POONA FORGE PVT.LTD,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 10, PUNE
What did the Tribunal hold?
The tribunal granted permission to the assessee to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.
What were the facts?
The assessee filed appeals before the ITAT for assessment years 2009-10 and 2013-14. The assessee later sought to withdraw these appeals.
What were the issues?
The primary issue was whether the appeals could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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, AM & SHRI S. S. VISWANETHRA RAVI, JM
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आदेश / ORDER
The appeals filed by the assessee are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 6, Pune dated 22.01.2018 for the assessment years 2009-10 and 2013-14.
Before us, the appellant filed letters dated nil 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 appellants also filed copies of Form No.3 issued by the Principal Commissioner of Income Tax, Pune – 3.
On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeals.
In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the appeals stand dismissed as withdrawn.
In the result, the appeals filed by the assesse are dismissed as withdrawn.
Order pronounced in the open Court on 4th day of March, 2021.
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