M/S PUNJAB STATE COOPERATIVE AGRICULTURAL DEVELOPMENT BANK LTD.,CHANDIGARH vs. ACIT, CIRCLE 2(1), CHANDIGARH

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ITA 1471/CHANDI/2019Status: DisposedITAT Chandigarh10 March 2022AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's prayer to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed six appeals against the orders of the CIT(A) for various assessment years. The assessee subsequently filed an application under the Vivad se Viswas Scheme, 2020, which was accepted.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to settlement under the Vivad se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH BENCH ‘B’, CHANDIGARH

Before: SMT.DIVA SINGH & SHRI VIKRAM SINGH YADAV

For Appellant: Shri M.R. Sharma, Adv
For Respondent: Shri Sarabjeet Singh, CIT DR
Hearing: 09.03.2022Pronounced: 10..03.2022

Heard together (2 matters)

ITA No.1469/Chd/2019
ITA No.1471/Chd/2019

Read from the judgment's own cause title. This page is filed under one of them.

PER BENCH:

1.

These are six appeals filed by the assessee against the respective orders of Learned Commissioner of Income Tax (Appeals)-1, Chandigarh [in short the ‘Ld. CIT(A)’] passed u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’), all dated 20.08.2019 for assessment years 2009-10, 2010-11, 2011-12, 2013-14, 2014-15 & 2013-14 respectively.

2.

The Ld. AR has stated that the assessee has filed an application under Vivad se Viswas Scheme, 2020 to settle the aforesaid tax dispute and the said applications have since been accepted and Form No.5 has been issued by the competent authority, it was accordingly, requested that the assessee may be allowed to withdraw these appeals.

3.

The Ld. DR was heard, who did not raise any specific objection in accepting the said prayer and withdrawal of appeals by the assessee.

4.

In view of the above, the prayer of the assessee is accepted and all the appeals are dismissed, as withdrawn by the assessee.

Order pronounced in open court on 10.03.2022.

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