KAKASO BALGONDA PATIL,KOLHAPUR vs. JOINT COMMISSIONER OF INCOME-TAX, RANGE - 1, KOLHAPUR

PDF · subscribers
ITA 469/PUN/2019Status: DisposedITAT Pune04 February 2021AY 2008-092 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 The appeals were dismissed as withdrawn.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 before the ITAT for Assessment Years 2007-08 and 2008-09. 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 the appeals, which were settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 04.02.2021Pronounced: 04.02.2021

आदेश / ORDER

1.

The two appeals filed by the assessee are directed against the order of the ld. Commissioner of Income Tax (Appeals) – 1, Kolhapur dated 17.12.2018 for the Assessment Years 2007-08 and 2008-09.

2.

Before us, the appellant filed a letter dated nil 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 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 Accordingly, the appeals stand dismissed as withdrawn.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In the result, the two appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on this 4th day of February, 2021.

Recent GST High Court judgments

Search GST case law →