NABA DIGANTA WATER MANAGEMENT LIMITED,KOLKATA vs. DCIT, CIRCLE - 2(2), KOLKATA

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ITA 1651/KOL/2019Status: DisposedITAT Kolkata08 September 2021AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw both appeals. This was based on the assessee's successful enrollment in the Vivad Se Vishwas scheme.

What were the facts?

The assessee filed appeals for AYs 2013-14 and 2014-15. The assessee later opted for the Direct Tax Vivad Se Vishwas Act and received Form 3 from the competent authority.

What were the issues?

Whether the assessee's withdrawal of appeals is permissible due to opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri A. T. Varkey & Shri Manish Borad, AM]

Pronounced: 08.09.2021

ORDER Per Shri A. T. Varkey, JM: Both these appeals have been preferred by the assessee against the separate orders of the Ld. CIT(A)-1, Kolkata dated 02.05.2019 for AYs 2013-14 and 2014-15.

2.

At the outset, the AR of the assessee Shri Kirit Kamdar has submitted that the assessee wants to withdraw this appeal since assessee had filed Form 1 and 2 under the Direct Tax Vivad Se Vishwas Act in respect of both these appeals and the competent authority has issued form no.

3. Therefore, taking into consideration the fact that since the assessee has opted for the Scheme for the AYs 2013-14 and 2014-15 and Form 3 has been issued by the Department which is placed on file, we allow the assessee to withdraw both the impugned appeals.

3.

In the result, both the appeals of assessee are dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (Manish Borad) (A. T. Varkey) Accountant Member Judicial Member Dated: 8th September, 2021 Jd, Sr. PS 2 Naba Diganta Water Management Ltd., AYs 2013-14&2014-15 Copy of the order forwarded to:

1. 1. Appellant- M/s. Naba Diganta Water Management Ltd., G N 11-19, Sector- V, Salt lake, Kolkata-700 091.

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