Income Tax Appellate Tribunal - Gauhati
Jatan Lal Bucha (Huf), Mangaldai vs Income Tax Officer, Ward-Mangaldai, ... on 22 February, 2021
1
ITA No. 427/Gau/2019
Jatan Lal Bucha (HUF), AY 2014-15
IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI BENCH, "VIRTUAL
HEARING" AT KOLKATA
(सम ) ी ऐ. टी. वक , यायीक सद य)
[Before Shri A. T. Varkey, JM]
I.T.A. No. 427/GAU/2019
Assessment Yeas: 2014-15
Jatan Lal Bucha (HUF) Vs. Income-tax Officer, Ward-Mangaldoi
(PAN: AADHJ3593A)
Appellant Respondent
Date of Hearing 22.02.2021
Date of Pronouncement 22.02.2021
For the Appellant None
For the Respondent Shri Arup Chatterjee, Addl. CIT, Sr. DR
ORDER
This appeal preferred by the assessee is against the order of Ld. CIT(A), Guwahati-1, Guwahati dated 30-07-2019 for assessment year 2014-15
2. None appeared on behalf of the assessee. At the outset, it is noted that an application dated 09.02.2020 for withdrawal of the aforesaid appeal is placed on file wherein the assessee has submitted that the assessee wants to withdraw this appeal since assessee had filed Form 1 and 2 under the Direct Tax Vivad Se Vishwas Act in respect of this appeal and the competent authority has issued form no. 3. Therefore, taking into consideration the fact that since the assessee has opted for the Scheme for the AY 2014-15 and Form 3 has been issued by the Department which is placed on file, I allow the assessee to withdraw the impugned appeal.
3. In the result, the appeal of assessee is dismissed as withdrawn.
Order is pronounced in the open court.
Sd/-
(Aby. T. Varkey) Judicial Member Dated: 22.02.2021 2 ITA No. 427/Gau/2019 Jatan Lal Bucha (HUF), AY 2014-15 JD(Sr.P.S.) Copy of the order forwarded to:
1. Appellant - Jatan Lal Bucha (HUF), Ward No. 7, Opp. Post office, Kharupetia, Assam-784115. 2 Respondent - Income-tax Officer, Ward-Mangaldoi
3. CIT(A), Guwahati-1, Guwahati.
4. CIT- Guwahati
5. DR, ITAT, Guwahati /True Copy, By order, Senior Pvt. Secy.