SHRI DARSHANBHAI HASMUKHLAL SHAH,RAJKOT-GUJARAT vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, RAJKOT-GUJARAT

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ITA 415/RJT/2018Status: DisposedITAT Rajkot22 March 2022AY 2001-023 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the withdrawal of the appeal as requested by the assessee due to their participation in the Vivad se Vishwas Scheme. The assessee was granted liberty to seek restoration if they failed to avail the scheme benefits for bonafide reasons.

What were the facts?

The assessee filed an appeal against a penalty order. The assessee subsequently sought to withdraw the appeal because they opted to avail benefits under the 'Vivad se Vishwas Scheme, 2020'.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RAJKOT” BENCH, RAJKOT

Before: SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR

For Appellant: Shri S. S. Rathi, Sr. D.R

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-1, Rajkot (‘CIT(A)’ in short), dated 04.09.2018 arising in the penalty order dated 26.03.2015 passed by the Assessing Officer (AO) under Darshanbhai H. Shah vs. ACIT] AY 2001-02 - 2 - s. 271(1)(c) r.w.s. 147 of the Income Tax Act, 1961 (the Act) concerning AY. 2001-02.

2.

The captioned assessee has sought through written application to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). When the matter was called for hearing, as per written application, it is noticed that at the outset assessee has submitted that he does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that his application for withdrawal of appeal may please be granted. Reference was also made to written requests in this regard.

3.

The learned Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.

4.

In the light of written/oral request made on behalf of the captioned assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to Darshanbhai H. Shah vs. ACIT] AY 2001-02 - 3 - seek restoration of original appeal for hearing before ITAT in accordance with law.

5.

In the result, the captioned appeal is dismissed as withdrawn.

This Order pronounced in Open Court on 23/03/2022

Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 23/03/2022 True Copy S.K.SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

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