Income Tax Appellate Tribunal - Jodhpur
M/S. Shree Barkha Synthetics Ltd., ... vs Acit, Circle, Bhilwara on 8 August, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
JODHPUR BENCH, JODHPUR
BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER
AND
DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER
ITA No.167/JODH/2018
Assessment Year : 2014-15
Shree Bharka Synthetics Ltd., ACIT,
Bazar No. 2, Bhopal Ganj, Vs Circle, Bhilwara
Bhilwara
PAN: AABCS9949L
Appellant / Assessee Respondent / Revenue
Assessee by None
Revenue by Ms. Nidhi Nair, JCIT-DR
Date of hearing 08.08.2023
Date of pronouncement 08.08.2023
ORDER
PER DR. DIPAK P. RIPOTE, AM:
The assessee, vide letter dated 03rd August, 2023 submitted that the assessee has opted for Vivad Se Vishwas Scheme, 2020.
2. We have perused the Form No. 3 filed by the assessee which mentions the present appeal ITA No. 167/Jodh/2018 for the Assessment Year 2014-15. Accordingly, the assessee is allowed to withdraw the appeal ITA No. 167/Jodh/2018.
3. In the result, appeal of the assessee is dismissed as withdrawn.
Order pronounced in the Open Court on 08th August, 2023.
Sd/- Sd/-
(PAVAN KUMAR GADALE) (DR. DIPAK P. RIPOTE)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated:08/08/2023
Sh.
ITA No.167/JODH/2018
Shree Bharka Synthetics Ltd.
Copy to:
1. The Appellant
2. The Respondent
3. The CIT
4. The CIT(A) Asstt. Registrar
5. The DR
6. Guard File Jodhpur Bench 2