Income Tax Appellate Tribunal - Ahmedabad
M/S. Lupin Enterprise,, Vadodara vs Dcit, Central Circle-1,, Vadodara on 23 September, 2021
आयकर अपीलीय अिधकरण, अहमदाबाद यायपीठ
IN THE INCOME TAX APPELLATE TRIBUNAL,
'' B'' BENCH, AHMEDABAD
(CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD)
BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER
And
Ms MADHUMITA ROY, JUDICIAL MEMBER
आयकर अपील सं./ITA Nos.1158-1159/AHD/2018
िनधारण वष/Asstt. Years: 2013-2014 & 2014-2015
M/s. Lupin Enterprise, D.C.I.T.,
Green Heaven Campus, Vs. Central Circle-1,
Near Banco Co., Baroda.
Padra Road,
Vadodara.
PAN: AAEFL3622P
(Applicant) (Respondent)
Assessee by : Shri S.N. Soparkar, Sr.Advocate with
Shri Parin Shah, A.R
Revenue by : Shri R.R. Makwana, Sr.D.R
सुनवाई क तारीख/Date of Hearing : 21/09/2021
घोषणा क तारीख /Date of Pronouncement: 23/09 /2021
आदेश/O R D E R
PER WASEEM AHMED, ACCOUNTANT MEMBER:
The captioned two appeals have been filed at the instance of the Assessee against the order of the Learned Commissioner of Income Tax(Appeals)-12, Ahmedabad, dated 14/03/2018 arising in the matter of assessment order passed under s.143(3) r.w.s 147 of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Years 2013-2014 & 2014-2015.
ITA nos.1158-1159/AHD/2018 Asstt. Years 2013-14 & 2014-15 2
2. When the matter was called for hearing, it is noticed that the assessee has filed a letter dated 24/08/2021 stating that the assessee wants to resolve the issue with the department by availing benefit under Vivad Se Vishwas Scheme, and therefore the appeal of the Assessee required to be withdrawn in terms of scheme. The assessee has filed copy of form no. 3 being the certificate issue under section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020. The Ld.D.R has no objection if the appeal of the Assessee is treated to be withdrawn in terms of the scheme opted by the assessee.
3. In the light of the above submission made by the assessee, we find no reason to keep the appeal pending of the Assessee before the Tribunal. Accordingly the appeal of the Assessee stands dismissed. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee will be at liberty to seek restoration of original appeal for adjudication before the ITAT in accordance with law.
4. In the result, both the appeals of the Assessee are dismissed under VSV Scheme.
Order pronounced in the Court on 23/09/2021 at Ahmedabad.
Sd/- Sd/-
(MADHUMITA ROY) (WASEEM AHMED)
JUDICIAL MEMBER ACCOUNTANT MEMBER
(True Copy)
Ahmedabad; Dated 23/09/2021
Manish