SYNTEL SOLUTIONS (I) P LTD,PUNE vs. COMMISSIONER OF INCOME-TAX (APPEALS), PUNE

ITA 725/PUN/2021Status: DisposedITAT Pune08 August 2025AY 2013-14Bench: SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant to withdraw the appeal. The appeal was dismissed as withdrawn with liberty to revive it if the Pr. Commissioner of Income Tax declines to issue the Final Certificate under the scheme.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024. The assessee's Authorized Representative filed an application seeking withdrawal of the appeal. No one appeared on behalf of the appellant-assessee for the hearing.

What were the issues?

Whether the assessee is permitted to withdraw the appeal after opting for the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “C”, PUNE

Before: SHRI DR. DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Respondent: Shri Praksh L. Pathade

Hearing: 07.08.2025Pronounced: 08.08.2025

ORDER

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