SHRI CHANDRESH ROASHANLAL JAIN,GODHRA vs. THE ACIT, PANCHMAHAL CIRCLE, GODHRA

PDF · subscribers
ITA 431/AHD/2020Status: DisposedITAT Ahmedabad08 April 2022AY 2010-112 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The assessee sought permission to withdraw the appeal as they had opted for the "Vivaad se Vishwas scheme 2020" for dispute resolution. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted due to their participation in the "Vivaad se Vishwas scheme".

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Ms. Urvashi Shodhan, A.R
For Respondent: Shri V.K. Singh, Sr. D.R

Assessee by: Ms. Urvashi Shodhan, A.R. Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 29-03-2022 Date of pronouncement : 08-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals-4), Vadodara in Appeal no. CIT(A)- Vadodara-4/10379/2017-18 vide order dated 18/03/2020 passed for the assessment year 2010-11.

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed. The Ld. Counsel for the assessee also filed letter dated 28th March 2022 along-with Form 5 in respect of the appeal, in which Page No. 2 Shri Chandresh Roshanlal Jain vs. ACIT he has submitted the assessee has opted for “Vivaad se Vishwas scheme 2020” floated by Government for resolution of dispute and accordingly seeks permission to withdraw the appeal.

3.

The Revenue is fair enough in not objecting to the same.

4.

We therefore accept assessee’s request for withdrawing the appeal filed.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 08-04-2022 Sd/- Sd/- (WASEEM AHMED) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad : Dated 08/04/2022 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

Recent GST High Court judgments

Search GST case law →