What did the Tribunal hold?

The tribunal granted the assessee's application to withdraw the appeal. This was based on the assessee's decision to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

The assessee filed an appeal against the order of the CIT(A) for AY 2014-2015. The assessee subsequently applied to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's application for withdrawal of appeal, due to settlement under the Vivad Se Vishwas Act, should be granted.

Kanchan Jalan vs I.T.O., Ward-50(4) | ITAT Kolkata 2021

Income Tax Appellate Tribunal, ‘C(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 01.11.2018.

In this case, the assessee has moved an application dated 22.02.2021 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 Kanchan Jalan

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Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.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 February 23, 2021.

KANCHAN JALAN,KOLKATA vs. I.T.O.,WARD-50(4), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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