What did the Tribunal hold?

The Tribunal accepted the assessee's application for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee sought permission to withdraw its appeal before the ITAT. This was because the assessee had availed the benefits of the Vivad Se Vishwas Act, 2020 and received a certificate from the designated authority.

What were the issues?

Whether an appeal can be withdrawn by the assessee after availing the Vivad Se Vishwas Act, 2020 scheme.

M/S Sunil Kumar Bhuwalka, HUF vs I.T.O., Ward-31(3) | ITAT Kolkata 2021

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri Aby T. Varkey

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) Assessment Year: 2015-16 M/s. Sunil Kumar Bhuwalka, HUF....………………..…....................................................Appellant [PAN: AAFHS 5744 G] Vs. ITO, Ward-31(3), Kolkata............................................................................................Respondent Appearances by: None appeared on behalf of the Assessee. Sh. Jayanta Khanra, JCIT, appeared on behalf of the Revenue. Date of concluding the hearing : March 12th, 2021 Date of pronouncing the order : March 24th, 2021 ORDER Per Bench:

The assessee seeks permission of this Bench to withdraw its appeal in Se Vishwas Act, 2020” vide its application dated 05.03.2021. The assessee states that it has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.

M/S SUNIL KUMAR BHUWALKA, HUF,KOLKATA vs. I.T.O.,WARD-31(3), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments