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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 filed an appeal before the Income Tax Appellate Tribunal. Subsequently, the assessee sought permission to withdraw the appeal. The reason for withdrawal was the assessee's decision to opt for the 'Vivad Se Vishwas Act, 2020' scheme.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their opting for the Vivad Se Vishwas Act, 2020.

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

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

Before: Sri J. Sudhakar Reddy & Sri Sanjay Garg

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Sanjay Garg, Judicial Member) I.T.A. No.: 1472/Kol/2018 Assessment Year: 2015-16 M/s. Tvesha Somani Minor Beneficiary Trust.....………………..….............................Appellant [PAN: AACTT 1667 Q] Vs. ITO, Ward-36(4), Kolkata............................................................................................Respondent Appearances by: Sh. Rakesh Jain, A/R, appeared on behalf of the Assessee. Sh. Jayanta Khanra, JCIT, appeared on behalf of the Revenue. Date of concluding the hearing : February 5th, 2021 Date of pronouncing the order : February 10th, 2021 ORDER Per Bench:

The assessee has filed application vide letter seeking permission for withdrawal of his appeal pending before the Tribunal, for the reason that he has opted for the scheme under “Vivad Se Vishwas Act, 2020”.

M/S. TVESHA 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?

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