What did the Tribunal hold?

The Tribunal noted that all assessees wished to withdraw their appeals due to their applications under the Vivad Se Vishwas Scheme. The Revenue had no objection to this request.

A batch of 15 appeals were filed by various assessees before the Income Tax Appellate Tribunal (ITAT), Pune. All the assessees had applied under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn in light of the assessees' participation in the Vivad Se Vishwas Scheme.

Kirloskar Preumatic Co.Ltd vs DCIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Kiran Sanmane, Shri Suhas P. Bora

For Respondent: Shri Vitthal Bhosale, Shri S.P. Walimbe, Shri Deepak Garg

Assessee by Sl. No. 1, 7, 8, 9, 10, 11, 12, 13, 14 & 15 – None Sl. No. 2, 3, 4 & 5 – Shri Kiran Sanmane Sl. No. 6 – Shri Suhas P. Bora Revenue by Sl. No. 1, 2, 3, 4, 5, 6 & 9 – Shri Vitthal Bhosale Sl. No. 7, 10, 11, 12 & 14 – Shri S.P. Walimbe Sl. No. 8 & 13 – Shri Deepak Garg Date of hearing 19-03-2021 Date of pronouncement 19-03-2021 आदेश / ORDER

These bunch of 15 appeals by different assessees for the different assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

We find that all the assessees wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

The ld. DR has no objection in case all the assessees wish to withdraw the appeals.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 19th March, 2021.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 19th March, 2021. RK आदेश की प्रतिलऱपप अग्रेपिि / Copy of the Order forwarded to : अऩीऱ थी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A) concerned 3. आयकर आयुक्त / The CIT concerned 4. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. //सत्य वऩत प्रतत// True Copy// आदेश नुस र / BY ORDER,

तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

KIRLOSKAR PREUMATIC CO.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

Latest GST High Court judgments