Income Tax Appellate Tribunal - Chandigarh
Vishav Manav Ruhani Kendra, Panchkula vs Dcit, C-2 (E), Chandigarh on 11 November, 2020
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "बी" , च डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH "B", CHANDIGARH (VIRTUAL COURT) ी एन.के.सैनी, उपा य! एवं ी सतबीर %संह गोदारा, या)यक सद*य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SATBEER SINGH GODARA, JM आयकर अपील सं./ ITA NO.481/Chd/2019 नधा रण वष / Assessment Year : 2015-16 Vishav Manav Ruhani Kendra बनाम The DCIT, C-2(E) CA Ajay Kumar Jain, SCO 80-81, 4th Sector-17 Floor, Sector-17-C,Chandigarh Chandigarh थायी लेखा सं./PAN NO: AAFFV1981L अपीलाथ /Appellant यथ /Respondent नधा रती क! ओर से/Assessee by : None( Withdrawal Application of Shri Ajay Jain) राज व क! ओर से/ Revenue by : Shri Ashok Khanna, Addl. CIT सन ु वाई क! तार&ख/Date of Hearing : 11/11/2020 उदघोषणा क! तार&ख/Date of Pronouncement : 11/11/2020 आदे श/Order PER N.K. SAINI, VICE PRESIDENT This is an appeal filed by the Assessee against the order of the Ld. CIT(A), Panchkula dt. 13/03/2019.
2. During the course of hearing it is noticed that the Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:
Subject: Withdrawal of appeal In case of Vishav Manav Ruhani Kendra PAN AAFFV1981L Appeal No. 481/Chandi/2019- AY- 2015-16 Honble Members The assessee has opted to settle the case under Vivad Se Vishwas Scheme. The assessee has received form no. 3 CIT Exemptions Chandigarh.2
Please permit us to withdraw the appeal in above stated case. Thanking you, Yours faithfully, Sd/-
(CA AJAY KUMAR JAIN) Counsel for the assessee
3. In the instant case, since the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has since issued Form 3 bearing Certificate No. 671307600231020, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.
4. The Ld. Sr. DR did not object if appeal of the assessee is dismissed as withdrawn.
5. In view of the above the appeal of the assessee is dismissed as withdrawn.
(Order pronounced in the open Court on 11/11/2020).
Sd/- Sd/-
सतबीर %संह गोदारा एन.के.सैनी,
(SATBEER SINGH GODARA ) ( N.K. SAINI)
या)यक सद*य/ Judicial Member उपा य! / VICE PRESIDENT
AG
Date: 11/11/2020
आदे श क! त,ल-प अ.े-षत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय/ ु त/ CIT
4. आयकर आय/ ु त (अपील)/ The CIT(A)
5. -वभागीय त न4ध, आयकर अपील&य आ4धकरण, च7डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File