SHRI RAKESH AGARWALA,MIDNAPORE vs. A.C.I.T.,CIRCLE-38, MIDNAPORE

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ITA 976/KOL/2019Status: DisposedITAT Kolkata13 September 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with a liberty to refile if the Vivad Se Vishwas settlement is declined later.

What were the facts?

The assessee filed an appeal against the CIT(A) order. The assessee subsequently decided to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020, and completed the necessary declarations and received a certificate.

What were the issues?

Whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘(C

Before: SHRI A.T. VARKEY, HON’BLE & SHRI MANISH BORAD, HON’BLE]

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(C)’, KOLKATA [BEFORE SHRI A.T. VARKEY, HON’BLE JUDICIAL MEMBER & SHRI MANISH BORAD, HON’BLE ACCOUNTANT MEMBER] [THROUGH VIRTUAL COURT] Assessment Year: 2014-15 Shri Rakesh Agarwala.........................................................................................................Appellant Kiranitola Chowk, Station Road, Kotwali, Paschim Midnapore – 721 101. [PAN: AEYPA 3105 N] Vs ACIT, CIRCLE – 38, Midnapore...................……………………………………….................Respondent Appearances by: Shri Rakesh Jain, CA & Ms. Dona Saha, AR appearing on behalf of the Assessee. Shri Supriyo Pal, ACIT, Sr. DR appearing on behalf of the Revenue. Date of concluding the hearing : September 13, 2021 Date of pronouncing the order : September 13, 2021 ORDER PER MANISH BORAD, AM:

This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)- 11, Kolkata dated 28.02.2019.

2.

In this case, the Authorised Representative of the assessee has moved an application seeking withdrawal of this appeal on the ground that the assessee has decided to settle the dispute involved in the said appeal under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has duly filed the declarations in Form No. 1 and Form No. 2 and the Designated Authority has issued the certificate in Form No. 3 as per Section 5(1) of the Scheme determining the tax payable by the assessee.

Assessment Year: 2014-15 Shri Rakesh Agarwala 3. Keeping in view these facts and circumstances of the case that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn. However, in case the assessee’s application under Vivad Se Vishwas Scheme, 2020 is declined at any later stage due to any reason then the assessee would be at liberty to file a miscellaneous application within the prescribed time-limit, as provided under the law for recalling the instant appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 13th September, 2021.

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