SMT. SAVITA DEVI SHARMA,JANJGIR CHAMPA vs. ICOME TAX OFFICER, JANJGIR CHAMPA

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ITA 1/RPR/2018Status: DisposedITAT Raipur15 February 2021AY 2008-092 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 The appeal was dismissed as withdrawn.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 2008-09. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RAIPUR” BENCH, PUNE

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

For Appellant: Shri Veekaas S. Sharma
For Respondent: Shri Gitesh Kumar
Hearing: 15.02.2021Pronounced: 15.02.2021

आदेश / ORDER

1.

This appeal filed by the assessee is directed against the order passed by the Commissioner of Income Tax (Appeals) – 1, Bilaspur, (C.G.) on 28.09.2017 in relation to the assessment year 2008-09.

2.

Before us, the appellant filed a letter dated 29.01.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Raipur – 1.

3.

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

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 15th day of February, 2021.

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