KOHLER POWER (I) P LTD (EARLIER KNOWN AS LOMBARDINI INDIA PVT. LTD.,),AURANGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX, AURANGABAD

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ITA 2469/PUN/2016Status: DisposedITAT Pune11 February 2021AY 2011-122 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 The appeals were dismissed as withdrawn.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 the order of the CIT(A) for Assessment Years 2010-11 and 2011-12. The assessee later sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeals due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, PUNE

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

For Appellant: Shri Rajendra Agiwal
Hearing: 11.02.2021Pronounced: 11.02.2021

आदेश / ORDER

1.

The appeals filed by the assessee are directed against the common order of the ld. Commissioner of Income Tax (Appeals) – 13, Pune dated 21.07.2016 for the Assessment Years 2010-11 and 2011-12.

2.

Before us, the appellant filed a letter dt.01.02.2021 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 Principal Commissioner of Income Tax, Pune.

3.

On the other hand, the ld. Department Representatives 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 Accordingly, the appeals stand dismissed as withdrawn.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In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on this 11th day of February, 2021.

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