VEHMA INTERNATIONAL OF AMERICA INC,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, (IT) CIRCLE-2, PUNE

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ITA 1696/PUN/2018Status: DisposedITAT Pune18 January 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the appellant's permission 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 The appeal was accordingly dismissed as withdrawn.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 for AY 2013-14. The assessee subsequently filed a withdrawal application, stating the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal should be permitted to be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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

For Appellant: Ms. Mayuri Kulkarni
Hearing: 18.01.2021Pronounced: 18.01.2021

आदेश / ORDER

1.

This is an appeal filed by the assessee directed against order of the ld. Commissioner of Income Tax (Appeals)-13, Pune (‘CIT(A)’ for short) dated 22.08.2018 for the Assessment Year 2013-14.

2.

When the matter was called on today, the appellant filed a letter dt.08.01.2021 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 CIT(IT & TP), Pune.

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 Accordingly, the appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 18th day of January, 2021.

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