RADHESHYAM AGARWAL,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX, PUNE

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ITA 1268/PUN/2017Status: DisposedITAT Pune16 March 2021AY 2013-143 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that all assessees had filed applications under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

Eight appeals were filed by different assessees for various assessment years. All assessees requested to withdraw their appeals.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessees due to their participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Appellant: Shri Pramod Shingte
For Respondent: Shri S.P. Walimbe, Shri Vitthal Bhosale

आदेश / ORDER

1.

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

2.

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.

3.

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

4.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 16th March, 2021.

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