MR. TUSHAR VIJAY PAWAR,PUNE vs. ACIT, CIRCLE-11, PUNE

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ITA 2052/PUN/2019Status: DisposedITAT Pune12 March 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders from the CIT(A) for assessment years 2010-11 to 2012-13. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeals, which had been settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

For Respondent: Shri S.P. Walimbe
Hearing: 12.03.2021Pronounced: 12.03.2021

आदेश / ORDER

1.

The appeals filed by the assessee are directed against the separate orders passed by the Commissioner of Income Tax (Appeals)-1, Pune dated 27.09.2018 in relation to the assessment years 2010-11 to 2012-13.

2.

Before us, the assessee filed a letter dated 09.03.2021 seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copies of Form Nos. 1 and 2 and submitted that Form-3 was also received from the competent authority.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the appeals stand dismissed as withdrawn.

5.

In the result, the three appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 12th March, 2021.

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