M/S. KANCHAN TRADE & COMMERCE PVT. LTD.,KOLKATA vs. ITO, WARD - 2(3), KOLKATA

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ITA 2610/KOL/2018Status: DisposedITAT Kolkata17 June 2021AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had availed the Vivad Se Viswas Scheme. Consequently, the assessee was allowed to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee received Form No. 3 under the Direct Tax Vivad Se Viswas Scheme, 2020.

What were the issues?

Whether the appeal should be withdrawn in light of the assessee opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Viswas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM]

Pronounced: 17.06.2021

ORDER

Per Shri A. T. Varkey, JM:

1.

This is an appeal preferred by the assessee against the order of Ld. CIT(A)-1, Kolkata dated 27.08.2018 for Assessment year 2012-13.

2.

At the outset, we note that there is a letter from the assessee that it has already received Form number 3 from Ld. PCIT pursuant to its filing of Form nos. 1 and 2 as per the scheme envisaged in the Direct Tax Vivad Se Viswas Scheme, 2020 (hereinafter, the ‘scheme’). In the light of the aforesaid fact, we allow the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 17th June, 2021.

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