RAJENDRA BABULAL MALU,JAYSINGPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE, ICHALKRANJI

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ITA 1319/PUN/2018Status: DisposedITAT Pune09 November 2020AY 2012-134 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. The revenue had no objection to the withdrawal.

What were the facts?

The assessee wished to withdraw the appeals filed against the orders of the CIT(A) for assessment years 2011-12 and 2012-13. This was due to applications filed under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessee in light of the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

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

For Appellant: Shri Pramod Shingte
For Respondent: Shri Mahadevan A.M. Krishnan
Hearing: 09.11.2020Pronounced: 09.11.2020

Heard together (2 matters)

ITA No. 3085/PUN/2017
ITA No.1319/PUN/2018

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER PER S.S. VISWANETHRA RAVI, JM :

1.

These four appeals by the assessee against the orders dated 01.11.2017 & 04.07.2018 passed by the Commissioner of Income Tax (Appeals)-2, Kolhapur [„CIT(A)‟] for assessment years 2011-12 & 2012-13.

2.

Shri Pramod Shingte, the ld. AR submitted that the assessee 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. Shri Mahadevan A.M. Krishnan, the ld. DR has no objection in case the assessee wishes to withdraw the appeals.

4. In view of the request made by the assessee, the appeals are dismissed as withdrawn.

Order pronounced in the open court on 09th day of November, 2020.

Sd/- Sd/- R.S.SYAL S.S. VISWANETHRA RAVI VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 09th November, 2020. SB आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2.

3.

The CIT(Appeals)-2, Kohapur.

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