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RAJESH SONI HUF,KOLKATA vs. ITO, WARD 33(7),, KOLKATA

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ITA 2332/KOL/2025[2012-2013]Status: DisposedITAT Kolkata19 December 20253 pages

These are the appeals filed by the assessee against the separate orders dated 20.03.2025and 06.03.2025 of the ld. CIT(A), National
Faceless appeal Centre (NFAC), Delhi for the assessment years 2012-2013
and 2013-14, respectively.
2. At the time of hearing, an application has been filed by the assessee for withdrawal of appeals stating therein that the assessee, in all the four appeals/cases, has already gone into Vivad Se Vishwas Scheme 2024
(VSVS
2024
Scheme), and the assessee has received the acknowledgement of Form 4. Therefore, the assessee prayed that the appeals of the assessee may be treated as withdrawn.
3. Considering the above submissions, all the three appeals of the assessee are hereby dismissed as withdrawn.
4. In result, all the four appeals of the assessee are dismissed.
Order pronounced on 19.12.2025. (Rajesh Kumar)
Accountant Member
Dated: 19.12.2025
AK,Sr.P.S.

3
ITA Nos.2330-2333/Kol/2025
Sri Rajesh Soni
Sri Rajesh Soni HUF

Copy of the order forwarded to:
1. Appellant
2. Respondent
3. Pr. CIT
4. CIT(A)

5.

CIT(DR)

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By order

RAJESH SONI HUF,KOLKATA vs ITO, WARD 33(7),, KOLKATA | BharatTax