What did the Tribunal hold?

The tribunal permitted the assessee to withdraw its appeal as the matter was settled under the Vivad Se Vishwas Scheme. The respondent (DR) raised no objection to the withdrawal.

The assessee filed an appeal before the ITAT for AY 2014-15. Subsequently, the assessee informed the tribunal that they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020, and requested to withdraw the appeal.

What were the issues?

Whether an appeal pending before the ITAT can be withdrawn if the underlying dispute has been settled under the Vivad Se Vishwas Scheme.

M/S Vintage Bottlers Private… vs ACIT | ITAT Panaji 2022

Income Tax Appellate Tribunal, “SMC” BENCH, PANAJI

Before: SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri Chetan Chaugule (through virtual)

For Respondent: Shri N. Shrikanth (through virtual)

Date of Hearing : 14-11-2022 Date of Pronouncement : 16-11-2022 ORDER This appeal preferred by the assessee emanates from the order of the ld. CIT(A) Panaji-1, dated 08-02-2019 for assessment year 2014-15 as per the grounds of appeal on record. Before me, the assessee filed a letter dt. 1st November 2022 stating as 2. under: “Sub: Your Notice for hearing Appeal in PAN-AACCV 4173C for A.Y. 2014

15. We had filed an appeal with your office (copy of acknowledgement enclosed) against the order of CIT(A) Panaji-I for A.Y. 2014-15 on 7th May 2019, which is probably still pending with you. A notice in this regard dated 18th October 2022 has been sent to us for virtual hearing fixed on 14th November 2022. We wish to inform you that we had opted to settle the dispute relating to tax arrears under the Vivad Se Vishwas Scheme 2020 and the order for which has been already passed and the tax dues paid. In view of the same we request you to allow us to withdraw the appeal which is still pending with you.”

In view of the above, the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020.

The ld. DR raised no objection regarding the assessee wishing to withdraw its appeal.

2 ITA 163/PAN/2019 Vintage Bottlers Pvt. Ltd. .AY. 2014-15 5. In view of the request made by the assessee, I permit the assessee to withdraw its appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 16th November, 2022.

M/S VINTAGE BOTTLERS PRIVATE LIMITED,ZUARI NAGAR, GOA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 1(1), PANAJI

What did the Tribunal hold?

What were the facts?

What were the issues?

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