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Income Tax Appellate Tribunal, PATNA ‘VIRTUAL COURT’AT KOLKATA
Before: Shri S.S. Godara, Hon’ble JM & Dr. A. L. Saini, Hon’ble AM
आदेश /O R D E R Per Bench(Oral): These eight assessees have filed their instant respective appeal(s) for assessment years 2009-10, 2013-14, 2014-15 & 2015-16 involving proceedings u/s. 143(3) of the Income Tax Act, 1961; in short ‘the Act’.
Heard both the parties. Case files perused.
Learned counsels representing respective assessees submitted at the outset that these assessees are availing settlement under the “Vivad Se Vishwas Scheme”. The ld. counsels have also filed their respective applications to this effect. Learned departmental representative does not raise any objection.
ITA Nos.15, 16, 17, 27, 28, 09/Pat/2019, ITA 340/Pat/2018 Babita Agrawal, Binod Kumar Sharma, Indu Choudhary, Antay Kumar Singh, Manoj Kumar Singh, Uday Nandan Prasad, Smt. Renu & Dr. Nalini Ranjan Singh
After hearing foregoing rival submissions, we dismiss these instant appeals as withdrawn with a rider that the same shall be restored in case these assessees fail to avail its settlement under the “Vivad Se Vishwas Scheme” for technical reasons.
These assessees appeals are dismissed as withdrawn in above terms.
Order pronounced in open court on 16/09/2020.
Sd/- Sd/- (A. L. Saini) (S. S. Godara) Accountant Member Judicial Member Kolkata; Date: 16/09/2020 RS आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant- (i) Babita Agrawal (ii) Binod Kumar Sharma (iii) Indu Choudhary (iv) Antay Kumar Singh (v) Manoj Kumar Singh (vi) Uday Nandan Prasad (vii) Smt. Renu Bajaj (viii) Dr. Nalini Ranjan Singh 2. ��यथ�/Respondent- (i) ITO, Ward-1(1), Bhagalpur. (ii) ITO, Ward-1(4), Ara (iii) ITO, Ward-Chapra (iv) ITO, Ward- 2(4), Biharsharif (v) DCIT, CC-Patna. (vi) A.C.I.T, CC-3, Patna 16, 17, 27, 28, 09/Pat/2019, ITA No.348/Pat/2018, ITA 340/Pat/2018 Babita Agrawal, Binod Kumar Sharma, Indu Choudhary, Antay Kumar Singh, Manoj Kumar Singh, Uday Nandan Prasad, Smt. Renu & Dr. Nalini Ranjan Singh