What did the Tribunal hold?

The Tribunal granted the assessee's request for withdrawal. The appeal was dismissed as withdrawn after the assessee complied with the requirements of the Vivad Se Vishwas Scheme.

The assessee filed an appeal against an order of the CIT(A). The assessee subsequently filed an application to withdraw the appeal. This was due to a decision to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

Tilak Ranjan Bagchi vs ACIT | ITAT Kolkata 2021

Income Tax Appellate Tribunal, KOLKATA BENCH ‘(C

Before: SHRI P.M. JAGTAP, HON’BLE(KZ) & SHRI A.T. VARKEY, HON’BLE]

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(C)’, KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI A.T. VARKEY, HON’BLE JUDICIAL MEMBER] [THROUGH VIRTUAL COURT] Assessment Year: 2014-15 Tilak Ranjan Bagchi.............................................................................................................Appellant C/o. Soumitra Choudhury, Advocate, 1A, Raja Subodh Mullick Square, 5th Floor, Kolkata – 700 013. [PAN: ADRPB 5154 C] Vs ACIT, Circle 43, Kolkata...................……………………………………….............................Respondent Appearances by: None appearing on behalf of the Assessee. Smt. Ranu Biswas, ACIT, Sr. DR appearing on behalf of the Revenue. Date of concluding the hearing : February 05, 2021 Date of pronouncing the order : February 05, 2021 ORDER PER BENCH:

This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-13, Kolkata dated 09.05.2018.

In this case, the ld. counsel for the assessee has moved an application dated 02.02.2021 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.

Assessment Year: 20114-15 Tilak Ranjan Bagchi 3 as per Section 5(1) of the Scheme accepting the assessee’s declaration under the same Scheme.

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 of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 5th February, 2021.

TILAK RANJAN BAGCHI,KOLKATA vs. ACIT, CIRCLE - 43, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Latest GST High Court judgments