AFTAB ASHRAFUDDIN KHAN,KOLKATA vs. DCIT, CIRCLE-22, KOLKATA, KOLKATA

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ITA 1297/KOL/2019Status: DisposedITAT Kolkata02 August 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the assessee's decision to opt for the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee later filed an application stating they had opted for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal due to opting for a tax settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH “B” KOLKATA

Before: Shri Sanjay Garg & Dr. M.L.Meena

आदेश /O R D E R Per Sanjay Garg, Judicial Member :

The present appeal has been preferred by the assessee against the order dated 22-03-2019 of the Commissioner of Income Tax (Appeals), 6, Kolkata [hereinafter referred to as ‘CIT(A)’]. 2. The Learned Counsel for the assessee has moved an application dated 31-07- 2021 stating therein that the assessee has opted for the “Viviad Se Vishwas Scheme 2020” . It has, therefore, been prayed that the appeal may be dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

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