SUNNY GROVER,KOLKATA vs. I.T.O.,WARD-63(1), KOLKATA

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ITA 1974/KOL/2019Status: DisposedITAT Kolkata17 June 2020AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal considered the assessee's application for withdrawal of the appeal. The tribunal dismissed the appeal as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2013-14. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn by the assessee due to coverage under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy, Hon’ble

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Hon’ble Accountant Member) Assessment Years: 2013-14 Sunny Grover......................………….………...........................................................……………….…......Appellant 6A, Short Street Park Street Kolkata – 700 016 [PAN : AFUPG 8173 M] Vs. Income Tax Officer, Ward-63(1), Kolkata…………………..…………….............….……....…....Respondent Appearances by: Shri R. Chowdhury, A/R, appeared on behalf of the assessee. Shri Jayanta Khanra, JCIT Sr. D/R, appearing on behalf of the Revenue. Date of concluding the hearing : March 19th, 2020 Date of pronouncing the order : June 17th, 2020 ORDER Per J. Sudhakar Reddy, AM :-

This appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals) – 6, Kolkata, (hereinafter the “ld.CIT(A)”), passed u/s. 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 24/06/2019 for the Assessment Year 2013-14.

2.

The ld. Counsel for the assessee has filed an application dt. 19/03/2020, for withdrawal of this appeal stating that the “assessee is covered under – “Vivad Se Vishwas Scheme”. On perusal of the application we dismiss this appeal of the assessee as withdrawn.

3.

In the result, appeal of the assessee is dismissed. Kolkata, the 17th day of June, 2020.

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