PRIYADARSHANI POLYSACKS LTD,KOLHAPUR vs. INCOME-TAX OFFICER,(TDS), KOLHAPUR

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ITA 1368/PUN/2018Status: DisposedITAT Pune15 February 2021AY 2015-162 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 The appeals were dismissed as withdrawn.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 against orders of the CIT(A). Subsequently, the assessee sought permission to withdraw the appeals as the issues were settled under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee can withdraw appeals when the matter is settled 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: 15.02.2021Pronounced: 15.02.2021

Assessee by : Shri Pramod Shingte (Withdrawal Application filed). Revenue by : Shri Vitthal Bhosale सुनवाई क� तारीख / Date of Hearing : 15.02.2021 घोषणा क� तारीख / Date of Pronouncement : 15.02.2021 आदेश आदेश / ORDER आदेश आदेश

These appeals filed by the assessee are directed against the separate orders of the ld. Commissioner of Income Tax (Appeals) – 1, Kolhapur commonly dated 19.07.2018 for the Assessment Years 2014-15 and 2015-16 respectively.

2.

Before us, the appellant filed a letter dated 05.02.2021 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 copy of Form No.3 issued by Commissioner of Income Tax, TDS, Pune at Kolhapur.

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 Accordingly, the above three appeals stand dismissed as withdrawn.

5.

In the result, the above three appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on this 15th day of February, 2021.

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