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.

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The primary issue was whether the appeals could be withdrawn by the assessees due to their participation in the Vivad Se Vishwas Scheme.

Jaysingpur Udgaon Sahakari Bank… vs ACIT | ITAT Pune 2021

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

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).

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In view of the request made by the assessees all the appeals are dismissed as withdrawn.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 16th March, 2021. (R.S. Syal) JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 16th 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, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. //सत्य वऩत प्रतत//// आदेश नुस र / BY ORDER,

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

JAYSINGPUR UDGAON SAHAKARI BANK LTD,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, ICHALKARANJI

What did the Tribunal hold?

What were the facts?

What were the issues?

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