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Income Tax Appellate Tribunal, PATNA ‘VIRTUAL COURT’AT KOLKATA
Before: Shri S.S. Godara, JM & Dr. A. L. Saini, AM
आदेश /O R D E R Per Bench(Oral): These five assessees have filed their instant respective appeal(s) for assessment years 2007-08, 2008-09, 2009-10, 2010-11 & 2014-15 involving proceedings u/s. 143(3) of the Income Tax Act, 1961; in short ‘the Act’.
ITA Nos.165&166/Pat/2017, ITA No.157/Pat/2017, ITA No.257/Pat/2018, ITA No.62/Pat/2018, ITA No.10/Pat/2018 Kedar Prasad Gupta, Ashok Kumar, Bhojpur, Nawratan Prasad, Pawan Kumar, Dr. Kamini Choudhury 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.
After hearing foregoing rival submissions, we dismiss these instant appeals as withdrawn with a rider that the same shall be restored in case these assessees fail to avail its settlement under the “Vivad Se Vishwas Scheme” for technical reasons.
These assessees appeals are dismissed as withdrawn in above terms.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 14/09/2020.