Income Tax Appellate Tribunal - Ranchi
Ajay Kumar Singh, Godda vs Dcit Cir-3 , Deogarh on 24 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
RANCHI BENCH, Virtual Court at KOLKATA
(Before Sri J. Sudhakar Reddy, Accountant Member & Sri Sanjay Garg, Judicial Member)
I.T.A. No. 144/Ran/2018
Assessment Year: 2013-14
Ajay Kumar Singh.............................................................................................................Appellant
[PAN: AYVPS 1195 F]
Vs.
Pr. CIT, Dhanbad..............................................................................................................Respondent
Appearances by:
None appeared on behalf of the Assessee.
Sh. Inderjit Singh, CIT, appeared on behalf of the Revenue.
Date of concluding the hearing : February 12th, 2021
Date of pronouncing the order : March 24th, 2021
ORDER
Per Bench:
The assessee seeks permission of this Bench to withdraw his appeal in ITA No. 144/Ran/2018 as he has availed the scheme under "Vivad Se Vishwas Act, 2020" vide his application dated 01.02.2021. The assessee states that he has already filed Form No.-1 &
2 as prescribed under the provisions of "Vivad Se Vishwas Act, 2020".
2. We accept this application of the assessee and dismiss this appeal as withdrawn.
Kolkata, the 24th March, 2021.
Sd/- Sd/-
[Sanjay Garg] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated: 24.03.2021 Bidhan (P.S.) 2 I.T.A. No. 144/Ran/2018 Assessment Year: 2013-14 Ajay Kumar Singh.
Copy of the order forwarded to:
1. Ajay Kumar Singh, Prop:- M/s. Tekriwal Petroleum, At & PO-Bhatdiha, Godda, Jharkhand-814 133.
2. Pr. CIT, Dhanbad.
3. CIT(A)
4. CIT-
5. CIT(DR) True copy By order Private Secretary ITAT, Kolkata Benches