M/S. KOLTE PATIL DEVELOPERS LTD., (ERSTWHILE: M/S. BELLFLOWER PROPERTIES PRIVATE LTD,),PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, PUNE

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ITA 89/PUN/2017Status: DisposedITAT Pune11 February 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2011-12. The assessee subsequently opted for the Vivad Se Vishwas scheme and filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for 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 & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Smt. Sneha Arate
Hearing: 11.02.2021Pronounced: 11.02.2021

आदेश / ORDER This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals)-13, Pune dated 15.11.2016 for the assessment year 2011-12 as per the grounds of appeal on record.

2.

The Ld. AR for the assessee submitted that the assessee wants to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme and has filed an application on 10.02.2021 along with Form-3 in this regard by stating as follows: “Sub : Withdrawal of appeal in the case of M/s. Kolte Patil Developers Ltd. ( Erstwhile Bellflower Properties Pvt. Ltd. merged with Kolte patil Developers Ltd.) AY 2011-12 before Hon’ble C Bench With reference to the above mentioned subject, the appeal is fixed for hearing on 11.02.2021. In this connection, we submit that the assessee has applied for Vivad se Vishwas Scheme on 24th November, 2020 ( Ref. No. Receipt Number is 741964771241120), and assessee has received Form 3 dated 31.01.2021, hence, assessee is withdrawing the appeal. Copy of Form 3 is attached herewith.”

1.

The Ld. DR has no objection in case the assessee wishes to withdraw the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in Open Court on 11th day of February, 2021. Sd/- Sd/- INTURI RAMA RAO PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 11th February, 2021 SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

3. The CIT(Appeals)-13, Pune.

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