MOHAMMED FARHAN SHAMIM,KOLKATA vs. I.T.O.,WARD-13(4), KOLKATA

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ITA 1118/KOL/2019Status: DisposedITAT Kolkata03 August 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2015-16. The assessee's counsel informed the tribunal that the matter has been settled under the Vivad Se Vishwas Scheme, 2020. Consequently, the assessee wished to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Shri Sanjay Garg

order : August 03, 2021 ORDER The present appeal has been preferred by the assessee for the assessment year 2015-16 against the order dated 21.01.2019 of the Commissioner of Income Tax(Appeals)-5, Kolkata. 2. The ld. Counsel for the assessee, at the outset, has submitted that the assessee has settled the matter under Vivad Se Vishwas Scheme, 2020 launched by the Department. He, therefore, wish to withdraw the aforesaid appeal. Under the circumstances, I 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In the result, the appeal of the assessee is dismissed as withdrawn.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 03.08.2021. Sd/- [Sanjay Garg] Judicial Member Dated: 03.08.2021. RS

1.

Assessment Year: 2015-16 Mohammed Farhan Shamim Copy of the order forwarded to: 1. Mohammed Farhan Shamim 2. ITO, Ward-13(4), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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