SHRI GULAMBHAI ALIBHAI PATEL,,SURAT vs THE INCOME TAX OFFICER, WARD-2(3),, SURAT

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble

Hearing: 08.03.2021

O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER: 1. These two appeals by Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals)-II, Surat dated 04.08.2014 and 26.07.2017. In the assessee has challenged the additions in quantum assessment. And in ITA No.131/SRT/2017 the assessee has challenged the penalty levied under section 271(1)(c) of the Act. Both appeals relates to A.Y. 2011-12.

Both these appeals came up hearing on 8th March 2021. The assessee has already filed an application dated 08.03.2021

Gulambhai Alibhai Patel Vs. ITO, Ward-2 (3) & 1(2)(2), Surat - (02 Appeals) / ITA No’s.2829/AHD/2014 & 131/SRT/2017 for A.Y. 2011-12 contending therein that the assessee has settled dispute with the Department under Vivad-Se-Vishwas Scheme–2020 and had already received Form-3, issued from the office of Principal Commissioner of Income Tax, Surat-1, dated 25.01.2021 copy of which is filed. The Ld.Authorised Representative(AR) for assessee at the time of hearing prayed for withdrawal of both the appeals.

The Departmental Representative(Sr.DR) appearing for the Revenue submits that both the appeals of assessee may be dismissed as withdrawn.

Considering the contents of the application filed by the assessee and the submission of Ld.AR of the assessee, both the appeals of assessee are dismissed as withdrawn. Resultantly, the appeal of the Assessee is dismissed. The Assessing Officer is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021.

To sum up, both the appeals of the assessee are dismissed. Order pronounced on 8th March 2021 at the time of hearing of appeal.

SHRI GULAMBHAI ALIBHAI PATEL,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3),, SURAT