Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE
Before: SHRI. B. R. BASKARAN & SMT. BEENA PILLAI
ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals has been filed by assessee against order is dated 18/06/2019 passed by Ld. CIT (A)-3. 2. At the outset, Ld.AR vide letter dated 10/09/2020 submitted that, assessee decided to go in for VSVS 2020 and has received form 3 from revenue. Ld.AR thus submitted that assessee wishes to withdraw the present appeal.
Page 2 of 3 & 1952/Bang/2019
Ld.Sr.DR do not object to the same.
We have perused submissions advances by both sides in light of records placed before us. 5. As assessee has sought for VSVS- scheme 2020, and already settled the issue as assessee has received the final certificate being form 3 from revenue. Considering the situation, we dismiss the present appeal as withdrawn. Accordingly, assessee’s appeals for year under consideration is allowed to be withdrawn. In the result, assessee’s appeals are dismissed as withdrawn. Order pronounced in the open court on 27th Oct, 2020 Sd/- Sd/- (B. R. BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 27th Oct, 2020. /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file By order
Assistant Registrar, ITAT, Bangalore
Page 3 of 3 & 1952/Bang/2019 Date Initial 1. Draft dictated on On Dragon Sr.PS -10-2020 2. Draft placed before Sr.PS author -10-2020 3. Draft proposed & placed JM/AM before the second member -10-2020 4. Draft discussed/approved JM/AM by Second Member. -10-2020 5. Approved Draft comes to Sr.PS/PS the Sr.PS/PS -10-2020 6. Kept for pronouncement Sr.PS on -10-2020 7. Date of uploading the Sr.PS order on Website -- 8. If not uploaded, furnish Sr.PS the reason -10-2020 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. No 13. Draft dictation sheets are Sr.PS attached