What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

The assessee filed two appeals before the ITAT for assessment years 2013-14 and 2014-15. The assessee subsequently received Form No.3 under the 'Vivad Se Vishwas Scheme'.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessee due to their participation in the Vivad Se Vishwas Scheme.

Smt. Sushiladevi S. Mundada… vs ITO | ITAT Pune 2021

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

Before: SHRI R.S. SYAL

For Appellant: Shri Sachin Jaiswal

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)-1, Aurangabad. 4. The Pr. CIT-1, Aurangabad. 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 15-04-2021 Sr.PS 2. Draft placed before author 15-04-2021 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.

SMT. SUSHILADEVI S. MUNDADA,HINGOLI vs. INCOME-TAX OFFICER, WARD & TPS, HINGOLI

What did the Tribunal hold?

What were the facts?

What were the issues?

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