BIHAR SCHOOL EXAMINATION BOARD,PATNA vs. DCIT CIRCLE-1, PATNA

IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, Virtual Court at KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Sanjay Garg, Judicial Member) to 76/Pat/2017 Assessment Years: 2004-05 to 2008-09 Bihar School Examination Board....………………..….....................................................Appellant [PAN: AAALB 0830 D] Vs. DCIT, Circle-1, Patna......................................................................................................Respondent I.T.A. No. 77/Pat/2017 Assessment Year: 2009-10 Bihar School Examination Board....………………..….....................................................Appellant [PAN: AAALB 0830 D] Vs. ACIT, Circle-1, Patna......................................................................................................Respondent Appearances by: None appeared on behalf of the Assessee. Sh. Vijay Kr. Singh, CIT, appeared on behalf of the Revenue. Date of concluding the hearing : February 12th, 2021 Date of pronouncing the order : March 24th, 2021 ORDER Per Bench:

The assessee seeks permission of this Bench to withdraw its appeals in to 77/Pat/2017as it has availed the scheme under “Vivad Se Vishwas Act, 2020” vide its application dated 27.01.2021. 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”.