Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “B” BENCH : BANGALORE
Before: SHRI CHANDRA POOJARI, ACCOUNTANT & SMT. BEENA PILLAI
PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by the assessee against order dated 28/08/2020 passed by Ld.CIT(A) for the assessment year 2013-14. 2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for the appeal filed by the assessee and it has also received Form No.3. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.
We heard Ld.DR, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2020, we dismiss the appeal of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant. In the result, the appeal of the assessee is dismissed with liberty. Order pronounced in the open court on 21st January, 2021 Sd/- Sd/- ( CHANDRA POOJARI ) (BEENA PILLAI ) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore, Dated 21st January, 2021.
Date Initial On Dragon 1. Draft dictated on Sr.PS -1-2021 2. Draft placed before Sr.PS author -1-2021 3. Draft proposed & placed JM/AM before the second member -1-2021 4. Draft discussedapproved JM/AM by Second Member.
Approved Draft comes to -1-2021 Sr.PS/PS the Sr.PS/PS -1-2021 6. Kept for pronouncement Sr.PS on 7. Date of uploading the -1-2021 Sr.PS order on Website -- 8. If not uploaded, furnish Sr.PS the reason -1-2021 9. File sent to the Bench Sr.PS Clerk 10. Date on which file goes to the AR 11. Date on which file goes to the Head Clerk.
Date of dispatch of Order.
Draft dictation sheets are No Sr.PS attached