RAMSAKHI TRADING (P) LTD.,KOLKATA vs. I.T.O., WARD-2(3), ASANSOL

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ITA 205/KOL/2019Status: DisposedITAT Kolkata10 June 2022AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Manish Borad

Per Rajpal Yadav, Vice-President (KZ):- The present appeal is directed at the instance of assessee against the order of ld. Principal Commissioner of Income Tax, Asansol dated 8th March, 2018 passed under section 263 of the Income Tax Act for assessment year 2013-14.

2.

Under the signature of the ld. Authorized Representative Swati Baid, an application is being filed before the Tribunal requesting for Ramsakhi Trading (P) Limited withdrawal of this appeal as the assessee has resolved the dispute with the Department under Vivad Se Vishwas Scheme. Since the assessee is praying for dismissal of its appeal as withdrawn, therefore, we do not have any objection to that. It is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on June 10, 2022.

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