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Income Tax Appellate Tribunal, KOLKATA BENCH ‘(A
Before: SHRI P.M. JAGTAP, HON’BLE(KZ) & SHRI A. T. VARKEY, HON’BLE]
IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(A)’, KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI A. T. VARKEY, HON’BLE JUDICIAL MEMBER] [Through Virtual Court] Assessment Year: 2012-13 Sri Satimata Investment Pvt. Ltd...............................................................................Appellant P-316, CIT Road, Scheme VIM, Kolkata – 700054. [PAN: AAECS 7253 E] Vs. ITO, Ward-9(4), Kolkata ............................................ .............................................Respondent Appearances by: None appearing on behalf of the Assessee. Shri Jayanta Khangra, JCIT, appearing on behalf of the Revenue. Date of concluding the hearing : October 1, 2021 Date of pronouncing the order : October 1, 2021 ORDER PER P.M. JAGTAP, VICE-PRESIDENT (KZ)
This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax-11, Kolkata dated 29.11.2019 for assessment year 2012-13.
In this case, the Director of the assessee-company has moved an application seeking withdrawal of this appeal on the ground that the assessee has decided to settle the dispute involved in the said appeal under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has duly filed the declarations in Form No. 1 and Form No. 2 and the Designated Authority has 2 Assessment Year: 2012-13 Sri Satimata Investment Pvt. Ltd issued the certificate in Form No. 3 as per Section 5(1) of the Scheme determining the tax payable by the assessee. 3. Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order Pronounced in the Open Court on 1st October, 2021.