RAJENDRA SADASHIV PATIL,KOLHAPUR vs. INCOME-TAX OFFICER, WARD - 2(1), KOLHAPUR

ITA 2171/PUN/2017Status: DisposedITAT Pune05 January 2021AY 2014-152 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2014-15. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.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, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 05.01.2021Pronounced: 05.01.2021

ORDER This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)-2, Kolhapur (‘CIT(A)’ for short) dated 01.09.2017 for the assessment year 2014-15.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in this appeal stand 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. 1.

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

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