Income Tax Appellate Tribunal - Chandigarh
Ms. Jyoti Gupta, Ludhiana vs Ito, W-6(4), Ludhiana on 20 January, 2021
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "ए" , च डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH "A", CHANDIGARH (VIRTUAL COURT) ी एन.के.सैनी, उपा य एवं ी आर.एल. नेगी, या#यक सद%य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA No. 739/Chd/2019 नधा रण वष / Assessment Years : 2011-12 Ms. Jyoti Gupta बनाम The ITO, 475-A, Model Town Extension W-6(4) Ludhiana - Punjab Rishi Nagar, Ludhiana Punjab थायी लेखा सं./PAN NO: ABZPG5062A अपीलाथ /Appellant यथ /Respondent नधा रती क! ओर से/Assessee by : Shri Ashwani Kumar, CA राज व क! ओर से/ Revenue by : Smt. Meenakshi Vohra, Addl. CIT सन ु वाई क! तार&ख/Date of Hearing : 20/01/2021 उदघोषणा क! तार&ख/Date of Pronouncement : 20/01/2021 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)-3, Ludhiana dt. 14/03/2019.
2. The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:
S ub j ec t : R eq ue st f o r p erm i ssi on t o wi t h d ra w a p p ea l i n t h e c a se of Sm t . Jy o t i G up t a ... A / Y 20 11- 12... . P A N : AB ZP G 50 62 A Si r, Re sp ec t f ul l y i t i s su b m i t t ed t h a t IT A N o. 7 93 / Ch a n di /2 01 9 i n t h e c a s e of Sm t . Jy o t i G up t a i s p en di n g f or a dj u di c a t i on b ef or e t h e H on 'b l e B en c h . Th e p et i ti on er s eek s p erm i ssi on t o wi t h dr a w t h e a b o ve c a p t i on e d a p p ea l a s t h e a p p el l a n t h a s m ov ed b ef or e Ld . Pri n c i p a l C om m i ssi on er of In c om e T a x- 1, L udh i a n a un de r " Vi v a d S e Vi sh wa s Sc h em e ". Al s o, F orm 3 h a s b een i s s ued b y L d. P CI T- 1, L udh i a n a o n 27. 11 .2 0 20, c op y of t h e sa m e i s en c l o s ed.
Th a n k i n g yo u Y o ur s f a i t h f ul l y Sd /-
( A sh wa n i K um a r ) C. A C o un sel f o r t h e Ap p el l a n t
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. 751804270271120 , 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.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 20/01/2021) Sd/- Sd/-
आर.एल. नेगी एन.के.सैनी,
(R.L. NEGI ) ( N.K. SAINI)
या#यक सद%य/ Judicial Member उपा य / VICE PRESIDENT
AG
Date: 20/01/2021
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