SUBHASH MAHADEV SANSARE,RATNAGIRI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, RATNAGIRI CIRCLE, RATNAGIRI

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ITA 1344/PUN/2019Status: DisposedITAT Pune09 November 2020AY 2015-163 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 appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee wished to withdraw the appeal before the ITAT. The assessee had filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT due to opting for 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 Respondent: Shri Mahadevan A.M. Krishnan
Hearing: 09.11.2020Pronounced: 09.11.2020

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

1.

This appeal by the assessee against the order dated 24.07.2019 passed by the Commissioner of Income Tax (Appeals)-2, Kolhapur [„CIT(A)‟] for assessment year 2015-16.

2.

The assessee submitted that he wishes to withdraw the appeal in view of having filed application 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 appeal.

4. In view of the request made by the assessee, the appeal is dismissed as withdrawn.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, Kolhapur.

4.

The Pr. CIT-2, Kolhapur. , आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ववभागीय प्रतततनधध ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // तनजी सधचव / Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune.

Date 1 Draft dictated on 09.11.2020 Sr.PS/PS 2 Draft placed before author 09.11.2020 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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