What did the Tribunal hold?

The Tribunal noted that the assessees had filed the necessary forms under the Vivad se Vishwas scheme and received Form No. 3. Consequently, the Tribunal dismissed the appeals as withdrawn.

Two assessees filed appeals before the ITAT. During the hearing, the assessees expressed their intention to settle the disputes under the Direct Taxes Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessees' intention to settle their tax disputes through the Vivad se Vishwas scheme, rendering the pending appeals redundant.

Shri Bharat Assayers vs ACIT | ITAT Chennai 2021

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI G. MANJUNATHA

Hearing: 28.01.2021Pronounced: 28.01.2021

आदेश /O R D E R Per MAHAVIR SINGH, VP: These 2 appeals filed by different assessees are directed against the orders of learned Commissioner of Income Tax (Appeals)-2, Chennai in dated 05.02.2019 for the assessment year 2008-09

We have heard the counsel for the assessees and the ld. DR and also perused the material available on record. At the time of hearing, learned counsel for the assessees have made a statement at bar that the assessees wants to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending dispute relating to Direct Taxes and in this regard the assessees have filed Form No 1 and 2 and received Form No. 3 from the designated authority. Therefore, once the assessees received Form No.3 from the designated authority, then there is no point in keeping appeals filed by the assessees. Hence, we dismiss the appeals filed by the assessees as withdrawn.

In the result, the appeals filed by the assessees are dismissed as withdrawn.

Order pronounced in the open court on 28th January, 2021 at Chennai.

SHRI BHARAT ASSAYERS,CHENNAI vs. ACIT, NCC-1, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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