SHREE VARSHA INVESTORS & TRADERS PVT. LTD.,KOLKATA vs. DCIT CIR. 9(1), KOLKATA

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ITA 531/KOL/2020Status: DisposedITAT Kolkata06 January 2021AY 2006-072 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 intended to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme. 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). During the pendency of the appeal, the assessee opted for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal after opting for a tax settlement 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 03.10.2017 of the Commissioner of Income-tax (Appeals)-3, 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. The Ld. DR has no objection for the said withdrawal.

1.

Shree Varsha Investors & Traders Pvt. Ltd. Vs. DCIT, Cir-9(1),Kol. Page 2 In view of the above, the appeal of the assessee is hereby dismissed as ‘Withdrawn’.

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