DY CIT CENTRAL CIRCLE 2(1), PUNE vs. VINEET KRISHNAKUMAR GOYAL, PUNE

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ITA 1915/PUN/2019Status: DisposedITAT Pune31 May 2022AY 2015-162 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's application for settlement under the Vivad Se Vishwas Scheme and the subsequent compliance. The Revenue did not dispute these facts.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order concerning proceedings under Section 271AAB. The assessee had opted for settlement under the Vivad Se Vishwas Scheme and submitted necessary compliance.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed in light of the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271AAB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH,

Before: SHRI R S SYAL & SHRI SATBEER SINGH GODARA

For Respondent: Shri M.G.Jasnani – DR
Hearing: 31/05/2022Pronounced: 31/05/2022

ORDER

PER S.S.Godara, JM:

1.

This Revenue’s appeal for the A.Y. 2015-16 is directed against the Commissioner of Income Tax(Appeals)-12, Pune’s order, dated 24.09.2019 passed in case no.PN/CIT(A)/10254/2017-18 involving proceedings u/s 271AAB of the Income Tax Act, 1961 in short “the Act”.

This appeal came up for hearing today i.e. 31st May, 2022. None 2. appeared on behalf of the assessee. A perusal of records reveals that the assessee has submitted his application on 24.05.2022 to have opted for settlement under for Vivad Se Vishwas Scheme-2020 followed by his necessary compliance thereunder. He has also enclosed Form-5 issued by the designated authority vide Acknowledgment No.346113670290421 dated 29.04.2021 and requested permission for withdrawal of the present appeal.

A.Y. 2015-16 Vineet Krishnakumar Goyal (R)

3.

Learned Departmental Representative(DR) is fair enough in not disputing all these averments.

4.

This Revenue’s appeal stands dismissed in foregoing terms.

Order pronounced in the open Court on 31st May, 2022.

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