Income Tax Appellate Tribunal - Lucknow
Deputy Commissioner Of Income Tax-1, ... vs Shri Manish Maheshwari, Kanpur on 3 February, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH "B", LUCKNOW
[Through Virtual Hearing]
BEFORE SHRI A.D JAIN, VICE PRESIDENT AND
SHRI T.S. KAPOOR, ACCOUNTANT MEMBER
ITA No. 55/Lkw/2019
Assessment Year 2014-15
Dy. Commissioner of Income Tax-1, Shri Manish Maheshwari,
Kanpur Vs. 33/45, Chawal Mandi,
Kanpur
PAN AGRPM 7399D
(Appellant) (Respondent)
Appellant by None (Application under DTVSVA)
Respondent by Shri Harish Gidwani, DR
Date of hearing 02/02/2022
Date of pronouncement 03/02/2022
ORDER
PER A.D. JAIN, V.P. :
This is Revenue's appeal for Assessment Year 2014-15 against the order of the ld. CIT(A)-1, Kanpur dated 30.11.2018.
2. At the outset, it was noticed that the assessee has submitted an application, received in the Registry of this Office on 22.11.2021, vide which it has been submitted that Principal Commissioner of Income Tax, Kanpur-1, has issued a certificate in Form No.3 on 04.11.2020 under Vivad Se Vishwas Scheme and assessee has deposited the due amount against which the Principal Commissioner of Income Tax, Kanpur-1, has issued a certificate in Form No.5 on 03.12.2020. A copy of such Form No.3 and Form 5 have also been filed. Since the assessee has deposited the tax as mentioned in Form 3, therefore, the appeal of the Revenue becomes infructuous and is dismissed as such. The Ld. 2 DR has no objection. Accordingly, we permit the assessee to withdraw the present appeal.
3. In the result, the appeal of the Revenue is dismissed as withdrawn.
(Order pronounced in the open court on 03/02/2022) Sd/- Sd/-
(T.S. Kapoor) (A.D. Jain)
Accountant Member Vice President
Aks -
Dtd. 03/02/2022
Copy of order forwarded to:
(1) The appellant (2) The respondent
(3) Commissioner (4) CIT(A)
(5) Departmental Representative (6) Guard File
By order
Assistant Registrar