M/S. ASSAM TOURISM DEVELOPMENT CORPORATION LIMITED,GUWAHATI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2, GUWAHATI

IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI BENCH AT KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) & 229/Gau/2019 Assessment Years: 2012-13 & 2011-12 M/s. Assam Tourism Development Corporation Limited......................................Appellant [PAN: AAECA 3932 A] Vs. DCIT, Circle-2, Guwahati...............................................................................................Respondent Appearances by: None appeared on behalf of the Assessee. Sh. Subhrajyoti Bhattacharya, Addl. CIT, appeared on behalf of the Revenue. Date of concluding the hearing : March 26th, 2021 Date of pronouncing the order : April 16th, 2021 ORDER Per Bench:

The assessee seeks permission of this Bench to withdraw its appeals in & 229/Gau/2019 as it has availed the scheme under “Vivad Se Vishwas Act, 2020” vide its application dated 11.03.2021. The assessee states that it has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.