FARINNI JEWELLERY PVT. LTD.,KOLKATA vs. DCIT, CIRCLE - 7(1), KOLKATA, KOLKATA

ITA 1930/KOL/2018Status: DisposedITAT Kolkata05 March 2021AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.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 subsequently opted to avail the 'Vivad Se Vishwas Act, 2020' scheme.

What were the issues?

Whether the assessee is eligible to withdraw its appeal due to opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “B” KOLKATA

Before: Shri Sudhakar ReddyShri Aby. T. Varkey

आदेश /O R D E R Per Bench This appeal filed by the assessee is directed against the order of the Learned Commissioner of Income-tax (Appeals), 3, Kolkata dated 28-06-2018 for the assessment year 2012-13.

At the outset, it is noticed that the assessee seeks permission from this Bench to withdraw its appeal (ITA No. 1930/Kol/18) as it has opted to avail the scheme under “Vivad Se Vishwas Act, 2020” vide its application dated 07-01-2021. The assessee stated that it has been granted certificate by the designated authority in Form No.3 under the provisions of “Vivad Se Vishwas Act, 2020.

In view of above, we accept this application of assessee and dismiss this appeal as withdrawn.

Farinni Jewellery P.Ltd . Page 2 4. In the result, the appeal of the assessee is dismissed. Order pronounced in open court on 05-03-2021

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