M/S. ANSHUL BHOSALE REALTY,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -2 (4), PUNE

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ITA 1704/PUN/2019Status: DisposedITAT Pune04 March 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT. Subsequently, the assessee sought permission to withdraw these appeals.

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, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri S.N. Puranik
Hearing: 04.03.2021Pronounced: 04.03.2021

आदेश / ORDER

1.

The captioned appeals filed by the assessee are directed against the common order passed by the Commissioner of Income Tax (Appeals) – 12, Pune dated 30.08.2019 for the assessment years 2014-15 to 2015-16.

2.

Before us, the appellant filed letters dated 18.02.2021 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 appellant also filed copies of Form No.3 issued by the Principal Commissioner of Income Tax (Central), Pune.

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 appellant to withdraw the appeals. Accordingly, the captioned appeals stand dismissed as withdrawn.

5.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 4th day of March, 2021.

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