GHODAWAT AGRO PVT.LTD,KOLHAPUR vs. DEPUTY COMMISSIONER OF INCOME-TAX, ICHALKARANJI CIRCLE, ICHALKARANJI

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ITA 1603/PUN/2019Status: DisposedITAT Pune03 February 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was accordingly dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was whether the appeal should be permitted to be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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 INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 03.02.2021Pronounced: 03.02.2021

आदेश / ORDER

1.

The appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) – 2, Kolhapur dated 18.01.2019 for the Assessment Year 2016-17.

2.

Before us, the appellant filed a letter dated 16.01.2021 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 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 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 Accordingly, the appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 3rd day of February, 2021.

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