Income Tax Appellate Tribunal - Gauhati
Sunil Agarwal, Guwahati vs Income Tax Officer, Ward-3(4), Guwahat on 10 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
GAUHATI BENCH AT KOLKATA
(Virtual Court)
(Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member)
I.T.A. No. 311/Gau/2019
Assessment Year: 2014-15
Sunil Agarwal.......................................................................................................................Appellant
[PAN: AFHPA 1482 L]
Vs.
ITO, Ward-3(4), Guwahati...........................................................................................Respondent
Appearances by:
None appeared on behalf of the Assessee.
Sh. Arup Chatterjee, Addl. CIT, appeared on behalf of the Revenue.
Date of concluding the hearing : February 25th, 2021
Date of pronouncing the order : March 10th, 2021
ORDER
Per Bench:
The assessee seeks permission of this Bench to withdraw his appeal in ITA No. 311/Gau/2019 as he has availed the scheme under "Vivad Se Vishwas Act, 2020" vide his application dated 04.02.2021. The assessee states that he has been granted certificate by the designated authority in Form No.-3 under the provisions of "Vivad Se Vishwas Act, 2020".
2. We accept this application of the assessee and dismiss this appeal as withdrawn.
Kolkata, the 10th March, 2021.
Sd/- Sd/-
[Aby T. Varkey] [J. Sudhakar Reddy]
Judicial Member Accountant Member
Dated: 10.03.2021
Bidhan (P.S.)
2
I.T.A. No. 311/Gau/2019
Assessment Year: 2014-15
Sunil Agarwal.
Copy of the order forwarded to:
1. Sunil Agarwal, House No. 3, Shree Kunj, Amaravati Path, G.S. Road, Guwahati-781
005.
2. ITO, Ward-1(2), Guwahati.
3. CIT(A)
4. CIT-
5. CIT(DR), Gauhati Benches, Gauhati.
True copy By order Private Secretary ITAT, Kolkata Benches