What did the Tribunal hold?

The tribunal granted permission to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Radheshyam Ladhuram Kandoi… vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

The Income Tax Officer, Ward -2, Malegaon ……प्रत्यथी / Respondent Assessee by : None (withdrawal application) Revenue by : Shri Mahadevan A.M. Krishan सुनवाई की तारीख / Date of Hearing : 09-04-2021 घोषणा की तारीख / Date of Pronouncement : 09-04-2021 आदेश / ORDER

This is an appeal filed by the assessee directed against order of the Commissioner of Income Tax (Appeals)-1, Nashik, dated 24.09.2019 for the Assessment Year 2014-15.

When the matter was called on today, the appellant filed a letter seeking permission to withdraw the appeal on the ground that the issue involved in the present appeal stands settled under the Vivad Se Vishwas Scheme, 2020.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 9th April, 2021.

RADHESHYAM LADHURAM KANDOI,MALEGAON vs. ITO WARD-2, MALEGAON

What did the Tribunal hold?

What were the facts?

What were the issues?

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