What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeals. The appeals were dismissed as withdrawn by the tribunal.

The assessee filed three appeals against the common order of the CIT(A) for assessment years 2011-12 to 2013-14. The assessee sought to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee could withdraw the appeals. The settlement under the Vivad Se Vishwas Scheme was the basis for withdrawal.

Subhash Gangadhar Tajane… vs ACIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI WASEEM AHMED, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri Sumit Suhanda

For Respondent: Shri Vitthal Bhosale

Hearing: 29.01.2021Pronounced: 22.02.2021

आदेश / ORDER PER BENCH :

The three appeals filed by the assessee are directed against the common order of the Ld. Commissioner of Income Tax (Appeals) – 2, Pune dated 27.11.2018 for the Assessment Years 2011-12 to 2013-14, respectively.

Before us, the Ld. AR of the assessee filed a letter dt.28.01.2021 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 and the assessee has filed Form 3 with regard to the same.

3. The Ld. DR has no objection in case the assessee wishes to withdraw the appeals.

Hence, we permit the withdrawal. Appeals of assessee are dismissed being withdrawn.

In the result, the appeals of assessee are dismissed as withdrawn.

Order pronounced on 22nd day of February, 2021. Sd/- Sd/- WASEEM AHMED PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER पुणे / Pune; दिन ांक / Dated : 22nd February, 2021. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अपीऱ र्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2.

The CIT(Appeals)-2, Pune.

4. The Pr. CIT-1, Pune. , आयकर अपीऱीय अधिकरण, “बी” बेंच, 5. विभ गीय प्रतितनधि पुणे / DR, ITAT, “B” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. आिेश नुस र / BY ORDER, // True Copy // तनजी सधचि / Private Secretary आयकर अपीऱीय अधिकरण, पुणे / ITAT, Pune.

Date 1 Draft dictated on 29.01.2021 Sr.PS/PS 2 Draft placed before author 29.01.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

SUBHASH GANGADHAR TAJANE,AHMEDNAGAR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, AHMEDNAGAR CIRCLE, AHMEDNAGAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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