SANTOSH G. SHINDE,PUNE vs. INCOME-TAX OFFICER, WARD - 7 (2), PUNE

ITA 1200/PUN/2019Status: DisposedITAT Pune12 February 2021AY 2016-173 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The revenue did not raise any objection to the withdrawal request.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee submitted a letter seeking withdrawal of the appeal. This withdrawal was sought due to the assessee having filed an application under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT. The impact of opting for the Vivad Se Vishwas Scheme on an ongoing appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL

For Appellant: Shri Prateek Jha

For Respondent: Shri Sudhendu Das

आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 12-02-2021 Sr.PS 2. Draft placed before author 12-02-2021 Sr.PS 3. Draft proposed & placed -- JM before the second member 4. Draft discussed/approved -- JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement Sr.PS on 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

Recent GST High Court judgments

Search GST case law →