PERSONAL HYGIENE & HEALTHCARE PRODUCTS PRIVATE LTD. (MERGED WITH KIMBERLY CLARK INDIA P LTD),PUNE vs. DCIT, PUNE

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ITA 1305/PUN/2009Status: DisposedITAT Pune23 February 2021AY 2004-052 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for assessment years 2002-03 to 2005-06. The assessee subsequently filed a withdrawal application seeking to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeals. The reason for withdrawal was that the issues were 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 INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri Rajendra Agiwal
Hearing: 23.02.2021Pronounced: 23.02.2021

These are the appeals filed by the assessee directed against the two different orders of ld. Commissioner of Income Tax (Appeals)-II, Pune. Three appeals are directed against the common order of the ld. Commissioner of Income Tax (Appeals)-II, Pune dated 31.08.2009 for the assessment years 2002-03, 2003-04 & 2004-05 and another appeal is directed against the order of the ld. Commissioner of Income Tax (Appeals)-II, Pune dated 19.10.2009 for the assessment year 2005-06. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax, Pune -2. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.

4.

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 Accordingly, the above captioned appeals stand dismissed as withdrawn.

5.

In the result, the above captioned appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on this 23rd day of February, 2021. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 23rd February, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-II, Pune.

4.

The CIT-II, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “बी” ब"च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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