Income Tax Appellate Tribunal - Ahmedabad
Shri Ashwin Purshottambhai Shah, ... vs Dcit, Central Circle-1(1),, Ahmedabad on 11 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "B" BENCH
(Conducted Through Virtual Court)
Before: Shri Mahavir Prasad, Judicial Member
And Shri Amarjit Singh, Accountant Member
Sl. Appeal ITA A.Y. Appellant (PAN NO.) Respondent A.R. D.R.
No.
1 1378/Ahd/2018 2007-08 Shri Ashwin DCIT, Cir. Shri Mehul Shri R.R.
Purshottambhai Shah 1(1), Ahd Thakkar Makwana
(AHZPS1072J)
2 1379/Ahd/2018 2009-10 Shri Ashwin DCIT, Cir. Shri Mehul Shri R.R.
Purshottambhai Shah 1(1), Ahd Thakkar Makwana
(AHZPS1072J)
3 1380/Ahd/2018 2010-11 Shri Ashwin DCIT, Cir. Shri Mehul Shri R.R.
Purshottambhai Shah 1(1), Ahd Thakkar Makwana
(AHZPS1072J)
4 IT(SS)A 2011-12 Shri Ashwin DCIT, Cir. Shri Mehul Shri R.R.
174/Ahd/2018 Purshottambhai Shah 1(1), Ahd Thakkar Makwana
(AHZPS1072J)
5 1996/Ahd/2018 2006-07 Asiatic Colour Chem DCIT, Cir. Shri Chetan Shri R.R.
Industries Pvt. Ltd. 1(1)(1), Ahd Agarwal Makwana
(AABCA6297R)
6 1997/Ahd/2018 2006-07 Asiatic Colour Chem DCIT, Cir. Shri Chetan Shri R.R.
Industries Pvt. Ltd. 1(1)(1), Ahd Agarwal Makwana
(AABCA6297R)
7 1998/Ahd/2018 2006-07 Asiatic Colour Chem DCIT, Cir. Shri Chetan Shri R.R.
Industries Pvt. Ltd. 1(1)(1), Ahd Agarwal Makwana
(AABCA6297R)
Date of hearing : 08-02-2021
Date of pronouncement : 11-02-2021
आदे श/ORDER
PER BENCH:-
These seven appeals filed by two assessees, arise from order of the CIT(A), in proceedings under Income Tax Act, 1961; in short "the Act".
2. The assessees filed written submissions to withdraw the appeals on the ground that they have opted to avail benefits of Vivad se Vishwas Scheme, 2020. I.T.A Nos. 1378/Ahd/2018 & 6 others Page No 2 Shree Ashwin Purshottambhai Shah vs. DCIT & 6 others When the matter was called for hearing, the ld. counsels for the assessees at the outset have submitted that they do not want to pursue the said appeals and requested that their applications for withdrawal of appeals may please be granted.
3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessees.
4. We have considered the submissions and applications of the assessees for withdrawal of the appeals. A reference has been made in sub-section (2) & (3) of section 4 of Direct Tax Vivad se Vishwas Scheme, 2020 for the purpose of withdrawal of appeal. In the light of the provision made in the scheme and after considering the material on record, the aforesaid requests for withdrawal of appeals of the assessees to avail the VSV Scheme, 2020 in accordance with law is allowed. However, in case, any issue is remained un-resolved under the said scheme, then, the assessees will be at liberty to file the Miscellaneous Applications to recall this order to restore the original appeals within the time limit provided in the act.
5. In the result, all the seven appeals by two assessees are dismissed as withdrawn.
Order pronounced in the open court on 11-02-2021 Sd/- Sd/-
(MAHAVIR PRASAD) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 11/02/2021
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
I.T.A Nos. 1378/Ahd/2018 & 6 others Page No 3 Shree Ashwin Purshottambhai Shah vs. DCIT & 6 others
1. Assessee
2. Revenue
3. Concerned CIT
4. CIT (A)
5. DR, ITAT, Ahmedabad
6. Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ धकरण, अहमदाबाद