SHRI PAWAN BANSAL,PANCHKULA vs. DCIT, CC, PATIALA

आदेश/Order

PER N.K. SAINI, VICE PRESIDENT This is an appeal by the Assessee against the order dt. 29/08/2019 of CIT(A)-5, Ludhiana. 2. Assessee has raised the following grounds:

2. That the Ld. Commissioner of Income (Appeals) has erred in law and facts in upholding the reopening in as much the assessment has been re-opened on the basis of borrowed information without any independent enquiry and reason to believe before the recording of reasons and as such the order passed is arbitrary and unjustified. 3. Without prejudice to the above, the Ld. Commissioner of Income Tax(Appeals) has erred in law as well as on facts in upholding the addition of Rs. 1,24,87,765/- applying the provisions of Section 69A treating long term capital gains to be unexplained money which is arbitrary and unjustified.

4. That the Ld. Commissioner of Income Tax (Appeals) has without appreciating the facts as placed before him in the right perspective upheld the addition based on statement of broker who has not been allowed opportunity of cross-examination by the assessee which is arbitrary and unjustified.

5. That the Ld. Commissioner of Income tax (appeals) has erred in law as well as on facts in treating M/s Multiplus Resources Limited to be a paper company in utter disregard of the documents and explanations rendered with preconceived notions which is arbitrary and unjustified. 6. That the addition upheld is only based on suspicion, conjectures and surmises in utter disregard to the explanations rendered which renders the order illegal, arbitrary and unjustified. 7. That the Ld. Commissioner of Income Tax (Appeals) has erred in holding that the purchase is bogus based only on suspicion, conjectures and surmises in utter disregard to the explanations rendered which renders the order illegal, arbitrary and unjustified. 8. That the order of the Ld. Commissioner of Income Tax (Appeals) is erroneous, arbitrary, opposed to law and facts of the case and is, thus, untenable.

In the matter of relating to the assessment year 2011-12 fixed for hearing tomorrow the 11th of Januarv,2021.

Application for withdrawal of appeal.

Respectfully showeth as under:

The abovementioned appeal stands fixed for hearing tomorrow the 11 of January,2021. The assessee has moved an application under "The Direct Tax Vivad Se Vishwas" Scheme which has been announced by the Government and settle the tax dispute. The Income Tax Department has since issued Form - 3 and as such, the assessee may be given permission to withdraw the appeal subject to payment of taxes by 31.03.2021 as computed by the department. Copy of Form - 3 is enclosed herewith.