What did the Tribunal hold?

The Tribunal noted that the assessee sought withdrawal of the appeal as the dispute was settled under the Vivad Se Vishwas Scheme. The appeal was accordingly dismissed as withdrawn.

The assessee had appealed against an order of the CIT(A) for AY 2012-13. The assessee subsequently opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020 and filed Form-4.

What were the issues?

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

M/S Narantak Deal Comm Ltd. (for… vs I.T.O., Ward-1(4) | ITAT Kolkata 2021

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:

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

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 awaited for receipt of Form-5 under the said scheme. The same was not objected to by Ld. DR.

Narantak Deal Comm Ltd (For Pitamber Commercial Company P.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 In view of foregoing, the assessee’s appeal stands dismissed as withdrawn. 4.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 Pitamber Commercial Company 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//

M/S NARANTAK DEAL COMM LTD. (FOR PITAMBER COMMERCIAL COMPANY SINCE AMALGAMATED),KOLKATA vs. I.T.O.,WARD-1(4), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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