What did the Tribunal hold?

The tribunal granted permission to the appellants to withdraw their appeals. The appeals were accordingly dismissed as withdrawn.

The appellants filed appeals against orders passed by the CIT(Appeals) for the assessment year 2012-13. They sought to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessees due to settlement under the Vivad Se Vishwas Scheme.

Shivaji Bharat Jadhav vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri Sachin Jaiswal

For Respondent: Shri S.P. Walimbe

Hearing: 03.03.2021Pronounced: 03.03.2021

Heard together (3 matters)

ITA No.2258/PUN/2017

ITA No.2259/PUN/2017

ITA No.2260/PUN/2017

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER

The appeals filed by the assesses, who are related to each other, are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 13, Pune for the assessment year 2012-13.

Before us, the appellants filed letters dated 02.03.2021 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 appellants also filed copies of Form No.3 issued by the Commissioner of Income Tax, Pune – 3.

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

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 Accordingly, the appeals stand dismissed as withdrawn.

In the result, the appeals filed by the assessees are dismissed as withdrawn.

Order pronounced in the open Court on 3rd day of March, 2021.

SHIVAJI BHARAT JADHAV,PUNE vs. INCOME-TAX OFFICER, WARD - 9(2), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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