What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. The appeal was dismissed as withdrawn due to the assessee opting for the Vivad Se Viswas Scheme.

The assessee filed an appeal against an order for AY 2014-15. The assessee subsequently received Form 3 under the Vivad Se Viswas Scheme, indicating resolution of the dispute.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to opting for the Vivad Se Viswas Scheme.

M/S Pratiksha Commercial (P) Ltd. vs I.T.O., Ward-5(2) | ITAT Kolkata 2021

This is an appeal preferred by the assessee against the order of Ld. CIT(A)-19, Kolkata dated 14.06.2019 for Assessment year 2014-15.

At the outset, I note that there is a letter from the assessee that the assessee 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, I allow the assessee to withdraw the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 29th April, 2021.

Sd/- (A. T. Varkey) Judicial Member Dated: 29.04.2021 SB, Sr. PS

M/s Pratiksha Commercial (P) Ltd. A.Y. 2014-15 Copy of the order forwarded to: 1. Appellant- M/s Pratiksha Commercial (P) Ltd., 4th Floor, Room No.8B, 11, Clive Row, Kolkata-700001.

2. Respondent – ITO, Ward-5(2), Kolkata 3. The CIT(A)- 19, Kolkata (sent through e-mail) 4. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

M/S PRATIKSHA COMMERCIAL (P) LTD.,KOLKATA vs. I.T.O.,WARD-5(2), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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