SHIRISH GUNVANTRAI DESAI,MUMBAI vs. A.C.I.T.,CIRCLE-36, KOLKATA

ITA 2033/KOL/2019Status: DisposedITAT Kolkata08 February 2021AY 2010-112 pages

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as the assessee had opted for the Vivad Se Vishwas Scheme and the department had issued Form 3.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee submitted that they had availed the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to availing the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “SMC” KOLKATA

Before: Shri SANJAY GARG

आदेश /O R D E R This is an appeal filed by the Assessee against the order of the Commissioner of Income-tax (Appeals)-10, Kolkata dated 27.06.2019.

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