VINAYAK SHREE ROYAL TECH PRIVATE LIMITED,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CC-II, KANPUR

PDF · subscribers
ITA 291/LKW/2019Status: DisposedITAT Lucknow02 February 2022AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal due to obtaining a certificate under the Vivad Se Vishwas Scheme. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal for Assessment Year 2010-11. Subsequently, the assessee submitted an application to withdraw the appeal as a certificate under the Vivad Se Vishwas Scheme was issued.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Shri Harish Gidwani, DR
Hearing: 02/02/2022Pronounced: 02/02/2022

O R D E R PER T.S. KAPOOR, A.M. :

This is assessee’s appeal for Assessment Year 2010-11 against the order of the ld. CIT(A)-IV, Kanpur dated 29.03.2019.

2.

At the outset, it was noticed that the assessee has submitted application, received by the Registry of this Office on 12.10.2021, vide which it has been submitted that the Principal Commissioner of Income Tax (Central), Kanpur has issued a certificate in Form No.3 on 28.01.2021 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. Ld. DR has no objection. Accordingly, we permit the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →