ACIT, CENTRAL CIRCLE-3, PATNA vs. SMT. RACHNA KISHOREPURIA , PATNA

The captioned appeals filed by the Revenue pertaining to the Assessment Years (in short “AY”) 2014-15 & 2015-16 are directed against separate orders passed u/s 250(6) of the Income Tax Act, 1961 (in short the “Act”) by ld. Commissioner of Income-tax (Appeals)-3 Patna [in short ld. “CIT(A)”] dated 22.03.2019. .: 159 & 160/Pat/2019 I.T.A. Nos.: 161 & 162/Pat/2019 AYs: 2014-15 & 2015-16 Smt. Rachna Kishorepuria Smt. Sabita Devi Kishorepuria.

The ld. Counsel for the assessee has submitted that the assessees are availing the “Vivad Se Vishwas Scheme” and have filed applications in this regard. Tax payable as per this scheme in the case of the assessees stood paid and Form No.-5 has been issued for the full and final settlement of tax arrears. Thus, ld. Counsel for the assessee requested for withdrawing the instant appeals. 3. Per contra, ld. D/R did not have any objection to this request of ld. Counsel for the assessee. 4. We have heard rival contentions and perused the records placed before us. We have gone through the facts narrated by the ld. Counsel for the assessee stated herein above and find that the assessees have opted under the Vivad Se Vishwas Scheme, 2020 and paid taxes thereon and have, thus, requested to withdraw the instant appeals. We, therefore, considering the facts of the case and the request made at the behest of the assessee, dismiss these appeals as withdrawn. 5. In the result, the appeals of the assessee are dismissed as withdrawn. Kolkata, the 20th July, 2022. Sd/- Sd/- [Sonjoy Sarma] [Manish Borad] Judicial Member Accountant Member Dated: 20.07.2022 Bidhan (P.S.) .: 159 & 160/Pat/2019 I.T.A. Nos.: 161 & 162/Pat/2019 AYs: 2014-15 & 2015-16 Smt. Rachna Kishorepuria Smt. Sabita Devi Kishorepuria. Copy of the order forwarded to: