Income Tax Appellate Tribunal - Bangalore
The Raichur District Central ... vs The Assistant Commissioner Of Income ... on 21 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
"B" BENCH : BANGALORE
BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER
AND SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA No.381/Bang/2017
Assessment year: 2013-14
The Raichur District Central Vs. The Assistant Commissioner of
Co-operative Bank Ltd., Income Tax,
Gunj Road, Circle 1,
Raichur - 584 101. Raichur.
PAN: AAIFR 6876R
APPELLANT RESPONDENT
Appellant by : None
Respondent by : Shri Priyadarshi Mishra, Addl.CIT(DR), ITAT,
Bengaluru.
Date of hearing : 21.06.2021
Date of Pronouncement : 21.06.2021
ORDER
Per Chandra Poojari, Accountant Member
This appeal by the assessee is directed against the order dated 30.11.2016 of the CIT(Appeals), Gulbarga for the assessment year 2013-
14.
2. None appeared for the assessee at the time of hearing of the appeal. However, we find that the assessee has filed a petition dated ITA No.381/Bang/2017 Page 2 of 2 30.4.2021 for withdrawal of the appeal stating that the assessee has opted for Vivad Se Vishwas Scheme Act, 2020 [VSVS] by filing Form 1 & 2, and Form 3 is issued by the designated authority accepting the same (copy filed). Accordingly, the appeal is dismissed as withdrawn.
Pronounced in the open court on this 21st day of June, 2021.
Sd/- Sd/-
( BEENA PILLAI ) ( CHANDRA POOJARI )
JUDICIAL MEMBER ACCOUNTANT MEMBER
Bangalore,
Dated, the 21st June, 2021.
/Desai S Murthy /
Copy to:
1. Appellant 2. Respondent 3. CIT 4. CIT(A)
5. DR, ITAT, Bangalore.
By order
Assistant Registrar
ITAT, Bangalore.