M.VIMALAMMA,CHENNAI vs. ACIT BUSINESS CIRCLE XIV, CHENNAI

This appeal filed by the assessee is against the order of the learned Commissioner of Income Tax, (Appeals)-7 in dated 23.01.2015 relevant to the Assessment Year 2006 – 2007. 2. In this case, there is a delay of 2156 days in filing the appeal. The Tribunal has adjudicated the condonation petition for the delay of 2 -: 2156 days in filing the appeal and condoned the delay vide order dated 9th March, 2021. Accordingly, we proceed to adjudicate the appeal on merits.

As far as the merits of the case is concerned, the learned Counsel for the Assessee has submitted that the Assessee has availed Vivad-se-Vishwas Scheme 2020 and Form No.5 was issued by the Designated Authority and the Assessee has paid the taxes towards full and final settlement. He has submitted that the Assessee may be permitted to withdraw the appeal.

On the other hand the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the Assessee.

We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.

In this case, the Assessee has availed the Vivad-se-Vishwas Scheme 2020 and Form No.5 was issued by the Designated Authority and the Assessee has paid the taxes towards full and final settlement. Accordingly, he prayed that he may be permitted to withdraw the appeal.

In view of the submissions of the learned Counsel for the Assessee, we find that the Assessee has paid the dues towards full and final settlement of the tax arrears under Vivad-se-Vishwas Scheme 2020. Thus, the appeal filed by the Assessee is permitted to be withdrawn.

In the result, the appeal of the Assessee in is dismissed as withdrawn.