What did the Tribunal hold?

The assessee was permitted to withdraw the appeals as they had opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020. The revenue did not object to the withdrawal.

The assessee filed two appeals before the ITAT for assessment years 2011-12 and 2012-13. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals before the ITAT due to opting for a dispute resolution scheme.

Girish Sureshrao Bulbule, Nanded vs ACIT | ITAT Pune 2021

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT

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

For Appellant: Shri Deepak Raje

For Respondent: Shri Vitthal Bhosale

आदेश की �ितिलिप अ�ेिषत/Copy of the Order is forwarded to: अपीलाथ� / The Appellant; 1. ��थ� / The Respondent; 2. 3. The CIT(A)-2, Aurangabad 4. The Pr. CIT-2, Aurangabad 5. DR, ITAT, ‘A’ Bench, Pune गाड� फाईल / Guard file. 6.

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 18-03-2021 Sr.PS 2. Draft placed before author 18-03-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS 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.

GIRISH SURESHRAO BULBULE,NANDED vs. ASSISTANT COMMISSIONER OF INCOME-TAX, NANDED CIRCLE, NANDED

What did the Tribunal hold?

What were the facts?

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