HOTEL VAMSI KRISHANA PVT.,RAYAGADA vs. ITO, RAYAGADA
What did the Tribunal hold?
The tribunal rejected the adjournment application and permitted the assessee to withdraw the appeal as requested. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the CIT(A)'s order. The assessee later filed a petition to withdraw the appeal under the Vivad Se Vishwas Scheme.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw the appeal due to participation in the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
O R D E R Per Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), Berhampur, in I.T.Appeal No.0187/11-12, dated 31.10.2012 for the assessment year 2009-2010. 2. The assessee has filed a letter dated 21.07.2022 intimating that the assessee has filed a petition under the Vivad Se Vishwas Scheme and consequently, he may be permitted to withdraw the appeal. The contents of the application of the assessee filed on 21.07.2022 are as under :-
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