What did the Tribunal hold?

The Tribunal accepted the assessee's application for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee sought permission to withdraw their appeal before the ITAT. This withdrawal was requested because the assessee had availed the benefits of the 'Vivad Se Vishwas Act, 2020'. A certificate under this scheme had been granted to the assessee.

What were the issues?

Whether an appeal can be withdrawn by the assessee after availing the 'Vivad Se Vishwas Act, 2020' scheme.

M/S. Venlon Securities (P) Ltd. vs ITO | ITAT Kolkata 2021

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

Before: Shri J. Sudhakar Reddy, Hon’ble & Shri Aby T. Varkey, Hon’ble]

Appearances by: None, appeared on behalf of the assessee. Shri Supriyo Pal, Addl. CIT, D/R. appearing on behalf of the Revenue. Date of concluding the hearing : April 1st, 2021 Date of pronouncing the order : May 5th, 2021 ORDER Per Bench :-

The assessee seeks permission of this Bench to withdraw the appeal in Se Vishwas Act, 2020” vide application dated 24/02/2021. The assessee states that he has been granted certificate by the designated authority in Form No.-3 under the provisions of “Vivad Se Vishwas Act, 2020”.

We accept this application of the assessee and dismiss this appeal as withdrawn.

Kolkata, the 5th day of May, 2021 Sd/- Sd/- [Aby T. Varkey] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 05.05.2021 {SC SPS}

Assessment Year: 2012-13 M/s. Venlon Securities (P) Ltd.

Copy of the order forwarded to: 1. M/s. Venlon Securities (P) Ltd 36/2, Vivekananda Road 1st Floor Kolkata – 700 007 2. Income Tax Officer, Ward-9(2), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.

M/S. VENLON SECURITIES (P) LTD.,KOLKATA vs. ITO, WARD - 9(2), KOLKATA

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