SHRI KHANCHAND D. DODEJA,AKOLA vs. I.T.O. WARD -1, AKOLA

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ITA 337/NAG/2017Status: DisposedITAT Nagpur22 February 2021AY 2007-20082 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 The appeals were dismissed as withdrawn.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 four appeals before the ITAT challenging the orders of the CIT(Appeals). The assessee later sought 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The primary issue was whether the appeals could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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, BENCH, NAGPUR

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

For Appellant: Shri Sanjay Thakar &, Shri R.S. Thakar
Hearing: 12.02.2021Pronounced: 22.02.2021

The four appeal filed by the assessee are directed against the common order passed by the Commissioner of Income Tax (Appeals) – 1, Nagpur dated 30.06.2017 for the assessment years 2006-07 to 2009-10, respectively.

2.

Before us, the appellant filed a letter dated 03.02.2021 seeking permission to withdraw the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copies of Form No.3 issued by Principal Commissioner of Income Tax, Nagpur – 1. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeals.

4.

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 Accordingly, the appeals stand dismissed as withdrawn.

5.

In the result, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced on this the 22nd day of February, 2021. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 22nd February, 2021. Yamini आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(Appeals)-1, Nagpur

4.

The Pr.CIT-I, Nagpur. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर /

5.

DR, ITAT, “Nagpur” Pune; गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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