RAKESH CHANDARLAL SACHDEV,KOLHAPUR vs. INCOME-TAX OFFICER, WARD - 1(2), KOLHAPUR

This appeal filed by the Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-1, Kolhapur for the A.Y.2005-06 dated 12.04.2018, emanating out of order under section 271(1)(c) of the Income Tax Act, 1961. The appeal came up hearing on 28th July, 2022. At the time of 2. hearing, no one has appeared on behalf of the assessee. However, perusal of the record shows that the assessee submitted an application in which he has submitted that the he has already been issued FORM NO.3 and settled dispute with Income Tax Department A.Y. 2005-06 Rakesh Chandarlal Sachdev Vs. ITO [A] by availing the benefits of Vivad se Visvas Scheme -2020 (VSV-20). The assessee further requested to withdraw his appeal.

On the other hand the learned Departmental Representative (DR) submits that he has no objection, if the appeal of the assessee is dismissed as withdrawn.

We have considered the contents of the withdrawal application filed by the assessee and the submissions of the Ld.DR for the Revenue. Considering the facts that the assessee has already filed application before the prescribed authority and settled the tax liability with the income–tax department under VSV-20 and have received FORM NO.3 vide Acknowledgement No.245519080080221 dated 08.02.2021 from designated authority, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the Assessee stands dismissed as ‘withdrawn’.