BABAN BABURAO GAIKWAD,PUNE vs. INCOME-TAX OFFICER, WARD - 2 (4), PUNE

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ITA 1832/PUN/2019Status: DisposedITAT Pune04 November 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal is dismissed as withdrawn, with liberty to revive if the Vivad Se Vishwas certificate is not issued.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. The assessee subsequently filed a withdrawal application seeking to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw the appeal to settle the dispute under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 05.11.2020Pronounced: 05.11.2020

PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the Commissioner of Income Tax (Appeals)-13, Pune (‘CIT(A)’ for short) dated 26.08.2019 for the Assessment Year 2011-12. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the appeal as the dispute in appeal is proposed to be settled under Vivad Se Vishwas Scheme, 2020. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

2

4.

We are inclined to grant the permission to the appellant herein to withdraw the appeal with the liberty to the appellant to revive the appeal proceedings in the event of the Pr. Commissioner of Income Tax declines to issue Form No.3 Certificate under sub-section (1) of section 5 of the Direct Tax Vivad Se Vishwas Act, 2020 for whatsoever reasons. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 05th day of November, 2020. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 05th November, 2020. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-13, Pune.

4.

The Pr. CIT-2, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब"च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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