RAM NARESH,GORAKHPUR vs. ITO, WARD - 2(3), GORAKHPUR

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ITA 20/VNS/2020Status: DisposedITAT Varanasi15 April 2022AY 2011-20122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's tax dispute was settled under the Vivad Se Vishwas Scheme, 2020, as evidenced by Form No. 5. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for assessment year 2011-12. The assessee subsequently opted for the Vivad Se Vishwas Scheme, 2020, to settle the tax dispute.

What were the issues?

The primary issue was whether the appeal should be dismissed due to the settlement of the tax dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CIRCUIT ‘SMC’ BENCH, VARANASI

Before: SHRI.VIJAY PAL RAO

Hearing: 18.04.2022Pronounced: 18.04.2022

SHRI VIJAY PAL RAO, JUDICIAL MEMBER: This appeal by the assessee is directed against the order dated 16.07.2019 of CIT(A), Gorakhpur for the assessment year 2011-12. The assessee has filed a copy of Form No. 5 issued by the designated authority to show the settlement of the dispute under Vivad Se Vishwas Scheme, 2020 therefore, the assessee is seeking withdrawal of the present appeal.

2.

The learned DR has fairly submitted that the appeal of the assessee may be dismissed as withdrawn in view of the settlement of the tax dispute under Vivad Se Vishwas Scheme, 2020.

3.

Having considered the Form No. 5 issued by the competent authority as well as the submissions of the parties, it is noted that the assessee opted for Vivad Se Vishwas Scheme, 2020 to settle its tax dispute for the year under consideration. The competent authority has issued Form No. 5 dated 9.11.2021 whereby accepted the declaration of the assessee and finally settled the tax dispute under Vivad Se Vishwas Scheme, 2020. Accordingly, the present appeal of the assessee is dismissed being withdrawn in view of the settlement of the dispute under Vivad Se Vishwas Scheme, 2020.

4.

In the result, the appeal of the assessee is dismissed being withdrawn in view of the settlement of the dispute under Vivad Se Vishwas Scheme, 2020. Order pronounced in the open Court after conclusion of hearing on 18.04.2022.

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