GOVIND MILK AND MILK PRODUCTS PVT. LTD,SATARA vs. JOINT COMMISSIONER OF INCOME TAX,
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 wished to withdraw their appeals as they had filed applications under the Vivad Se Vishwas Scheme. The revenue had no objection to the withdrawal.
What were the facts?
A batch of seven appeals were filed by different assessees for various assessment years. All the assessees requested to withdraw their appeals.
What were the issues?
The primary issue was whether the appeals should be dismissed as withdrawn due to the assessees opting for the Vivad Se Vishwas Scheme.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 & SHRI S.S. VISWANETHRA RAVI
2 आदेश / ORDER PER BENCH :
These bunch of seven appeals by different assessees for the various 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In view of the request made by the assessees all the appeals are dismissed as withdrawn.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 23rd February, 2021.
Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 23rd February, 2021. RK आदेश की प्रतिलिपि 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. आदेश नुस र / BY ORDER, // True Copy//
तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
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