INCOME-TAX OFFICER, WARD - 7(1), PUNE vs. M/S. REGENCY SORAJ INFRASTRUCTURE, PUNE

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ITA 1775/PUN/2017Status: DisposedITAT Pune23 February 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. Consequently, the appeals filed by the Revenue were dismissed as withdrawn.

What were the facts?

The Revenue filed appeals against the CIT(A)'s order for AY 2007-08 and 2008-09. The assessee sought to withdraw these appeals as the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeals due to settlement 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

Hearing: 23.02.2021Pronounced: 23.02.2021

These are the appeals filed by the Revenue directed against the order of ld. Commissioner of Income Tax (Appeals)-8, Pune (‘CIT(A)’ for short) commonly dated 23.03.2017 for the assessment years 2007-08 and 2008-09. 2. Before us, the respondent-assessee filed a letter dated 17.02.2021 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 respondent-assessee also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Pune – 4. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeals.

4.

In the circumstances, we hereby grant permission to the respondent- assessee to withdraw the appeals. Accordingly, the above appeals stand dismissed as withdrawn.

5.

In the result, the above captioned appeals filed by the Revenue are dismissed as withdrawn.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)-8, Pune.

4.

The Pr. CIT-4, 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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