ADITYA CHIRIMAR AND SONS HUF,KOLKATA vs. I.T.O.,WARD-6(1), KOLKATA

PDF · subscribers
ITA 2540/KOL/2019Status: DisposedITAT Kolkata21 January 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the Vivad Se Viswas Scheme and had received the necessary form. Consequently, the assessee was allowed to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. The karta of the HUF informed the tribunal that they had received Form 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Whether the appeal should be withdrawn in light of the assessee opting for the Vivad Se Viswas Scheme.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, “A” BENCH: KOLKATA

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

Pronounced: 21.01.2021

ORDER

Per Shri A. T. Varkey, JM:

1.

This appeal preferred by the assessee is against the order of Ld. CIT(A)-2, Kolkata dated 22.11.2019 for Assessment year 2014-15.

2.

At the outset, we note that there is a letter from the karta of HUF (assessee) that they have already received Form number 3 from Ld. PCIT pursuant to their 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In the result, the appeal of the assessee is dismissed as withdrawn.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 21st January, 2021.

Sd/- Sd/- (J.S. Reddy) (A. T. Varkey) Accountant Member Judicial Member Dated: 21.01.2021 SB, Sr. PS 1 | P a g e

Aditya Chirimar & Sons (HUF) A.Y. 2014-15 Copy of the order forwarded to: 1. Appellant- Aditya Chirimar & Sons (HUF), 5B, 2nd Floor, Calcutta Stock Exchange, 7 Lyons Range, WB-700001

2. Respondent – ITO, Ward-6(1), Kolkata 3. The CIT(A)- 2, Kolkata (sent through e-mail) 4. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

Recent GST High Court judgments

Search GST case law →