Income Tax Appellate Tribunal - Jabalpur
Shri Pankaj Kumar Gupta, vs Deputy Commissioner Of Income Tax, on 1 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
JABALPUR BENCH, JABALPUR
BEFORE SHRI NRS GANESAN, JUDICIAL MEMBER & SHRI
SANJAY ARORA, ACCOUNTANT MEMBER
MA Nos. 02 & 04/JAB/2019
(A/oo IT(SS)A Nos.38 & 40/JAB/2013)
Assessment Years:2001-02 & 2004-05
Shri Neeraj Kumar Gupta, vs. Deputy Commissioner of
Katni (M.P.) Income Tax, Circle,
(PAN -AGNPG 9113F) Katni
(Appellant ) (Respondent)
IT(SS)A Nos. 14 to 20/JAB/2013
Assessment Years:1999-2000 to 2005-06
Shri Suresh Kumar Gupta, vs. Deputy Commissioner of
Katni (M.P.) Income Tax, Circle,
(PAN: ADBPG 6238J) Katni
(Appellant ) (Respondent)
IT(SS)A Nos. 28 to 32/JAB/2013
Assessment Years:1999-2000 to 2001-02 & 2004-05 to 2005-06
Smt. Uma Gupta, vs. Deputy Commissioner of
Katni (M.P.) Income Tax, Circle,
(PAN: AFOPG 9616D) Katni
(Appellant ) (Respondent)
IT(SS)A Nos. 33 to 35/JAB/2013
Assessment Years:1999-2000, 2001-02 & 2002-03
Shri Pankaj Kumar Gupta, vs. Deputy Commissioner of
Katni (M.P.) Income Tax, Circle,
(PAN: AGNPG 9110G) Katni
(Appellant ) (Respondent)
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Appellant by Shri Dhiraj Ghai, CA
Respondent by Smt. Neerja Pradhan, CIT -DR
Date of hearing 01/02/2021
Date of pronouncement /02/2021
IT(SS)A No. 01/JAB/2019
Assessment Year: 2010-2011
Shri Vikram Singh, vs. Assistant Commissioner of
Satna (M.P.) Income Tax, Central (I),
(PAN: AYLPS 4186L) Bhopal
(Appellant) (Respondent)
ITA No. 73/JAB/2019
Assessment Year: 2015-2016
Shri Mahendra Singh, vs. Income Tax Officer,
Satna (M.P.) Ward-1, Satna
(PAN: AKLPS 4857N)
(Appellant ) (Respondent)
Appellant by Shri Sapan Usrethe, Advocate
Respondent by Smt. Neerja Pradhan, CIT -DR
Date of hearing 01/02/2021
Date of pronouncement /02/2021
ITA No. 246/PUN/2017
Assessment Year: 2008-2009
Lt. Col. Rajeev Benjamin Lyall, vs. Income Tax Officer,
Jabalpur (M.P.) Ward-4(1), Pune
(PAN: AASPL6156G)
(Appellant ) (Respondent)
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Appellant by Shri Manoj Jain, CA
Respondent by Shri I B Khandel,DR
Date of hearing 01/02/2021
Date of pronouncement /02/2021
ORDER
Per Bench:
In all these Appeals and Applications, request for being permitted to withdraw the same has been received from the concerned assessee/s, stating of having availed Vivaad Se Vishwas Scheme, 2020, and having also paid tax, wherever and to the extent due. There was, during hearing, no objection to the same, or could rather possibly be, from the ld. Departmental Representative. Under the circumstances, we have no hesitation in permitting withdrawal of the captioned appeals and applications.
2. In the result, all the captioned appeals and applications are dismissed as withdrawn.
Order pronounced in the open court on February 01, 2021 Sd/- Sd/-
(N.R.S.Ganesan) (Sanjay Arora)
Judicial Member Accountant Member
Dated: 01/02/2021
// True Copy //
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