What did the Tribunal hold?

The assessee's application to withdraw the appeal was granted as they had settled the dispute under the Direct Tax Vivad Se Vishwas Act, 2020. The appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal after settling the dispute under the Vivad Se Vishwas Scheme.

Ranjana Poddar vs I.T.O., Ward-51(2) | ITAT Kolkata 2021

Income Tax Appellate Tribunal, ‘B(SMC

Before: Shri P.M. Jagtap, Vice-

This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-15, Kolkata dated 29.05.2019.

In this case, Shri A.K. Tibrewal, ld. Authorized Representative of the assessee has moved an application dated 08.03.2021 seeking withdrawal of this appeal on the ground that the assessee has decided to settle the dispute involved in the said appeal under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has duly filed the declarations in Form No. 1 and Form No. 2 and the Designated Authority has issued the certificate in Form No. 3 as per Section 5(1) of the Scheme accepting the assessee’s declaration under the same Scheme.

Assessment Year: 2014-2015 Ranjana Poddar

Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on March 09, 2021.

RANJANA PODDAR,KOLKATA vs. I.T.O.,WARD-51(2), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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