M/S RAJADHANI JEWELLERS,MANGALORE vs. COMMISSIONER OF INCOME TAX (APPEALS), MANGALORE

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ITA 1144/BANG/2017Status: DisposedITAT Bangalore14 September 2020AY 2013-142 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 the assessee's request to withdraw the appeal and opt for the Vivad Se Viswas Scheme. The revenue had no objection.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. During the hearing, the assessee submitted a letter to withdraw the appeal and opt for the Vivad Se Viswas Scheme.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal to avail the Vivad Se Viswas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI A. K. GARODIA & SHRI GEORGE GEORGE K.

For Respondent: Dr. Shankar Prasad K., Addl. CIT DR
Hearing: 14.09.2020Pronounced: 14.09.2020

Assessee by : None Revenue by : Dr. Shankar Prasad K., Addl. CIT DR Date of hearing : 14.09.2020 Date of Pronouncement : 14.09.2020 O R D E R PER ARUN KUMAR GARODIA, A. M.: This appeal is filed by the assessee and the same is directed against the order of learned CIT (A) – Mangaluru.

2.

In course of hearing, the bench noted that the assessee has submitted a letter dated 01.09.2020 with the registry of the tribunal on 08.09.2020 in which, it is stated that the assessee wants to withdraw this appeal and opt for Vivad Se Viswas Scheme.

3.

None appeared before the tribunal on behalf of the assessee and the Learned DR of the revenue had no objection about this request of the assessee. Hence, we dismiss this appeal as withdrawn.

4.

In the result, this appeal of the assessee is dismissed. Pronounced in the open court on the date mentioned on the caption page.

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