CARGO PARTNERS LOGISTICS INDIA PRIVATE LIMITED,GURGAON vs. D.C.I.T.,CIRCLE12(1), KOLKATA

PDF · subscribers
ITA 1829/KOL/2019Status: DisposedITAT Kolkata16 April 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's application for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee sought permission to withdraw its appeal before the ITAT. This withdrawal was requested because the assessee had availed the scheme under the Vivad Se Vishwas Act, 2020. A certificate under the said Act had been granted to the assessee.

What were the issues?

Whether the assessee is permitted to withdraw its appeal after availing the Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH KOLKATA

Before: SHRI J. SUDHAKAR REDDY, HON’BLE & SHRI A.T. VARKEY, HON’BLE]

order : April 16th, 2021 ORDER PER BENCH: The assessee seeks permission of this Bench to withdraw its appeal in as it has availed the scheme under “Vivad Se Vishwas Act, 2020” vide its application dated 23.03.2021. The assessee states that it has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.

2.

We accept this application of the assessee and dismiss this appeal as withdrawn. Order Pronounced in the Open Court on 16th April, 2021.

Recent GST High Court judgments

Search GST case law →