SHRI SHIV SHANKAR BANKA (HUF),KOLKATA vs. ITO, WARD - 50(3), KOLKATA

In this case, the Karta of the assessee-HUF has moved an application seeking withdrawal of this appeal on the ground that they have 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 accepting the assessee’s declaration under the same Scheme.

Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the Karta of the assessee-HUF is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on August 27, 2021. Sd/- Sd/- (A.T. Varkey) (P.M. Jagtap) Judicial Member Vice-President Kolkata, the 27th day of August, 2021 Copies to : (1) Shri Shiv Shankar Banka (HUF) C/o. Rajesh Mohan& Associates, Unit-18, Bagati House, 5th Floor, 34, Ganesh Chandra Avenue, Kolkata-700013 (2) Income Tax Officer, Ward-50(3), Kolkata, Uttarapan Building Complex, Ultadanga, Kolkata-700054 (3) Commissioner of Income Tax (Appeals)-15, Kolkata, (4) Commissioner of Income Tax , (5) The Departmental Representative (6) Guard File