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Income Tax Appellate Tribunal, RANCHI BENCH VIRTUAL HEARING AT KOLKATA
Before: SHRI P.M. JAGTAP, HON’BLE(KZ) & SHRI A.T. VARKEY, HON’BLE]
IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH VIRTUAL HEARING AT KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI A.T. VARKEY, HON’BLE JUDICIAL MEMBER] [THROUGH VIRTUAL COURT] Assessment Year: 2014-15 Vineet Tulsyan.......................................................................................................................Appellant Maansarovar, Jora Phatak Road, Dhanbad – 826 001. [PAN: AAWPT 8382 Q] Vs ACIT, CIRCLE – 2, Dhanbad...................………………………………………........................Respondent Appearances by: None appearing on behalf of the Assessee. Shri N.K. Khalkho, DR appearing on behalf of the Revenue. Date of concluding the hearing : October 08, 2021 Date of pronouncing the order : October 08, 2021 ORDER PER BENCH:
This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals), Dhanbad dated 30.05.2019.
In this case, Shri Vineet Tulsyan, Authorised Representative of the assessee has moved an application seeking withdrawal of this appeal on the ground that the appeal has been settled under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has duly filed the copy of the certificate in Form 5 for full and final settlement of tax arrear under section 5(2) read with section 6 of the Direct Tax Vivad Se Vishwas Act, 2020.
Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 8th October, 2021.