What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeals. The Assessing Officer had no objection to the withdrawal.

The assessee filed appeals against orders for assessment years 2010-11 and 2011-12. The assessee later applied to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to opting for the Vivad Se Vishwas Scheme.

M/S. Tread Stone .Ltd., Kanpur vs JCIT | s.143(3) | ITAT Lucknow 2022

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri P. K. Kapoor, C.A

For Respondent: Shri Harish Gidwani, D.R

PER BENCH: These are assessee’s appeals against the order of the ld. CIT(A)-II, Kanpur, both dated 10.3.2016 passed under section 143(3) of the Act, for assessment years 2010-11 & 2011-12. 2. The assessee has submitted application dated 06.10.2021, received by the Registry of this Office on 11.10.2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Kanpur-1 has issued certificates in Form No.3 on 15.4.2021, for assessment years 2010-11 & 2011- 12, under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeals. The Ld. DR has no objection for withdrawal of the appeals. Accordingly, we permit the assessee to withdraw the appeals. 3. In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 31/01/2022.

M/S. TREAD STONE .LTD.,KANPUR vs. JOINT COMMISSIONER OF INCOME TAX -4, KANPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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