KARAN HOUSING PROJECTS LTD. vs. COMMISSIONER OF INCOME TAX, KOLKATA - I

OD – 1 ORDER SHEET ITA 343 OF 2007 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE KARAN HOUSING PROJECTS LTD. Versus COMMISSIONER OF INCOME TAX, KOLKATA- I BEFORE: The Hon'ble JUSTICE I. P. MUKERJI The Hon’ble JUSTICE MD. NIZAMUDDIN Date : 17TH April, 2021. Appearance: Mr. Gopal Ram Sharma, Adv. …For the appellant The Court: Learned advocate appearing for the appellant/assessee wants to withdraw this appeal to avail of the benefit of the scheme under the Direct Tax Vivad Se Vishwas Act, 2020. Considering the submission of learned counsel for the appellant, this appeal is allowed to be withdrawn with liberty to the appellant to avail of the scheme in question. This appeal (ITA No.343 of 2007) is dismissed as withdrawn. (I. P. Mukerji, J.) (Md. Nizamuddin, J.) A Dey