KAI GOVIND NAMDEO DUSANE NAGARI SAHAKARI PAT SANSTHA MARYADIT,NASHIK vs. INCOME-TAX OFFICER, WARD - 1, MALEGAON

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ITA 1191/PUN/2019Status: DisposedITAT Pune12 August 2020AY 2015-162 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 application to withdraw the appeal. The appeal was dismissed as withdrawn, as the assessee intended to avail the 'Vivad Se Vishwas Scheme'.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2015-16. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal to avail a government scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R. S. SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 26.08.2020Pronounced: 31.08.2020

PER PARTHA SARATHI CHAUDHURY, JM: This appeal preferred by the assessee emanates from the order of the Ld. CIT(Appeal)-1, Nashik dated 02.07.2019 for the assessment year 2015-16. 2. The assessee has filed an application seeking withdrawal of the appeal filed on the ground that he wants to avail the “Vivad Se Vishwas Scheme” and applied the application under the said Scheme. It has accordingly been requested that the assessee be permitted to withdraw the appeal. In absence of any objection from the side of the Ld. DR, the request of the assessee seeking permission of the Bench to the withdrawal of the appeal is accepted.

2

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”. Order pronounced on 31st day of August, 2020. (R. S. SYAL) (PARTHA SARATHI CHAUDHURY) VICE PRESIDENT JUDICIAL MEMBER पुणे / Pune; "दनांक / Dated : 31st August, 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)-1, Nashik.

4.

The Pr. CIT-1, Nashik. ि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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