M/S. RUBICON FORMULATIONS PVT.LTD,AURANGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1, AURANGABAD

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ITA 592/PUN/2018Status: DisposedITAT Pune01 January 2021AY 2009-102 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 appeals as they had opted for the Vivad se Vishwas Scheme. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2009-10 and 2010-11. The assessee subsequently filed applications seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeals before the ITAT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

For Appellant: Shri C.V. Deshpande
Hearing: 01.01.2021Pronounced: 01.01.2021

आदेश / ORDER

1.

These two appeals by the assessee are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 1, Aurangabad dated 18.01.2018 in relation to the assessment years 2009-10 and 2010-11.

2.

Before us, the assessee has filed letters dated 06.12.2020 seeking withdrawal of the appeals. The relevant contents of such letters read as under :

“We pray before your honours that the assessee does not want to pursue the appeal filed before the Hon’ble ITAT “A” Bench, Pune in view of assessee opting for Vivad se Vishwas Scheme. In view of this fact we request your honours to kindly allow the assessee to withdraw the appeal filed by the assessee before the honourable ITAT Pune Bench. Inconvenience caused is regretted.”

3.

The ld. DR did not raise any objection to the withdrawal of the appeals filed by the assessee. As such, the assessee is permitted to withdraw the appeals.

4.

In the result, the appeals are dismissed as ‘withdrawn’.

Order pronounced in the open Court on 1st January, 2021.

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