SHRI MAHESH PRALHAD MAGAR,PUNE vs. ITO WARD (14)1, PUNE

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ITA 2164/PUN/2024Status: DisposedITAT Pune10 March 2025AY 2015-16Bench: 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 Tribunal allowed the assessee's request to withdraw the appeal as the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A)/NFAC for assessment year 2015-16. The assessee's counsel sought to withdraw 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Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 Appellant: Shri Santosh Pete
For Respondent: Shri Ramnath P Murkunde

This appeal filed by the assessee is directed against the order dated 20.08.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2015-16.

2.

The Ld. Counsel for the assessee at the outset submitted that the assessee wants to withdraw the appeal since he has gone for Direct Tax Vivad Se Vishwas Scheme, 2024. In absence of any objection from the side of the Ld. DR, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.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In the result, the appeal filed by the assessee is dismissed as “withdrawn”.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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