What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the grounds of appeal. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

The assessee filed appeals for assessment years 2012-13 and 2014-15. The assessee subsequently opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw appeals after opting for resolution under the Vivad Se Vishwas Act.

Kolhapur Udyam Co-Operative… vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Pramod Shingte

For Respondent: Shri Vitthal Bhosale

Hearing: 24.03.2021Pronounced: 24.03.2021

आदेश / ORDER

These two appeals preferred by the assessee emanates from the different orders of the Ld. CIT(Appeal)-1, Kolhapur dated 12.12.2017 for the assessment years 2012-13 & 2014-15 as per the grounds of appeal on record.

The Ld. AR for the assessee submitted that the assessee wants to withdraw the grounds of appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed an application dated 26.12.2020 along with Form-3 in this regard.

3. The Ld. DR has no objection in case the assessee wishes to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessee are dismissed being withdrawn.

In the result, the appeals of assessee are dismissed as withdrawn. 4.

Order pronounced on 24th day of March, 2021.

Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 24th March, 2021 SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

The CIT(Appeal)-1, Kolhapur.

KOLHAPUR UDYAM CO-OPERATIVE SOCIETY LTD,KOLHAPUR vs. INCOME-TAX OFFICER, WARD - 2(3), KOLHAPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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