Income Tax Appellate Tribunal - Lucknow
Smt. Rajni Gupta, Kanpur vs Deputy Commissioner Of Income Tax, ... on 6 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH "A", LUCKNOW
BEFORE SHRI A.D JAIN, VICE PRESIDENT AND
SHRI T.S. KAPOOR, ACCOUNTANT MEMBER
S.No IT(SS) NO. Appellant Respondent PAN
.
1. 141/Lkw/2019 Rajni Gupta, DCIT, Central AATPG2292F
AY 2011-12 51/40, Goldiee House, Circle-1, Kanpur
Nayaganj, Kanpur
2. 142/Lkw/2019 Rajni Gupta, DCIT, Central AATPG2292F
AY 2012-13 51/40, Goldiee House, Circle-1, Kanpur
Nayaganj, Kanpur
3. 143/Lkw/2019 Rajni Gupta, DCIT, Central AATPG2292F
AY 2015-16 51/40, Goldiee House, Circle-1, Kanpur
Nayaganj, Kanpur
4-7 121 to 124 Surendra Kumar Gupta DCIT, Central AAQPG0240E
/Lkw/2019 51/40, Goldiee House, Circle-1, Kanpur
AY 2011-12 to Nayaganj, Kanpur
2014-15
8. 79/Lkw/2019 Shubham Gupta, DCIT, Central AGGPG9872L
AY 2015-16 51/40, Goldiee House, Circle-1, Kanpur
Nayaganj, Kanpur
9. 127/Lkw/2019 Akash Goenka, DCIT, Central ACYPG1794K
AY 2015-16 51/40, Goldiee House, Circle-1, Kanpur
Nayaganj, Kanpur
10- 134 to 138 Som Prakash Goenka DCIT, Central AAQPG0238C
14 /Lkw/2019 51/40, Goldiee House, Circle-1, Kanpur
AY 2011-12 to Nayaganj, Kanpur
2015-16
15- 129 to Neharika Gupta DCIT, Central AHHPG2551K
19 133/Lkw/2019 51/40, Goldiee House, Circle-1, Kanpur
AY 2011-12 to Nayaganj, Kanpur
2015-16
Appellant by Shri Akshay Kumar Gupta, FCA
Respondent by Shri S.K. Madhuk, CIT DR
Date of hearing 20/10/2020
Date of pronouncement 06/11/2020
2
ORDER
PER BENCH:
These appeals have been filed by different assessees against the separate orders of ld. CIT(A)-IV, Kanpur all dated 27.11.2018.
2. At the outset, it was noticed that the assessees have submitted applications, received by the Registry of this Office on 18.09.2020, vide which it has been stated that the Principal Commissioner of Income Tax (Central), Kanpur has issued certificates in Form No.3 under the Vivad Se Vishwas Scheme and has determined the tax payable/due to the assessees. In view of the above, it was submitted that appeals filed by the assessees may be permitted to be withdrawn. Ld. DR had no objection to the withdrawal of appeals. Accordingly we permit all the assessees to withdraw their respective appeals.
3. In the result, all the appeals filed by various assessees are dismissed as withdrawn.
Order pronounced in the open court on 06/11/2020.
Sd/- Sd/-
(A.D. Jain) (T.S. Kapoor)
Vice President Accountant Member
Aks -
Dtd. 06/11/2020
Copy of order forwarded to:
(1) The appellant (2) The respondent
(3) Commissioner (4) CIT(A)
(5) Departmental Representative (6) Guard File
Assistant Registrar