GENERAL MAGNETS LTD,KOLKATA vs. DCIT, CIR.-6, KOLKATA

PDF · subscribers
ITA 524/KOL/2020Status: DisposedITAT Kolkata06 January 2021AY 2003-042 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 assessee's authorized counsel submitted an application to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently opted for the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal due to opting for 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 The present appeal has been preferred by the assessee against the order dated 13.12.2010 of the Commissioner of Income-tax (Appeals)-20, Kolkata [hereinafter referred to as ‘CIT(A)’].

2.

At the outset, Ld. counsel for the assessee has submitted that since the assessee has opted for “Viviad Se Vishwas Scheme 2020” and, therefore, he intends to withdraw the present appeal. A separate application dated 04.01.2021 for withdrawal of the appeal has been submitted by the Ld. Authorised counsel for the assessee. The Ld. DR has no objection for the said withdrawal.

1.

General Magnets . Ltd. Vs. DCIT, Cir-6,Kol. Page 2 In view of the above, the appeal of the assessee is hereby dismissed as ‘Withdrawn’.

Recent GST High Court judgments

Search GST case law →