What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with no objection from the Revenue.

The assessee filed an appeal before the ITAT for the assessment year 2008-09. Subsequently, the assessee sought to withdraw the appeal to settle the matter under the "Vivad Se Vishwas Scheme".

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted, particularly in light of the "Vivad Se Vishwas Scheme".

Alok Ravikumar Pashine, Bhandara vs ITO | ITAT Nagpur 2020

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Deepak Agrawal

For Respondent: Shri Agnes P Thomas, Sr. DR

आदेश / ORDER

This appeal by the assessee arises out of the order dated 18.02.2019 passed by the CIT(Appeals)-2, Nagpur in relation to the assessment year 2008-09.

Before us, the assessee has filed a letter dated 29.06.2020, seeking withdrawal of the appeal. The relevant contents of such withdrawal letter reads as under :

“1. That the assessee had filed the before your honor on 15.04.2019 vide appeal No.101/NAG/2019. 2. That the assessee wants to settle the matter under “Vivad Se Vishwas Scheme. Hence, assessee wants to withdraw the said appeal No.101/NAG/2019.

3. That the said withdrawal letter is required for online uploading of form 4 in which the proof of withdrawal is to attached.

4. Form 3 ( Certificate No.365914610240620) is enclosed.”

On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of the assessee to withdraw the appeal.

In the result, the appeal is dismissed as ‘withdrawn’.

Order pronounced in the open Court on 21st August, 2020.

ALOK RAVIKUMAR PASHINE,BHANDARA vs. INCOME TAX OFFICER, WARD -2, BHANDARA

What did the Tribunal hold?

What were the facts?

What were the issues?

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