NEW ENGLISH HIGH SCHOOL & JUNIOR COLLAGE,YAVATMAL vs. DEPUTY COMMISSIONER OF INCOME TAX CPC (TDS), GAZIABAD

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ITA 195/NAG/2019Status: DisposedITAT Nagpur01 April 2021AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeals as the assessees had opted for the Vivad Se Vishwas Scheme. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals before the ITAT for various assessment years. The assessees opted for the Vivad Se Vishwas Scheme, 2020, for resolution of their tax disputes.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessees in light of their opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri Kapil Bahri
For Respondent: Smt. Agnes P. Thomas
Hearing: 01.04.2020Pronounced: 01.04.2020

आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The Concerned CIT(Appeals) 4. The Concerned CIT. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, 5. नागपुर / DR, ITAT, Nagpur. गार्ड फ़ाइल / Guard File. 6.

आदेशानुसार / BY ORDER, // True Copy //

धनजी सधिव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

Date 1 Draft dictated on 01.04.2021 Sr.PS/PS 2 Draft placed before author 01.04.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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