Income Tax Appellate Tribunal - Chandigarh
Smt. Shweta Goyal, Mandi Gobindgarh vs Ito, W-2, Mandi Gobindgarh on 15 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH "B", CHANDIGARH (VIRTUAL COURT) BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT AND SHRI R.L. NEGI, JUDICIAL MEMBER ITA No. 1453/CHD/2018 Assessment Year : 2014-15 Smt. Shweta Goyal बनाम The ITO C/o Northern India Steel Rolling Ward-2, Mills Guru Ki Nagri, Mandi Mandi Gobindgarh Gobindgarh थायी लेखा सं./PAN NO. AFMPG4390N अपीलाथ /Appellant यथ /Respondent नधा रती क ओर से/Assessee by : Shri Ashwani Kumar, CA राज व क ओर से/ Revenue by : Shri Ashok Khanna, Addl. CIT सन ु वाई क तार#ख/Date of Hearing : 15/02/2021 उदघोषणा क तार#ख/Date of Pronouncement : 15/02/2021 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), Patiala dt. 05/09/2018.
2. The Assessee has furnished an application for withdrawal of this appeal stating therein as under:
Sub: Request for permission to withdraw appeal in the case of Smt. Shweta Goyal, C/o Northern India Steel Rolling Mills, Guru Ki Nagri, Mandi Gobindgarh....A/Y 2014-15...PAN: AFMPG4390N .... ITA No. 1453/Chandi/2018 Sir Respectfully it is submitted that ITA No. 1453/Chandi/2018 in the case of Smt. Shweta Goyal is pending for adjudication before the Hon'ble Bench. The petitioner seeks permission to withdraw the above captioned appeal as the appellant has moved before Ld. Principal Commissioner of Income Tax, Patiala under "Vivad Se Vishwas Scheme" Also, Form 3 has been issued by Ld. PCIT, Patiala on 21.01.2021, copy of the same is enclosed Thanking You Yours faithfully Sd/-2
(Ashwani Kumar) C.A Counsel for the Appellant
3. During the course of hearing the Ld. Counsel for the Assessee submitted that 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. 222332450210121 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.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. DR did not object if appeal of the assessee is dismissed as withdrawn.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 In view of the above the appeal of the assessee is dismissed as withdrawn.
6. In the result, appeal of the assessee is dismissed.
(Order pronounced in the open Court on 15/02/2021) Sd/- Sd/-
(R.L. NEGI) (N.K. SAINI) JUDICIAL MEMBER VICE PRESIDENT Dated : 15/02/2021 AG
आदे शक त,ल-पअ.े-षत/ Copy of the order forwarded to :
1. The Appellant
2. The Respondent
3. CIT
4. The CIT(A)
5. DR, ITAT, Chandigarh
6. Guard File