SOU. NEELA SHASHIKANT KULKARANI,KOLHAPUR vs. INCOME-TAX OFFICER, (INTERNATIONAL TAXATION) -2, PUNE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested to withdraw the appeal due to the Vivad Se Vishwas Scheme application. The Revenue had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal before the ITAT for assessment year 2014-15. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal in light of 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 S.S. VISWANETHRA RAVI
This appeal by the assessee against the order dated 13-05-2019 passed by the Commissioner of Income Tax (Appeals)-13, Pune [„CIT(A)‟] for assessment year 2014-15.
On perusal of the letter dated 27-01-2021 filed by the assessee we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.
Shri A.M. Madhavan Krishnan, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.
In view of the request made by the assessee the appeal is dismissed as withdrawn.
Order pronounced in the open court on 29th January, 2021.
Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 29th January, 2021. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-13, Pune 4. The Pr. CIT, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “सी” बेंच, 5. ऩुणे / DR, ITAT, “C” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,
तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
Recent GST High Court judgments
Search GST case law →- Shree Hanumant Steel Traders vs. Assistant CommissionerChhattisgarh · 1 Nov 2026
- V3 Enterprises PVT LTD vs. The State Of ApAndhra Pradesh · 1 Nov 2026
- Zenith Metaplast(P) Limited vs. The State Of Andhra PradeshAndhra Pradesh · 1 Nov 2026
- M/S Karo Sambhav Private Limited Through Its Director Mr. Pranshu Singhal vs. Additional/Joint Commissioner, Central Goods And Services Tax, Delhi North & Anr.Delhi · 31 Oct 2026
- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026