RAGHUVIR MOTOR AGENCIES PVT.LTD,PUNE vs. JOINT COMMISSIONER OF INCOME-TAX, TDS RANGE, NASHIK
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested to withdraw the appeal due to the application filed under the Vivad se Vishwas Scheme. The Revenue had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for the assessment year 2011-12. The assessee subsequently filed an application under the Vivad se Vishwas Scheme.
What were the issues?
The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request and the pendency of a Vivad se Vishwas application.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “B” BENCH, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER
PER S.S. VISWANETHRA RAVI, JM :
This appeal by the assessee against the order dated 26-09-2017 passed by the Commissioner of Income Tax (Appeals)-1, Aurangabad [„CIT(A)‟] for assessment year 2011-12.
On perusal of the letter dated 14-12-2020 filed by the Authorized Representative of the assessee we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme.
Shri S.P. Walimbe, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.
In view of the request made by the assessee the appeal is dismissed as withdrawn.
Order pronounced in the open court on 14th December, 2020.
Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 14th December, 2020. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-1, Aurangabad 4. The CIT-TDS, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,
तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
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