QUADRO INFO TECHNOLOGIES PVT. LTD.,KOLKATA vs. I.T.O.,WARD-1(4), KOLKATA

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ITA 2618/KOL/2019Status: DisposedITAT Kolkata24 August 2021AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn by the assessee. This decision was based on the assessee's intention to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel sought to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee. The assessee intended to settle the dispute under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: Shri P.M. Jagtap, Hon’ble Vice-, KZ & Ms. Madhumita Roy, Hon’ble

order : August 24th, 2021 ORDER Per P.M. Jagtap, Vice-President, KZ :- This appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals) - 1, Kolkata, (hereinafter the ‘ld. CIT(A)’), dt. 25/10/2019, passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’).

2.

At the time of hearing fixed in this case before the Tribunal today, the ld. Counsel for the assessee has sought to withdraw this appeal of the assessee on the ground that the assessee has decided to settle the dispute involved in this appeal under the Vivad Se Vishwas Scheme, 2020. As submitted by him, the assessee company has already filed declarations in prescribed form no. 1 & 2 under the said scheme and even the competent authority has issued the certificate in Form-3 determining the tax payable by the assessee. Keeping in view this submission made by the ld. Counsel for the assessee, we dismiss this appeal filed by the assessee as withdrawn.

3.

In the result, appeal of the assessee is dismissed. Kolkata, the 24th day of August, 2021.

Sd/- Sd/- [P.M. Jagtap] [Madhumita Roy] Judicial Member Vice-President Dated: 24.08.2021 {SC SPS}

1.

Assessment Year: 2013-14 Quadro Info Technologies Pvt. Ltd Quadro Info Technologies Pvt. Ltd. Copy of the order forwarded to: 1. Quadro Info Technologies Pvt. Ltd Quadro Info Technologies Pvt. Ltd C/o. M/s. Salarpuria Jajodia & Co. Salarpuria Jajodia & Co. 7, C.R. Avenue 3rd Floor Kolkata – 700 072

2. Income Tax Officer, Ward-1(4), Kolkata 1(4), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata. 5. CIT(DR), Kolkata Benches, Kolkata.

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