S.V. JEWELLERS,RATNAGIRI vs. INCOME-TAX OFFICER, WARD - 2, RATNAGIRI

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ITA 2802/PUN/2017Status: DisposedITAT Pune17 February 2021AY 2006-072 pages
AI SummaryWithdrawn

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 The appeals were accordingly dismissed as withdrawn.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 three appeals against the common order of the CIT(A) for assessment years 2006-07 to 2008-09. The assessee sought to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee could 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, “B” BENCH, PUNE

Before: SHRI WASEEM AHMED, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri Pramod Shingte
Hearing: 17.02.2021Pronounced: 17.02.2021

आदेश / ORDER

1.

The three appeals filed by the assessee are directed against the common order of the ld. Commissioner of Income Tax (Appeals) – 2, Kolhapur dated 04.10.2017 for the Assessment Years 2006-07 to 2008-09.

2.

Before us, the appellant filed a letter dated 17.02.2021 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 Principal Commissioner of Income Tax, Pune-1.

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 Accordingly, the appeals stand dismissed as withdrawn.

5.

In the result, the three appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on this the 17th day of February, 2021.

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