AAYUSH JHUNJHUNWALA,KOLKATA vs. I.T.O.,WARD-51(2), KOLKATA

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ITA 1688/KOL/2019Status: DisposedITAT Kolkata28 October 2020AY 2015-161 pages

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AayushJhunjhunwala., AY- 2015-16 4. Needless to say that our aforesaid action allowing the assessee to withdraw the appeal, will not come in the way of the competent authority of Revenue to accept the assessee’s said option/scheme for availing “Vivad Se Vishwas Scheme, 2020’.

5.

In the result, the appeal of assessee is dismissed as withdrawn.

Order is pronounced in the open court on 28th October, 2020. Sd/- (Aby. T. Varkey) Judicial Member Dated : 28th October, 2020 Jd.(Sr.P.S.) Copy of the order forwarded to:

1. 1. Appellant –Shri Aayush Jhunjhunwala, HB-319, Sector-III, Salt Lake City, Kolkata-700106. 2 Respondent –ITO, Ward-51(2), Kolkata.

3. CIT(A)-15, Kolkata. (sent through e-mail) 4. CIT- , Kolkata 5. DR, ITAT, Kolkata. (sent through e-mail)

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