PANDURANG APPASO SURYAWANSHI,SANGLI vs. INCOME-TAX OFFICER, WARD - 1(2), SANGLI

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ITA 1635/PUN/2018Status: DisposedITAT Pune08 December 2020AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the appellant permission to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee subsequently filed a withdrawal application stating the issue was settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be permitted to be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 10.12.2020Pronounced: 10.12.2020

This is an appeal filed by the assessee directed against order of the ld. Commissioner of Income Tax (Appeals)-1, Kolhapur (‘CIT(A)’ for short) dated 17.07.2018 for the Assessment Year 2010-11. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the appeal on the ground that the issue involved in the present appeal stands 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-1, Pune.

3.

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

2

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 Accordingly, the appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 this 10th day of December, 2020. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 10th December, 2020. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-1, Kolhapur.

4.

The Pr. CIT-1, Kolhapur. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “बी” ब"च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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