NARENDRA MITHAILAL AGRAWAL,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, NASHIK

PDF · subscribers
ITA 713/PUN/2017Status: DisposedITAT Pune12 February 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee later filed a withdrawal application stating the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal could be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 WASEEM AHMED, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 12.02.2021Pronounced: 12.02.2021

आदेश / ORDER

PER WASEEM AHMED, AM:

1.

The appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) – 1, Nashik dated 01.12.2016 for the Assessment Year 2009-10.

2.

Before us, the learned Authorised Representative filed a letter dated 11.02.2021 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 learned Authorised Representative also mentioned that the assessee was issued Form No.3 from the Department.

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 Accordingly, the appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 this 12th day of February, 2021.

Recent GST High Court judgments

Search GST case law →