MR.BAPPADITYA RAYCHAUDHURI,KOLKATA vs. A.C.I.T.,CIRCLE-60, KOLKATA

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ITA 1666/KOL/2019Status: DisposedITAT Kolkata21 June 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee's counsel informed the tribunal that the matter had been settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Sri Sanjay Garg

order : June 21, 2021 ORDER The present appeal has been preferred by the assessee against the order dated 13.05.2019 of the Commissioner of Income Tax (Appeals)-18, Kolkata [hereinafter as ‘CIT(A)’]. 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.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order is pronounced in the open court on 21.06.2021. Sd/- [SANJAY GARG] JUDICIAL MEMBER Dated: 21.06.2020. RS

1.

Mr. Bappaditya Raychaudhury Assessment Year: 2014-15 Copy of the order forwarded to: 1. Mr. Bappaditya Raychaudhury 2. ACIT, Circle-60, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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