What did the Tribunal hold?

The Tribunal noted the assessee's intention to settle the dispute under the Vivad se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order for AY 2014-15. During the hearing, the assessee expressed a desire to utilize the Vivad se Vishwas Scheme, 2020 to settle the dispute.

What were the issues?

The primary issue was the assessee's intention to settle the tax dispute through the Vivad se Vishwas Scheme, leading to the withdrawal of the appeal.

Sivabhala Agro Exports, Sivagangai vs ITO | ITAT Chennai 2022

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND Dr. M.L. MEENA

Hearing: 07.03.2022Pronounced: 07.03.2022

आदेश /O R D E R PER BENCH: This appeal filed by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-1, Madurai in dated 20.05.2019 for the assessment year 2014- 15.

At the time of hearing, the ld.counsel for the assessee has stated that the assessee wants to utilize the Direct Taxes ‘Vivad se

2 Vishwas Scheme, 2020’ to settle pending disputes relating to Direct Taxes and in this regard the assessee has filed a letter dated 15.09.2021 requesting for withdrawal of appeal along with Form no. 3 from the designated authority. Therefore, once the assessee has filed Form 3 and expressed its willingness to settle pending disputes regarding direct taxes, then there is no point in keeping appeal filed by the assessee. Hence, we are dismissing the appeal subject to liberty to the assessee to get it recalled in case, the assessee does not succeed in availing the scheme i.e., Vivad Se Vishwas Scheme 2020 for whatever reason.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 7th March, 2022 at Chennai.

SIVABHALA AGRO EXPORTS,SIVAGANGAI vs. ITO WARD-3, KARAIKUDI

What did the Tribunal hold?

What were the facts?

What were the issues?

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