DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(1),, PUNE vs. M/S. BRAINBEES SOLUTIONS PVT.LTD,, PUNE

These two appeals preferred by the Revenue emanates from the separate orders of learned Commissioner of Income Tax (Appeals) – Pune – 1 dated 31.03.2017 for the assessment years 2012-13 and 2013-14, respectively.

At the very outset, the ld.D.R. submitted that the assessee in these cases has opted for Vivad se Vishwas Scheme and had also received Form No.3. In this scenario, the ld.D.R. is willing to withdraw both these appeals of Revenue subject to the protection given that if the application of the assessee under Vivad se Vishwas Scheme is not accepted by the Department, in such scenario, the Revenue may able to restore these appeals filed before us.

The Ld.A.R. conceded to these facts on record.

Having heard both the parties, we allow these appeals to be withdrawn with the protection that if the Department do not accept the application of the assessee under Vivad se Vishwas Scheme, in such scenario, the Revenue will be able to restore these appeals.

In the result, both the appeals of the Revenue are dismissed as withdrawn.