Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble
O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER:
1. 1. This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-3, Surat dated 27.03.2018 for assessment year (AY) 2012-13.
2. The appeal came up hearing on 8th March 2021. The assessee has already filed an application dated 24.02.2021 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 08.01.2021 copy of which is filed. The assessee prayed for passing of appropriate order.
Kapiraj Creation Pvt. Ltd., Vs. ITO, Ward-1(1)(3), Surat / A.Y. 2012-13
The ld.Departmental Representative Sr.DR appearing for the Revenue submits that the appeal of assessee be dismissed as withdrawn. Considering the contents of the application filed by the assessee, the appeal of the assessee is dismissed as withdrawn being settled. Resultantly, the appeal of the Assessee is dismissed.