What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal and the Revenue's no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee wished to withdraw their appeal before the ITAT. This was due to filing an application under the Vivad Vishwas Scheme.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application under the Vivad Vishwas Scheme.

M/S. Ghatge Patil Industries Ltd… vs ACIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri S.P. Walimbe

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

This appeal by the assessee against the order dated 06-08-2019 passed by the Commissioner of Income Tax (Appeals)-11, Pune [„CIT(A)‟] for assessment year 2014-15.

On perusal of the letter dated 17-08-2020 filed by the Chairman & Managing Director of the assessee we note that the assessee 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.

Shri S.P. Walimbe, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 05th November, 2020.

Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 05th November, 2020. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-11, Pune 4. The Pr. CIT(Central), Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

M/S. GHATGE PATIL INDUSTRIES LTD,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, KOLHAPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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