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Income Tax Appellate Tribunal - Kolkata

Sangita Jalan, Dinajpur vs I.T.O.Ward-3(4) & Tps, Dakshin ... on 25 February, 2021

  IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH '(SMC)', KOLKATA
              [BEFORE SHRI P.M. JAGTAP, HON'BLE VICE PRESIDENT (KZ)]
                                           [THROUGH VIRTUAL COURT]
                                                  I.T.A. No. 956/Kol/2019
                                                 Assessment Year: 2015-16

Smt. Sangita Jalan.................................................................................................................Appellant
Kushmandi, Dinajpur (S) - 733 132.
[PAN: ACPPJ 2792 P]

Vs

ITO, Ward - 3(4) & TPS, Dinajpur (S)....................................................................Respondent

Appearances by:
None appearing on behalf of the Assessee.
Smt. Ranu Biswas, ACIT, Sr. DR appearing on behalf of the Revenue.
Date of concluding the hearing :                                       February 25, 2021
Date of pronouncing the order :                                        February 25, 2021

                                                              ORDER

This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals), Jalpaiguri dated 12.03.2019.

2. In this case, the assessee submitted that she has decided to settle the dispute involved in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020. She also stated that he has duly filed the declarations in Form No. 1 and Form No. 2 but the Designated Authority has not issued the certificate in Form No. 3 as per Section 5(1) of the Scheme so far determining the tax payable by the assessee under the same Scheme.

I.T.A. No. 956/Kol/2019 Assessment Year: 2015-16 Smt. Sangita Jalan

3. Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, I permit the assessee to withdraw this appeal and dismiss the appeal with the liberty to the assessee that in case, there is any problem in issuance of the certificate in Form No. 3 by the Designated Authority or any other such situation making the assessee not eligible to opt for the Vivad Se Vishwas Scheme, 2020, he will have the liberty to approach this Tribunal with a request for restoration of this appeal.

4. In the result, the appeal of the assessee is dismissed as withdrawn.

Order Pronounced in the Open Court on 25th February, 2021.

Sd/-

(P.M. JAGTAP) VICE PRESIDENT Dated: 25/02/2021 Biswajit, Sr. PS Copy of order forwarded to:

1. Smt. Sangita Jalan, Kushmandi, Dinajpur (S) - 733 132.

2. ITO, Ward - 3(4) & TPS, Dinajpur (S).

3. The CIT(A)

4. The CIT

5. DR True Copy, By order, Assistant Registrar ITAT, Kolkata