SHRI SANJAY KISAN CHOPDE,NAGPUR vs. A.C.I.T. CIR-8, NAGPUR
What did the Tribunal hold?
The Tribunal allowed the assessee to withdraw the appeal in light of the order issued under the Vivad se Vishwas Scheme. The revenue did not object to this withdrawal.
What were the facts?
The assessee filed an appeal against the confirmation of penalty under section 271(1)(c). The assessee later filed an application under the Vivad se Vishwas Scheme.
What were the issues?
Whether the appeal can be withdrawn due to a settlement under the Vivad se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI VIKRAM SINGH YADAV & SHRI YOGESH KUMAR U.S
Date of Hearing – 06.06.2022 Date of Order – 06.06.2022
O R D E R PER SHRI VIKRAM SINGH YADAV, A.M.
This is an appeal filed by the assessee is directed against order of the learned Commissioner of Income Tax (Appeals)-1, Nagpur, dated 21.12.2016 for the assessment year 2007–08, wherein the assessee has challenged the confirmation of levy of penalty under section. 271(1)(c) of the Act.
During the course of hearing, the ld. AR for the assessee has submitted that the assessee has filed an application under Vivad Se Vishwas Scheme (VSVS) and Hon’ble PCIT, Nagpur has issued an order under section. 5(2) of VSVS in Form No. 5, dated 17.12.2021 and in light of the same, the assessee may be allowed to withdrawal the present appeal.
The ld. DR is heard, who has not raised any objection in accepting the said prayer of withdrawal of the present appeal.
After hearing both the parties and perusing the material available on record. The appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 06 .06.2022
Sd/– Sd/– YOGESH KUMAR U.S VIKRAM SINGH YADAV JUDICIAL MEMBER ACCOUNTANT MEMBER
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