THE ITO, WARD-1(1)(1), SURAT vs. M/S. ARADHNA ESATET PVT. LTD., SURAT

These two appeals by Revenue are directed against the order of ld. Commissioner of income tax (Appeals)- 3,Surat, dated 29.01.2016 and 18.07.2016 for assessment years (AYs) 2012-13 & 2013-14 respectively.

These appeals came up hearing on 04h January, 2021. The assessee has already filed application on 28.12.2020, under the signature of its Director stating that the assessee has settled the dispute with the Income tax Department for both the assessment years under Vivad se Visvas Scheme -2020. The assessee has already received Form-3 for ITA Nos. 801 & 2450/AHD/2016 (AY.2012-13 & 13-14) Aradhana Estate Pvt. Ltd. both the assessment years, copy of which is placed on record. The assessee prayed that Revenue be directed to withdraw their appeals.

The ld. Commissioner Income Tax, Departmental Representative (CIT- DR) appearing for the Revenue accepted that the assessee has settled dispute with Revenue, Form-3 has already been received and would submits that he may be allowed to withdraw both the appeals, with the liberty to get the appeal revive if due tax if any is not paid by the assessee within the time limit allowed by ld. Principal Commissioner of Income Tax (PCIT), Surat-1. 4. Considering the contents of the application of the assessee and the submission of ld. Commissioner of Income Tax, Departmental Representative, both the appeals of Revenue are dismissed as withdrawn. The Revenue is given liberty to get the appeal revive, if due tax, if any, is not paid by the assessee, as per time allowed by ld. PCIT to deposit the due tax. Order announced at the time of hearing of appeal on 04th January 2021 in the Virtual Court hearing. (Dr ARJUN LAL SAINI) (PAWAN SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Surat, Dated: 04.01.2021 SAMANTA,PS Copy to: