue has no objection to withdraw the appeal.

In view of the above reasons, we dismiss the appeal filed by the assessee as withdrawn.

Order pronounced in the open court on 7th March, 2022 (जी. मंजुनाथ) (अ"नकेश बनज%) (Anikesh Banerjee) (G.Manjunatha) "या"यक सद%य /Judicial Member लेखा सद%य / Accountant Member चे"नई/Chennai, (दनांक/Dated 7th March, 2022 DS

MALLES RAJARAJESWARI,CHENNAI vs. ITO, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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