AJIT SINGH RANA vs. COMMISSIONER OF INCOME- TAX-I, JLDHR

ITA No. 328 of 2013(O&M) -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 328 of 2013 (O&M) Date of decision : 13.1.2021 Ajit Singh Rana

.... Appellant versus Commissioner of Income Tax-I, Jalandhar ... Respondent Coram: Hon'ble Mr. Justice Jaswant Singh Hon'ble Mr. Justice Sant Parkash [The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court.] Present Mr. Maninder Arora, Advocate, for the applicant-appellant. Jaswant Singh, J. (Oral) The appellant-assessee has filed the instant appeal under Section 260-A of the Income Tax Act, 1961 (for short, 'the Act'), against the order dated 11.12.2012 passed by the Income Tax Appellate Tribunal, Amritsar, whereby the penalty of Rs. 1 lac imposed by the Assessing Officer under Section 271-BA of the Act for the assessment year 2004-05 was upheld dismissing the appeal filed by the appellant. The appeal stands admitted vide order dated 16.9.2014 passed by this Court. Now CM No. 185-CII of 2021 has been filed by the applicant- appellant seeking permission to withdraw the appeal with liberty to approach the respondent-department in order to settle the dispute under the “Direct Tax Vivad Se Vishwas Act, 2020”. VARINDER SINGH 2021.01.13 15:07 I attest to the accuracy and integrity of this document Punjab & Haryana High Court at Chandigarh

ITA No. 328 of 2013(O&M) -2- Notice of the application. Mr. Vivek Sethi, learned Senior Standing Counsel accepts notice on behalf of the respondent-department and states that he has no objection to the prayer made in the application. On the oral request made by learned counsel for the applicant- appellant, which is not objected to by learned counsel for Revenue, the main appeal is taken up for hearing today itself. In view of the above, CM No. 185-CII of 2021 is allowed and ITA No. 328 of 2013 is dismissed as withdrawn with liberty to the applicant-appellant to approach the respondent-department in order to settle the dispute under the “Direct Tax Vivad Se Vishwas Act, 2020”.

(Jaswant Singh) Judge 13.1.2021 (Sant Parkash) joshi/vs Judge Whether speaking/ reasoned Yes/No Whether Reportable Yes/No VARINDER SINGH 2021.01.13 15:07 I attest to the accuracy and integrity of this document Punjab & Haryana High Court at Chandigarh