What did the Tribunal hold?

The tribunal noted that the assessee had availed the Vivad Se Vishwas Scheme and, with no objection from the revenue, dismissed the appeal as withdrawn.

The assessee preferred an appeal against the order of the CIT(A). At the time of hearing, the assessee's counsel submitted that the assessee had availed the benefit of the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Todi Securities (P) Ltd vs DCIT | ITAT Kolkata 2022

Income Tax Appellate Tribunal, “A”

Before: Shri Sanjay Garg & Shri Manish Borad

order

: March 3, 2022 Hearing through Video Conferencing ORDER

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against the order dated 05.03.2020 of the Commissioner of Income Tax (Appeals)-7, Kolkata [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

At the outset, the ld. Counsel for the assessee has submitted that the assessee has availed the benefit of Vivad Se Vishwas Scheme, 2020. He, therefore, prays that the appeal of the assessee may be dismissed as withdrawn. The ld. DR has not objected to the same. The appeal of the assessee is hereby dismissed as withdrawn. 3. In the result, the appeal of the assessee is dismissed as withdrawn. Kolkata, the 3rd March, 2022. Sd/- Sd/- [Manish Borad] [Sanjay Garg] Accountant Member Judicial Member Dated: 03.03.2022. RS

Assessment year: 2012-13 M/s Todi Securities (P) Ltd Copy of the order forwarded to: 1. M/s Todi Securities (P) Ltd 2. DCIT, Circle-5(1), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

TODI SECURITIES (P) LTD,KOLKATA vs. DCIT, CIR. 5(1), KOLKATA

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