Income Tax Appellate Tribunal - Lucknow
Shri Sandeep Kansal, Kanpur vs Deputy Commissioner Of Income Tax, ... on 31 January, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH "A", LUCKNOW
[Through Virtual Hearing]
BEFORE SHRI. A. D. JAIN, VICE PRESIDENT
AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
IT(SS)A No.355/LKW/2019
Assessment Year: 2013-14
Shri Sandeep Kansal v. The Dy. CIT
117/H-1/441, Pandu Nagar Circle 1
Kanpur Kanpur
TAN/PAN:ABAPK7440F
(Appellant) (Respondent)
Appellant by: Application for withdrawal
Respondent by: Smt.Sheela Chopra, CIT (DR)
Date of hearing: 19 01 2022
Date of pronouncement: 31 01 2022
ORDER
PER A.D. JAIN, V.P.:
This is assessee's appeal against the orders of the ld. CIT(A)-IV, Kanpur, both dated 29.3.2019, for Assessment Year 2013-14.
2. The assessee has submitted application dated Nil, received by the Registry of this Office on 5.10.2021, vide which it has been submitted that the Principal Commissioner of Income Tax (Central), Kanpur has issued certificate in Form No.3 on 1.4.2021, for assessment year 2013-14, under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. The Ld. DR has no objection for withdrawal of the appeal. Accordingly, we permit the assessee to withdraw the appeal.
Page 2 of 23. In the result, the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 31/01/2022.
Sd/- Sd/-
[T. S. KAPOOR] [A. D. JAIN]
ACCOUNTANT MEMBER VICE PRESIDENT
DATED:31/01/2022
JJ:
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT(A)
4. CIT
5. DR
By order
Assistant Registrar