Income Tax Appellate Tribunal - Pune
Poona Dal And Besan Milss Private ... vs Acit Central Circle 2(10, Pune on 26 August, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE - VIRTUAL COURT
BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT (K/Z)
AND
SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
ITA No.11/PUN/2020
निर्धारण वषा / Assessment Year : 2011-12
Poona Dal and Besan Mills Pvt. Ltd., Vs. ACIT, Central Circle-
71/A, Industrial Estate, Hadapsar, 2(1), Pune
Pune - 411013
PAN : AABCP2949M
Appellant Respondent
Assessee by Shri Suhas Bora
Revenue by Shri Alok Malviya, Addl.CIT
Date of hearing 26-08-2020
Date of pronouncement 26-08-2020
आदे श / ORDER
PER P.M. JAGTAP, VP :
This appeal filed by the assessee is directed against the order of Ld.CIT(A)-12, Pune, dated 28.10.2019.
2. The assessee company has filed a letter in this case dated 21.08.2020 stating that it has decided to settle the dispute involved in this appeal under the Direct Tax - Vivad Se Vishwas Scheme, 2020. As the assessee has duly filed the declarations / in Form No.1 and Form No.2, but the Designated Authority has not issued certificate in Form No.3 as per section 5(1) of the said Scheme so far, determining the tax payable by the assessee under the said Scheme.
3. Keeping in view the facts stated above including especially the fact that the assessee has duly complied with all necessary requirements under the Vivad Se Vishwas Scheme, 2020, we permit the assessee to withdraw this appeal and dismiss the said appeal with a liberty to the assessee that in case there is any problem in issuance of certificate in 2 ITA No.11/PUN/2020 Poona Dal and Besan Mills Pvt. Ltd Form No.3 by the Designated Authority or any such other situation making the assessee not eligible to opt for the Vivad Se Vishwas Scheme, 2020, it will have the liberty to approach this Tribunal with a request for restoration of this appeal.
4. In the result, the appeal is dismissed as withdrawn.
Order pronounced in the open Court on 26th August, 2020 Sd/- Sd/-
(S.S. VISWANETHRA RAVI) (P.M. JAGTAP)
JUDICIAL MEMBER VICE PRESIDENT
पुणे Pune; ददिधांक Dated : 26th August, 2020 GCVSR आदे श की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to:
1. अपीऱधर्थी / The Appellant;
2. प्रत्यर्थी / The Respondent;
3. The CIT(A)-12, Pune
4. The Pr. CIT(Central), Pune
5. DR „B‟ Bench, ITAT, Pune
6. गार्ड फाईल / Guard file आदे शानस ु ार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune