MANOJ KUMAR JAJU,KOLKATA vs. I.T.O., WARD - 36(1), KOLKAKTA, KOLKATA

ITA 1207/KOL/2024Status: DisposedITAT Kolkata11 February 2025AY 2013-2014Bench: SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that as per the scheme and relevant guidance, appeals are deemed withdrawn upon issuance of the certificate. The assessee requested withdrawal, and the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was filed against the order of the CIT(A) for AY 2017-18. The assessee had availed the Vivad se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 91(2),Section 92(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA

Before: SHRI SONJOY SARMA & SHRI RAKESH MISHRA

PER RAKESH MISHRA, ACCOUNTANT MEMBER:

This appeal filed by the assessee is against the order of the Ld. Commissioner of Income Tax (Appeals)-NFAC, Delhi [hereinafter referred to as “the Ld. CIT(A)”] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for AY 2017-18 dated 11.08.2024, which has been passed against the order u/s 143(3) of the Act, dated 17.12.2019. I.T.A. No.: 1207/KOL/2024 Assessment Year: 2013-14 Manoj Kumar Jaju

2.

At the outset, it was informed by the Ld. AR tha

The order continues below.

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