HETAL RAKESH MEHTA,MUMBAI vs. ACIT, CC-1(2), PUNE

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ITA 1729/PUN/2024Status: DisposedITAT Pune10 March 2025AY 2019-20Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 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 assessee sought to withdraw the appeal because they had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024. The tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee later filed an application seeking withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 “A”, PUNE

Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA

For Respondent: Shri Ramnath P Murkunde

This appeal filed by the assessee is directed against the order dated 21.06.2024 of the Ld. CIT(A), Pune-11 relating to assessment year 2019-20.

2.

The assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In absence of any objection from the side of the Ld. DR, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the time of hearing itself i.e. on 10th March, 2025.

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