SHRI RAMESH GENBA TINGRE,PUNE vs. ITO, WARD 293), PUNE

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ITA 2106/PUN/2019Status: DisposedITAT Pune16 April 2021AY 2011-123 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal for assessment year 2011-12. The assessee later received Form No. 3 under the Vivad Se Vishwas Scheme, indicating settlement of the dispute.

What were the issues?

Whether an appeal can be withdrawn by the assessee if the dispute has been settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL

For Respondent: Shri Vitthal Bhosale

आदेश की प्रतिलऱपि अग्रेपिि / Copy of the Order forwarded to : अपीऱधर्थी / The Appellant. 1. प्रत्यर्थी / The Respondent 2. 3. The CIT (Appeals), Pune-5, Pune. 4. The Pr. CIT, Pune-4, Pune. ववभधगीय प्रनिनिधर्, आयकर अपीऱीय अधर्करण, “एक-सदस्य” बेंच, 5. पुणे / DR, ITAT, “SMC” Bench, Pune. गधर्ा फ़धइऱ / Guard File. 6. आदेशानुसार/ BY ORDER, // True Copy //

Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 23-04-2021 Sr.PS 2. Draft placed before author 23-04-2021 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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