What did the Tribunal hold?

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 The appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal against the order of the CIT(A). The assessee subsequently filed an application for withdrawal of the appeal. This was due to opting for the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw its appeal after opting for the Vivad Se Vishwas Scheme. The procedure for withdrawal of an appeal in such circumstances.

M/S. Yash Vardhan Somani Minor… vs ITO | ITAT Kolkata 2021

Income Tax Appellate Tribunal, “B”

Before: Sri J. Sudhakar Reddy & Sri Sanjay Garg

order : February 03, 2021 ORDER Per Bench:- This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) (hereinafter the ‘ld. CIT(A)’) passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’).

None appeared on behalf of the assessee. It is noticed that an application for withdrawal of appeal has been placed in file wherein the assessee has stated that it had opted for Direct Tax “Vivad Se Vishwas Scheme, 2020” and requested permission for withdrawal of the appeal.

The application is accepted and the appeal is dismissed as withdrawn.

In the result, the appeal of assessee is dismissed as withdrawn. Kolkata, the 3rd February, 2021.

Sd/- Sd/- [Sanjay Garg] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 03.02.2021 RS, Sr. P.S.

M/s Yash Vardhan Somani Minor Beneficiary Trust Copy of the order forwarded to: 1. (i) M/s Yash Vardhan Somani Minor Beneficiary Trust 2. ITO, Ward-36(4), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

M/S. YASH VARDHAN SOMANI MINOR BENEFICIARY TRUST,KOLKATA vs. ITO, WARD - 36(4), KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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