What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

The assessee filed appeals before the ITAT for Assessment Year 2006-07. The assessee later applied to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the pending appeals before the tribunal.

Smt. Suma Sridhar vs ITO | ITAT Bangalore 2021

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Shri. S. V. Ravishankar, Advocate

For Respondent: Shri. Sunil Kumar Agarwal, Addl. CIT(DR)(ITAT), Bengaluru

Hearing: 03.03.2021Pronounced: 03.03.2021

O R D E R

Per N. V. Vasudevan, Vice President:

These are appeals filed by the assessee against the order dated 22.05.2014 of CIT(A)-14, Bangalore, relating to Assessment Year 2006-07.

The assessee has moved an application in which it is stated that the assessee has filed Form Nos.1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeals. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeals.

The appeals are accordingly dismissed as withdrawn.

In the result, assessee’s appeals are dismissed.

Pronounced in the open court on the date mentioned on the caption page.

SMT. SUMA SRIDHAR,BANGALORE vs. INCOME TAX OFFICER, BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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