M/S NARANTAK DEAL COMM LTD. (FOR SHALLY SALES & SERVICES PVT. LTD. SINCE AMALGAMATED),KOLKATA vs. I.T.O.,WARD-1(4), KOLKATA

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ITA 328/KOL/2020Status: HeardITAT Kolkata17 December 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's submission regarding opting for the Vivad Se Vishwas Scheme and seeking withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2012-13. The assessee later opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “A”, KOLKATA

Before: SHRI A. T. VARKEY & SHRI RAJESH KUMAR

For Respondent: Smt. Ranu Biswas, Add.CIT (DR)
Hearing: 17.12.2021Pronounced: 17.12.2021

PER RAJESH KUMAR, ACCOUNTANT MEMBER:

1.

The present appeal has been preferred by the assessee against the order dated 19.07.2019 passed by the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)-17, Kolkata for the AY 2012-13.

2.

The registry placed on record assessee’s letter dated 13-12- 2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of the appeal. It has also been submitted that Form-4 has already been filed on 29.09.2021 before the appropriate authority and awaiting the issuance of Form-5 under the said scheme. The same was not objected to by Ld. DR.

Narantak Deal Comm Ltd (For Shally Sales & Services Pvt.Ltd since amalgamated). 3. In view of foregoing, the assessee’s appeal stands dismissed as withdrawn. 4. In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 17.12.2021.

Sd/- Sd/- (A.T.VARKEY) (RAJESH KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Kolkata, Dated:17.12.2021. **PP/SPS Copy to: 1.The Appellant: M/s. Narantak Deal Comm Ltd (For Shally Sales & Services Pvt. Ltd since amalgamated) 5 C.R Avenue Princep Street, 2nd Floor, Kolkata-700 072. 2.The Respondent: ITO, Ward-1(4), Kolkata Aaykar Bhawan, P-7 Chowringhee Square, Kolkata-700 069. 3.The CIT, Concerned, Kolkata 4.The CIT (A) Concerned, Kolkata 5.The DR Concerned Bench //True Copy//

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