UTTARA BIOSCIENCES PVT.LTD,PUNE vs. INCOME-TAX OFFICER, WARD - 12(1), PUNE

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ITA 1937/PUN/2018Status: DisposedITAT Pune12 January 2021AY 2015-164 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to opting for the Vivad Se Vishwas scheme. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT after opting for resolution under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Vikas Agarwal
For Respondent: Shri S.P Walimbe
Hearing: 12.01.2021Pronounced: 12.01.2021

आदेश / ORDER

1.

This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeals), Pune-5, Pune dated 24.08.2018 for the assessment year 2015-16 as per the grounds of appeal on record.

2.

The Ld. AR for the assessee through video conference submitted that the assessee wants to withdraw the grounds of appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed an application dated 06.01.2021 along with Form-3 in this regard by stating as follows:

“ Subject: Application for withdrawal of Appeal Reference: The above referred appeal is filed by the appellant before the Honorable Bench on 24/12/2018 and the same is not yet fixed for hearing. Appellant has applied under the Direct Tax Vivad Se Vishwas Act, 2020 for AY 2015-16. Appellant has also received Form-3 from the learned PCIT. Copy of Form 3 is enclosed herewith. Considering the fact, appellant requests the honorable Bench to kindly allow appellant to withdraw the present appeal and oblige.”

The Ld. DR has no objection in case the assessee wishes to withdraw the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced on 12th day of January, 2021.

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