Income Tax Appellate Tribunal - Chandigarh
Sh. Yash Paul Bansal, Ludhiana vs Ito, W-Vi(3), Ludhiana on 31 May, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH "A", CHANDIGARH (VIRTUAL COURT) BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT AND SHRI R.L. NEGI, JUDICIAL MEMBER ITA No. 564/CHD/2019 Assessment Year : 2009-10 Shri Yash Paul Bansal बनाम The ITO, 22-A, Industrial Area-A Ward-VI(3) Ludhiana Ludhiana थायी लेखा सं./PAN NO. ADAPB6925E अपीलाथ /Appellant यथ /Respondent नधा रती क ओर से/Assessee by : Shri S.K. Mukhi, Advocate Shri Tejeshwar S. Nerwal & Ms. Prerna Batra, Advocate राज व क ओर से/ Revenue by : Shri Ashok Khanna, Addl. CIT सन ु वाई क तार#ख/Date of Hearing : 31/05/2021 उदघोषणा क तार#ख/Date of Pronouncement : 31/05/2021 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)-4, Ludhiana dt. 25/01/2018.
2. The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:
Sub:- EARLY FIXATION FOR WITHDRAWAL OF APPEAL UNDER THE SCHEME OF VIVAD SE VISHWAS IN APPEAL IN THE MATTER OF SH YASH PAUL BANSAL, 22-A, INDUSTRIAL AREA-A, LUDHIANA FOR A.Y. 2009-10. ITA 564/CHD/2019 filed on 26.04.2019.
SIRS, This is with reference to above appeal wherein we humbly pray for early fixation for allowing the appellant to withdraw the impugned appeal to enable him to avail the benefit of the scheme of vivid se vishwas the requisite form No. 3 is hereby enclosed for the kind perusal of this Hon'ble Bench with a prayer to allow the same.
Sd/-
(S.K. MUKHI / RAJIV SHARMA/ABHAY SETHI) Counsel for the appellant 2
3. During the course of hearing it is noticed that 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. 922834220281220, 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section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.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 DR did not object if appeal of the assessee is dismissed as withdrawn.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 In view of the above the appeal of the assessee is dismissed as withdrawn.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 31/05/2021 ) Sd/- Sd/-
(R.L. NEGI) (N.K. SAINI) JUDICIAL MEMBER VICE PRESIDENT Dated : 31/05/2021 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