GENERAL GLASS MACHINERY PVT.LTD,PUNE vs. INCOME-TAX OFFICER, WARD - 1(4), PUNE

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ITA 2568/PUN/2017Status: DisposedITAT Pune19 January 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee later filed an application to withdraw the appeal, stating the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 19.01.2021Pronounced: 19.01.2021

आदेश / ORDER

1.

This is an appeal filed by the assessee directed against order of the ld. Commissioner of Income Tax (Appeals), Pune – 1 (‘CIT(A)’ for short) dated 07.08.2017 for the Assessment Year 2008-09.

2.

When the matter was called on today, the appellant filed a letter dt.18.01.2021 seeking permission to withdraw the appeal on the ground that the issue involved in the present appeal stands 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, Pune – 1.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 19th day of January, 2021.

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