What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn due to the issues being settled under the Vivad Se Vishwas Scheme.

The assessee filed appeals against the orders of the CIT(A) for assessment years 2013-14, 2014-15, and 2015-16. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeals, which had been settled under the Vivad Se Vishwas Scheme.

Human Touch Technoligies vs ACIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Appellant: Shri L. S. Chandrasekhar

Hearing: 04.03.2021Pronounced: 04.03.2021

These are the appeals filed by the assessee directed against the common orders of the ld. Commissioner of Income Tax (Appeals)- 10, Pune (‘CIT(A)’ for short) dated 11.12.2019 for the assessment years 2013-14, 2014- 15 & 2015-16 respectively.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand 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.

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

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above captioned appeals stand dismissed as withdrawn.

In the result, all the above captioned appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on this 04th day of March, 2021. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 04th March, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

""यथ" / The Respondent.

2.3.

The CIT(A)-10, Pune.

The Pr. CCIT, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब"च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

HUMAN TOUCH TECHNOLIGIES,PUNE vs. ACIT, CPC-TDS, GHAZIABAD, GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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