Income Tax Appellate Tribunal - Chandigarh
Sh. Sanjay Dahuja, Chandigarh vs Acti, C-2(1), Chandigarh on 10 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. 937/Chd/2019 नधा रण वष / Assessment Year : 2011-12 Sh. Sanjay Dahuja बनाम The ACIT Plot No. 5, Industrial Area, Phase-1 Circle-2(1), Chandigarh Chandigarh थायी लेखा सं./PAN NO: AAWPD7108G अपीलाथ /Appellant यथ /Respondent नधा रती क! ओर से/Assessee by : None (Application of withdrawal) राज व क! ओर से/ Revenue by : Shri Daya Inder Singh Sidhu, Addl. CIT सन ु वाई क! तार&ख/Date of Hearing : 10/06/2020 उदघोषणा क! तार&ख/Date of Pronouncement : 10/06/2020 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. 22/05/2019.
2. During the course of hearing none appeared on behalf of the assessee but an application for withdrawal of appeal has been filed by the Ld. Counsel for the assessee stating therein as under:
SUBJECT: WITHDRAWAL OF APPEAL - Reg.
IN THE CASE OF Mr. SANJAY DAHUJA, PLOT NO.5, INDUSTRIAL AREA, PHASE-1, CHANDIGARH. ASSESSMENT YEAR : 2011-2012 P.A.N.: ABDPD7904N APPEAL NO. ITA 937/CHANDI/2019 Sir, Kindly refer to the case cited above. In the present case, the Assessee has filed an application under "Direct Tax Vivad Se Vishwas Scheme, 2020" (Copy of Form No.3 attached) and hence the present Appeal filed before the Hon Tale Tribunal by the Asseessee may kindly be treated as withdrawn.
This is for your information and record. Thanking you.2
Yours faithfully, Sd/-
[ATUL MANDHAR] COUNSEL FOR THE ASSESSEE.
ENCL: AS ABOVE.
3. From the above application it is noticed that the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.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 DR did not object if appeal of the assessee is dismissed as withdrawn.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 In view of the above the appeal of the assessee is dismissed as withdrawn.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 10/06/2020) Sd/- Sd/-
संजय गग% एन.के.सैनी,
(SANJAY GARG ) ( N.K. SAINI)
या&यक सद(य/ Judicial Member उपा य! / VICE PRESIDENT
AG
Date: 10/06/2020
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