M/S MUKTAR MINERALS PVT. LTD,VERNA vs. CPC, GHAZIABAD

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ITA 251/PAN/2018Status: DisposedITAT Panaji07 January 20213 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal allowed the withdrawal of the appeals filed by the assessees. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed applications under the Vivad Se Vishwas Scheme and requested to withdraw the appeals. The Revenue had no objection to the withdrawal.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessees due to their participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, PANAJI

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

For Appellant: Shri Ankit Bubna
Hearing: 08.01.2021Pronounced: 08.01.2021

आदेश / ORDER

1.

The above captioned appeals (64 appeals) filed by different assesses are directed against the separate orders passed by the Commissioner of Income Tax (Appeals), Panaji – 1 dated 23.04.2018 in relation to the assessment years 2013-14 to 2015-16 of different quarters.

2.

The Ld.A.R. of the assessee submitted that he wishes to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme, proof of which the Form No.3 is enclosed before this Tribunal.

3.

Ms. R. Premi, the ld. DR has no objection in case the assessees wish to withdraw the appeals.

4.

In view of the request made by the assessees, all the appeals are dismissed as withdrawn.

Order pronounced in the open Court on 8th January, 2021.

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