DHARIWAL INDUSTRIES PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -1 (1), PUNE

ITA 269/PUN/2019Status: DisposedITAT Pune01 February 2021AY 2006-072 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 The appeals were dismissed as withdrawn.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 five appeals against the orders of the CIT(A) for assessment years 2004-05 to 2008-09. The assessee sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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: 01.02.2021Pronounced: 01.02.2021

ORDER These five appeals are filed by the assessee directed against the common orders of ld. Commissioner of Income Tax (Appeals)-11, Pune (‘CIT(A)’ for short) dated 07.12.2018 for the assessment years 2004-05 to 2008-09.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax (Central), Pune.

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