SADANAND DHANAJI BALKAWDE,PUNE vs. INCOME-TAX OFFICER, WARD - 8 (1), PUNE

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ITA 1315/PUN/2019Status: DisposedITAT Pune11 February 2021AY 2008-093 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 as requested. The revenue did not raise any objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2008-09. Subsequently, the assessee filed an application under the Vivad Se Vishwas Scheme, 2020, and received Form No.3. The assessee then requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal after opting for the Vivad Se Vishwas Scheme.

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 Prayag Jha
For Respondent: Shri Sudhendu Das

Date of hearing 11-02-2021 Date of pronouncement 11-02-2021 आदेश / ORDER

This appeal by the assessee is directed against the order passed by the CIT(A)-6, Pune on 29-07-2019 in relation to the assessment year 2008-09.

2.

Before me, the assessee has filed a letter dated 30-01-2021 seeking withdrawal of the appeal. The relevant contents of such letter read as under :

“The assessee’s above appeal has been fixed for hearing on 11.02.2021 before the Hon’ble SMC Bench of the ITAT, Pune. The assessee has to submit that he had filed application under the Vivad Se Vishwas Scheme, 2020 on 19.06.2020. The PCIT, Pune- 3, has issued Form No.3 dated 14.01.2021. The assessee requests for withdrawal of this appeal. Withdrawal of appeal may kindly be allowed. Necessary order may kindly be passed and copy of thereof be issued as early as possible.”

3.

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4.

In the result, the appeal is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 11th February, 2021.

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