What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

The assessee filed appeals against the CIT(A)'s order for assessment years 2002-03 to 2004-05. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee could withdraw their appeals after they had been settled under the Vivad Se Vishwas Scheme.

Daryapur Shetkari Sahakari… vs A.C.I.T.Amravati Circle… | ITAT Nagpur 2021

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri S.C. Thakar

For Respondent: Smt. Agnes P. Thomas

Hearing: 08.01.2021Pronounced: 08.01.2021

आदेश/ORDER

These appeals filed by the assessee are directed against common order of the learned Commissioner of Income Tax (Appeals)-II, Nagpur dated 25.02.2019 for the Assessment Years 2002-03 to 2004-05, respectively.

When the matter was called on today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals 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-1, Nagpur.

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

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 Accordingly, all the above captioned appeals stand dismissed as withdrawn.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 8th day of January, 2021.

DARYAPUR SHETKARI SAHAKARI GINNING & PRESSING FACTORY LTD.,BANOSA,AMARAVATI vs. A.C.I.T.AMRAVATI CIRCLE,AMRAVATI, AMARAVATI

What did the Tribunal hold?

What were the facts?

What were the issues?

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