SHRI VASANTRAO GOPALRAO GHONGE,WARDHA vs. DY. C.I.T. CENTRAL CIR. 1(1), NAGPUR

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ITA 35/NAG/2016Status: DisposedITAT Nagpur08 January 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for various assessment years. 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The primary issue was whether the appeals could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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 & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri K.P. Dewani
For Respondent: Smt. Agnes P. Thomas
Hearing: 08.01.2021Pronounced: 08.01.2021

आदेश/ORDER

1.

These three appeals by the assessee are directed against the separate orders of learned Commissioner of Income Tax (Appeals) – 3, Nagpur dated 21.12.2015 for the assessment years 2005-06 to 2007-08, 2009-10 & 2010-11.

2.

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, Nagpur – 2.

3.

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

4.

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 Accordingly, all the above captioned appeals stand dismissed as withdrawn.

5.

In the result, the appeals filed by the assessee are dismissed as withdrawn.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

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