SHRI SUBODH AGARWAL,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1, KANPUR

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ITA 668/LKW/2018Status: DisposedITAT Lucknow23 June 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee sought to withdraw the appeals as they had obtained certificates under the Vivad Se Vishwas Scheme. The Tribunal permitted the withdrawal.

What were the facts?

The assessee filed appeals before the ITAT for multiple assessment years. The assessee later submitted applications to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Rakesh Garg, Advocate
For Respondent: Smt. Sheela Chopra, CIT (DR)
3.

In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 23/06/2021.

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