Gujarat High Court
Parixit Industries Ltd vs Asstt. Commissioner Of Income Tax on 21 July, 2020
Author: J.B.Pardiwala
Bench: Vikram Nath, J.B.Pardiwala
C/TAXAP/831/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR WITHDRAWAL OF MATTER) NO. 1 of 2020
In R/TAX APPEAL NO. 831 of 2013
With
R/TAX APPEAL NO. 831 of 2013
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PARIXIT INDUSTRIES LTD
Versus
ASSTT. COMMISSIONER OF INCOME TAX
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Appearance:
MR MANISH J SHAH(1320) for the Appellant(s) No. 1
MR NITIN K MEHTA(3286) for the Opponent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 21/07/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) This is an application at the instance of the original appellant with a request that he may be permitted to withdraw the Tax Appeal No.831 of 2013 preferred under section 260A of the Income Tax Act, 1961 as the applicant would like to avail the benefit of the new enactment called the Direct Tax Vivad Se Vishwas Act, 2020. As it is condition precedent that no proceeding should be pending in any Court of Law for the purpose of availing the benefit of the Scheme, we permit the applicant to withdraw the Tax Appeal No.831 of 2013. The Tax Appeal No.831 of Page 1 of 2 Downloaded on : Thu Jul 23 22:19:48 IST 2020 C/TAXAP/831/2013 ORDER 2013 stands dismissed as withdrawn. The Civil Application Stands disposed of.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) ABDULVAHID A SHAIKH Page 2 of 2 Downloaded on : Thu Jul 23 22:19:48 IST 2020