SANJIEV KAUSHIK,NASHIK vs. INCOME-TAX OFFICER, WARD - 2(1), NASHIK
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal noted that all assessees intended to withdraw their appeals due to having filed applications under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.
What were the facts?
Four different assessees filed appeals against orders of the Commissioner of Income Tax (Appeals) for various assessment years. All assessees subsequently wished to withdraw their appeals.
What were the issues?
The primary issue was the assessees' request to withdraw their appeals in light of 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. VISWANETHRA RAVI
आदेश / ORDER PER BENCH :
These four 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.
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In view of the request made by the assessees all the appeals are dismissed as withdrawn.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 08th March, 2021.
Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 08th 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, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. //सत्य वऩत प्रतत// True Copy// आदेश नुस र / BY ORDER,
तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
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