URMILA ULHAS GHOSALKAR,RATNAGIRI vs. INCOME-TAX OFFICER,

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ITA 233/PUN/2015Status: DisposedITAT Pune01 March 2021AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that both the assessee and the Revenue wished to withdraw their respective appeals. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee and Revenue filed cross-appeals before the ITAT for assessment year 2007-08. Both parties subsequently filed applications under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to the assessee and Revenue opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Pramod S. Shingte
For Respondent: Shri S.P. Walimbe

Heard together (2 matters)

ITA No.233/PUN/2015
ITA No.544/PUN/2015

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

आदेश / ORDER

PER BENCH :

1.

These cross appeals by the assessee and Revenue against the common order dated 05-01-2015 passed by the Commissioner of Income Tax (Appeals)-1&2, Kolhapur [„CIT(A)‟] for assessment year 2007-08.

2.

We find that the assessee and Revenue wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme.

3.

The ld. DR has no objection in case the assessee and Revenue wish to withdraw the appeals.

4.

In view of the request made by the assessee and Revenue both the appeals are dismissed as withdrawn.

Order pronounced in the open court on 1st March, 2021.

Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 1st 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)-1&2, Kolhapur 4. The Pr. CIT-I/II, Kolhapur/CIT(Central), 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

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