M/S KUNJAL SYNERGIES PVT. LTD.,KOLKATA vs. JCIT(OSD), CIR-8(1), KOLAKATA, KOLKATA

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ITA 845/KOL/2019Status: DisposedITAT Kolkata05 March 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's prayer 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 The appeal was dismissed as withdrawn by the tribunal.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 for the assessment year 2012-13. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the 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), 22, Kolkata dated 31-01-2019 for the assessment year 2012-13.

2.

At the outset, it is noticed that the assessee seeks permission from this Bench to withdraw its appeal (ITA No. 845/Kol/19) as it has opted to avail the benefit of the scheme under “Vivad Se Vishwas Act, 2020”

3.

In view of above, we accept this prayer of assessee and dismiss this appeal as withdrawn. A.Y 2012-13 Kunjal Synergies 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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