SMT KIRANBALA C. KOCHAR,HINGANGHAT vs. I.T.O., WARDHA

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ITA 577/NAG/2016Status: DisposedITAT Nagpur06 May 2021AY 2004-052 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 The appeals were dismissed as withdrawn.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 the orders of the CIT(A) for assessment years 2002-03 to 2008-09. The assessee sought to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “NAGPUR” BENCH, PUNE

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

For Appellant: Shri Rachit Thakar
Hearing: 06.05.2021Pronounced: 06.05.2021

ORDER These appeals filed by the assessee are directed against the common orders passed by the Commissioner of Income Tax (Appeals)-2, Nagpur dated 21.10.2016 in relation to the assessment years 2002-03 to 2008-09.

2.

Before us, the appellant filed a letter dated 05.05.2021 seeking permission to withdraw the above appeals on the ground that the issue involved in these appeals stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Nagpur – 2.

3.

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

4.

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 Accordingly, all the above appeals stand dismissed as withdrawn.

5.

In the result, all the above appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on 06th day of May, 2021.

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