What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn in view of the assessee's application under the Vivad Se Vishwas Scheme.

The assessee wished to withdraw their appeal before the ITAT. This was due to having filed an application under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal. The withdrawal was sought due to participation in the Vivad Se Vishwas Scheme.

Vijayanti Vinay Mahajan vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Respondent: Shri S.P. Walimbe

आदेश / ORDER

This appeal by the assessee against the order dated 18-10-2017 passed by the Commissioner of Income Tax (Appeals)-7, Pune [„CIT(A)‟] for assessment year 2013-14.

On perusal of the letter dated 09-03-2021 filed by the assessee we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

Shri S.P. Walimbe, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 15th March, 2021.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 15th March, 2021. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-7, Pune 4. The Pr. CIT-6, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

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

VIJAYANTI VINAY MAHAJAN,PUNE vs. INCOME-TAX OFFICER, WARD - 14(3), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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