Income Tax Appellate Tribunal - Chandigarh
Shri Sanjiv Lal, Chandigarh vs Dcit, C-1(1), Chandigarh on 11 June, 2020
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "बी" , च डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH "B", CHANDIGARH (VIRTUAL COURT) ी एन.के.सैनी, उपा य! एवं ी संजय गग%, या&यक सद(य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 1362/Chd/2019 नधा रण वष / Assessment Year : 2014-15 Shri Sanjiv Lal बनाम The Dy. CIT H.No. 267, Sector-9C Circle 1(1), Chandigarh Chandigarh थायी लेखा सं./PAN NO: AAEPL4045L अपीलाथ /Appellant यथ /Respondent नधा रती क! ओर से/Assessee by : Shri Tej Mohan Singh, Advocate राज व क! ओर से/ Revenue by : Shri Daya Inder Singh Sidhu, Addl. CIT सन ु वाई क! तार&ख/Date of Hearing : 11/06/2020 उदघोषणा क! तार&ख/Date of Pronouncement : 11/06/2020 आदे श/Order PER N.K. SAINI, VICE PRESIDENT This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-1, Chandigarh dt. 03/09/2019.
2. The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:
Subject: Withdrawal of Appeal A-Y 2014-15 -Reg-
I hereby withdraw my appeal filed by me on 16-10-2019 vide ITA 1362/Chandi/2019 as I have opted to settle the dispute relating to tax/Penalty under Vivad Se Vishwas Scheme.
Thanking you, Yours sincerely Sd/-
(SANJIV LAL)
3. During the course of hearing the Ld. Counsel for the Assessee submitted that the assessee had opted to settle the dispute relating to tax/penalty under Vivad Se Vishwas Scheme, under section 5(1) of the Direct Tax Vivad se Vishwas 2 Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.
4. The Ld. Sr. DR did not object if appeal of the assessee is dismissed as withdrawn.
5. In view of the above the appeal of the assessee is dismissed as withdrawn.
6. In the result, appeal of the assessee is dismissed.
(Order pronounced in the open Court on 11/06/2020) Sd/- Sd/-
संजय गग% एन.के.सैनी,
(SANJAY GARG ) ( N.K. SAINI)
या&यक सद(य/ Judicial Member उपा य! / VICE PRESIDENT
AG
Date: 11/06/2020
आदे श क! त,ल-प अ.े-षत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय/ ु त/ CIT
4. आयकर आय/ ु त (अपील)/ The CIT(A)
5. -वभागीय त न4ध, आयकर अपील&य आ4धकरण, च7डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File