Income Tax Appellate Tribunal - Kolkata
Rajmandir Estates Private Limited, ... vs Acit, Central Circle-1(1), Kolkata, ... on 17 August, 2021
1
ITA No.1189/Kol/2017
Rajmandir Estates Pvt. Ltd. A.Y. 2013-14
आयकर अपील य अधीकरण, यायपीठ -"A" कोलकाता,
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: KOLKATA
[Before Shri P. M .Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM]
I.T.A. No. 1189/Kol/2017
Assessment Year: 2013-14
Rajmandir Estates Pvt. Ltd. Vs. ACIT, Circle-8(1), Kolkata
(PAN: AABCR 2422 H)
Appellant Respondent
Date of Hearing (Virtual) 17.08.2021
Date of Pronouncement 17.08.2021
For the Appellant None
For the Respondent Shri Supriyo Pal, Addl. CIT, Sr. D.R
ORDER
Per Shri A. T. Varkey, JM:
This appeal has been preferred by the assessee against the order of the Ld.CIT(A)-20, Kolkata dated 22.03.2017.
2. None appeared for the appellant. At the outset, it is noticed from the letter of the assessee dated 13.08.2021 that the assessee had opted for Direct Tax Vivad Se Vishwas Scheme, 2020 (hereinafter, the 'scheme') and had filed Form-1, Form-2 before the Competent Authority and pursuant to which the assessee had received Form No. 3 from the Competent Authority. Therefore, taking into consideration the fact that since the assessee has opted for the Scheme and is in receipt of Form no. 3, there is no point in keeping the impugned appeal pending.
3. In the light of the aforesaid discussion, we treat this submission of the assessee informing the Tribunal the fact that assessee has opted for the said scheme and is in receipt of Form no. 3, therefore, we allow the assessee to withdraw the captioned appeal. In case, if in any case the assessee is not able to complete the process 2 ITA No.1189/Kol/2017 Rajmandir Estates Pvt. Ltd. A.Y. 2013-14 envisaged in the Scheme, then the assessee is at liberty to move an application for recalling this order. With the aforesaid caveat, we allow the assessee to withdraw the captioned appeal.
4. Needless to say that the aforesaid action allowing the assessee to withdraw the appeal, will not come in the way of the competent authority of Revenue to accept the assssee's said option/scheme for availing "Vivad Se Vishwas Scheme, 2020" provided the assessee remits the tax due as per Form no. 3 of the Scheme.
5. In the result, the appeal of assessee is dismissed as withdrawn.
Order is pronounced in the open court on 17th August, 2021 Sd/- Sd/-
(P. M. Jagtap) (A. T. Varkey)
Vice-President Judicial Member
Dated: 17.08.2021
SB, Sr. PS
Copy of the order forwarded to:
1. Appellant- Rajmandir Estates Pvt. Ltd., 229, A.J. C. Bose Road, Kolkata- 700020
2. Respondent - ACIT, Circle-1(1), Kolkata
3. The CIT(A)-20, Kolkata
4. CIT- , Kolkata
5. DR, Kolkata Benches, Kolkata (sent through e-mail) True Copy By Order Senior Private Secretary/DDO ITAT, Kolkata Benches, Kolkata