DY REGIONAL TRANSPORT OFFICER,JALGAON vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CPC,TDS, GHAZIABAD

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ITA 705/PUN/2019Status: DisposedITAT Pune04 March 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the appellant to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2015-16. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee as the matter was settled under the Vivad Se Vishwas Scheme.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

Hearing: 04.03.2021Pronounced: 04.03.2021

आदेश / ORDER

1.

The appeal filed by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeal) – 3, Nashik dated 01.02.2019 for the assessment year 2015-16.

2.

Before us, the appellant filed a letter dated 10.02.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Commissioner of Income Tax, TDS, Pune at Nashik.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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

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