What did the Tribunal hold?

The tribunal noted that the assessees had filed applications under the Vivad Se Vishwas Scheme and wished to withdraw their appeals. The revenue had no objection to the withdrawal.

A batch of five appeals were filed by different assessees for various assessment years. All the assessees requested to withdraw their appeals.

What were the issues?

The primary issue was whether the assessees could withdraw their appeals due to opting for the Vivad Se Vishwas Scheme.

Gajendra Dattatraya Pawar vs DCIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Appellant: Shri Kishor Phadke, Shri Vardhaman L. Jain, Shri Rajeeva Kulkarni &, Shri Suhas P. Bora

For Respondent: Shri S.P. Walimbe

2 आदेश / ORDER PER BENCH :

These bunch of five appeals by different assessees for the various assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

We find that all the assessees wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme.

The ld. DR has no objection in case all the assessees wish to withdraw the appeals.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 15th October, 2020.

Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 15th October, 2020. RK आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order forwarded to : अऩीऱ थी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A) concerned 3. आयकर आयुक्त / The CIT concerned 4. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. आदेश नुस र / BY ORDER, // True Copy//

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

GAJENDRA DATTATRAYA PAWAR,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(1), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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