What did the Tribunal hold?

The Tribunal granted the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn due to the assessee's compliance with the Vivad Se Vishwas Scheme.

The assessee filed an appeal against an order of the CIT(A). Subsequently, the assessee applied to withdraw the appeal. This withdrawal was sought on the grounds that the assessee had decided to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether an appeal can be withdrawn when the dispute has been settled under the Vivad Se Vishwas Scheme.

Pamal Kapur vs I.T.O., Ward-29(1) | 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)-8, Kolkata dated 23.04.2019.

In this case, the assessee has moved an application dated 25.02.2021 seeking withdrawal of this appeal on the ground that he 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 Pamal Kapur

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Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.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 03, 2021.

PAMAL KAPUR,KOLKATA vs. I.T.O.,WARD-29(1), KOLKATA

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