Income Tax Appellate Tribunal - Ahmedabad
M/S. Guruprasad Financial Services ... vs The Dcit, Central Circle-1, Vadodara on 7 January, 2022
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'A' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH, AHMEDABAD
(Convened through Virtual Court)
BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER
& MS. MADHUMITA ROY, JUDICIAL MEMBER
S. Ap pea l A.Y. Ap pe lla nt ( P AN NO .) Re spo n de nt A.R.( S hr i)
No .
1. I T A No . 2 0 1 2 -1 3 M/ s. G ur up r a sad DC I T W it hd r a wa l
4 2 / Ahd /2 0 1 9 Fi n a nci al Ser v ic es L td . Ce n tr a l Cir -1 Ap p l ica tio n
( AA DC G1 5 7 5 G ) Vad o d ar a -
390007
Revenue by : Shri S. S. Shukla, Sr. DR
सन
ु वाई क तार ख / Date of Hearing 06/01/2022
घोषणा क तार ख /Date of Pronouncement 07/01/2022
आदे श/O R D E R
PER MADHUMITA ROY, JM:
The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-12, Ahmedabad ('CIT(A)' in short), dated 15.11.2018 arising in the penalty order dated 20.08.2015 passed by the DCIT, Central Cirlce-1, Baroda under Section 271B of the Income Tax Act, 1961 (the Act) concerning AY 2012-13.
2. When the matter was called for hearing, it is pointed out to the Bench that the assessee has filed declaration and undertaking in Form No. 1 as per provisions of the Direct Tax Vivad Se Vishwas Act, 2020 for availment of the benefit under the scheme. In view of this, the Ld. Counsel for the assessee submitted that assessee does not want to pursue the said appeal owing to exercise of option for availing VSV Scheme and it has complied with the requisite formalities, and sought permission for withdrawal of I T A N o . 4 2 / Ah d / 2 0 1 9 A. Y . 2 0 1 2 - 1 3 - 2 -
appeal before the Tribunal. The Ld. Counsel has placed on record copy of Form No. 1 and 2.
3. The Ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.
4. In the light of written requests made on behalf of the captioned party, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
5. In the result, the captioned appeal is dismissed as withdrawn.
This Order pronounced on 07/01/2022
Sd/- Sd/-
(WASEEM AHMED) (MADHUMITA ROY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Ah med ab ad : Da ted 0 7 /0 1 /2 0 2 2 TRUE COPY
TANMAY
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. राज व / Revenue 2. आवेदक / Assessee 3. संबं धत आयकर आयु"त / Concerned CIT.
आयकर आय"
ु त- अपील / CIT (A) 5. )वभागीय ,-त-न ध, आयकर अपील य अ धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड3 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ धकरण, अहमदाबाद ।
1.Date of dictation o n 0 7 . 0 1 . 2 0 2 2 As p e r V S V A F o r m a t 2 . D a t e o n wh i c h t h e t yp e d d r a f t i s p l a c e d b e f o r e t h e D i c t a t i n g M e m b e r 0 7 . 0 1 . 2 0 2 2 3 . D a t e o n wh i c h t h e a p p r o v e d d r a f t c o m e s t o t h e S r . P . S . / P . S . .01.2022 4 . D a t e o n wh i c h t h e f a i r o r d e r i s p l a c e d b e f o r e t h e D i c t a t i n g M e m b e r f o r pronouncement .01.2022 5 . D a t e o n wh i c h t h e f a i r o r d e r c o m e s b a c k t o t h e S r . P . S . / P . S 07.01.2022 6 . D a t e o n wh i c h t h e f i l e g o e s t o t h e B e n c h C l e r k 07.01.2022 7 . D a t e o n wh i c h t h e f i l e g o e s t o t h e H e a d C l e r k ... ... ... ... . 8 . T h e d a t e o n wh i c h t h e f i l e g o e s t o t h e As s t t . R e g i s t r a r f o r s i g n a t u r e o n t h e ord er........................
9.Date of Despatch of the Order.........