MAHESH BHIKHABHAI KARDA,AHMEDABAD vs. THE DCIT, CIRCLE-7(2), AHMEDABAD

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ITA 1206/AHD/2019Status: DisposedITAT Ahmedabad10 January 2022AY 2012-132 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 Tribunal allowed the assessee's request for withdrawal of the appeal, noting that the Vivad se Vishwas Scheme provides for such withdrawals. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee requested withdrawal of the appeal as their application under the Vivad se Vishwas Scheme, 2020 was accepted for full and final settlement.

What were the issues?

Whether the appeal can be withdrawn due to acceptance under the Vivad se Vishwas Scheme. The primary issue was the procedural aspect of withdrawing an appeal based on a settlement scheme.

Which sections of the Income-tax Act were involved?

Section 250(6),Section 5(2),Section 6

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: Shri Rajpal Yadav & Ms. Annapurna Gupta

For Appellant: Shri Parimal Sinh B. Parmar, A.R
For Respondent: Shri S. S. Shukla, Sr. D.R

Assessee by: Shri Parimal Sinh B. Parmar, A.R. Revenue by: Shri S. S. Shukla, Sr. D.R. Date of hearing : 23-12-2021 Date of pronouncement : 10-01-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:-

The present appeal has been filed by the Assessee against the order passed by the Commissioner of Income Tax (Appeals)-7, Ahmedabad, (in short referred to as CIT(A)), dated 30-04-2019, u/s. 250(6) of the Income Tax Act, 1961(hereinafter referred to as the “Act”) pertaining to Assessment Year (A.Y) 2012-13.

2.

The Ld. Counsel for the assessee requested for withdrawal of the appeal on the ground that the assessee’s application for settlement of the dispute under the Vivad se Vishwas Scheme, 2020, had been accepted . Copy of Form No.5 ,issued under the said scheme ,by the PCIT -3 ,Ahmedabad ,being the order for full and final settlement of tax Page No 2 Mahesh Bhikhabhai Karda vs. DCIT arrear u/s 5(2) of the said scheme r.w.s 6 of the scheme, dated 20-10-2021 ,was placed before us, as evidence.

3.

The Ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.

4.

We have considered the submissions and applications of the assessee for withdrawal of the appeal as their applications have been approved under Vivad se Vishwas Scheme, 2020. A reference has been made in sub-section (2) & (3) of section 4 of Direct Tax Vivad se Vishwas Scheme, 2020 for the purpose of withdrawal of appeal. In the light of the provision made in the scheme and after considering the material on record, the aforesaid requests for withdrawal of appeal of the assessee to avail the VSV Scheme, 2020 in accordance with law are allowed. However, in case, any issue is remained un-resolved under the said scheme, then, the assessee will be at liberty to file the Miscellaneous Application to recall this order to restore the original appeal within the time limit provided in the act.

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