SHUBHAM INDUSTRIES,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 8, PUNE

This is an appeal filed by the Assessee directed against the order of ld.Commissioner of Income Tax(Appeals)-9, Pune dated 30.06.2017 for the Assessment Year 2012-13.

The appeal came up hearing on today i.e. 08.03.2022. None appeared on behalf of the assessee. However, perusal of record reveals that the assessee has already filed an application dated 04.10.2021 for withdrawal of appeal on the ground the assessee has already settled dispute with income tax department by availing the benefits of Vivad se Visvas Scheme - A.Y. 2012-13 Shubham Indusstries 2020 (VSV-20) and received Form-3 of VSV-20 from designated authority vide certificate No.235070090310121 dated 31.01.2021. The assessee prayed that he may be allowed to withdraw his appeal.

On the other hand the learned Departmental Representative (DR) submits that he has no objection, if the appeal of the assessee is dismissed as withdrawn.

We have considered the contents of the application filed by the assessee and the submissions of the Ld.DR for the Revenue. Considering the facts that the assessee has already filed application before the prescribed authority and settled the tax liability with the income–tax department under VSV-20 and have received Form-3 vide acknowledgement No. 235070090310121 dated 31.01.2021 from designated authority. Hence, the appeal of the assessee is dismissed as withdrawn