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Income Tax Appellate Tribunal - Kolkata

M/S Barmecha Properities Pvt. Ltd., ... vs I.T.O.,Ward-12(1), Kolkata on 19 August, 2020

         आयकर अपील य अधीकरण,                         यायपीठ - " स" कोलकाता,
                   IN THE INCOME TAX APPELLATE TRIBUNAL
                  KOLKATA BENCH "Virtual Court C" KOLKATA

             Before Shri J.Sudhakar Reddy, Accountant Member and
                    Shri S.S.Godara, Judicial Member

                              ITA No.1093/Kol/2019
                             Assessment Year: 2012-13


      M/s Barmecha Properties               बनाम       Income Tax Officer,
      Pvt. Ltd., Flat-1A, Block-B                /     Ward-12(1),
      60A, Bondel Road,                     V/s .      P-7, Chowrnghee Square,
      Kolkata-700 019                                  Aayakar Bhawan, 7 t h
      [PAN No.AABCB 6040 P]                            Floor, Kolkata-700 069

            अपीलाथ /Appellant               ..               यथ /Respondent



     अपीलाथ क ओर से/By Appellant                      Shri Abhishek Bansal, CA

       यथ क ओर से/By Respondent                       Smt. Ranu Biswas, Addl. CIT-DR
     सुनवाई क तार ख/Date of Hearing                   13-08-2020
     घोषणा क तार ख/Date of Pronouncement              19-08-2020


                                   आदे श /O R D E R

PER S.S.Godara, Judicial Member:-

This assessee's appeal for assessment year 2013-14 arises against the Commissioner of Income Tax (Appeals)-3, Kolkata's order dated 11.10.2018 passed in case No.CIT(A)- Kolkata-3/10471/16-17 involving proceedings 143(3) of the Income Tax Act, 1961; in short 'the Act'.

Heard both the parties. Case file perused.

2. Learned Counsel submitted at the outset that the assessee is availing settlement under the "Vivad Se Vishwas Scheme". It has also filed an application dated ITA No.1093/Kol/2019 Assessment Year 2012-13 M/s Barmecha Properties Pvt. Ltd. Vs ITO Wd-12(1), Kol. Page 2 12.08.2020 to this effect. Learned departmental representative does not raise any objection.

3. After hearing foregoing rival submissions, we dismiss the instant appeal as withdrawn with a rider that the same shall be restored in case the assessee fails to avail its settlement under the "Vivad Se Vishwas Scheme" for technical reasons.

4. This assessee appeal is dismissed as withdrawn in above terms.

        Order pronounced in open court on            19/08/2020


             Sd/-                                                 Sd/-
        (लेखा सद'य)                                          ( या)यक सद'य)
     (J.Sudhakar Reddy)                                       (S.S.Godara)
      Accountant Member                                     Judicial Member

*Dkp-Sr.PS
*दनांकः- 19/08/2020              कोलकाता / Kolkata
आदे श क       त ल प अ े षत / Copy of Order Forwarded to:-

1. अपीलाथ /Appellant-M/s Barmecha Properties Pvt. Ltd., Flat-1A, Block-B 60A Bondel Road, Kolkata-700 010

2. यथ /Respondent-ITO Wd-12(1), Chowringhee Sq. Aayakar Bhawan, Kolkata-69

3. संबं-धत आयकर आयु.त / Concerned CIT

4. आयकर आयु.त- अपील / CIT (A)

5. /वभागीय )त)न-ध, आयकर अपील य अ-धकरण कोलकाता/DR, ITAT, Kolkata

6. गाड3 फाइल / Guard file.

By order/आदे श से, /True Copy/ सहायक पंजीकार आयकर अपील य अ-धकरण, कोलकाता ।