SHRI. SHRIKANT GOVIND CHITALE,PRABHAT ROAD, PUNE vs. COMMISSIONER OF INCOME TAX (APPEAL), INCOME TAX

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ITA 1422/PUN/2024Status: DisposedITAT Pune30 January 2025AY 2012-13Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal, as no objections were raised by the Revenue. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the penalty order confirming a penalty levied by the Assessing Officer under section 271(1)(c) for the assessment year 2012-13. The assessee's counsel applied for 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Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Pratikh Jha
For Respondent: Shri Arvind Desai, Addl CIT DR

This appeal filed by the assessee is directed against the order dated 08.05.2024 of the Ld. CIT(A) / NFAC, Delhi confirming the penalty of Rs.2,08,310/- levied by the Assessing Officer u/s 271(1)(c) of the Income Tax Act, 1961 for assessment year 2012-13.

2.

The Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for Vivad Se Vishwas Scheme, 2024 and Form No.2 has already been issued.

3.

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 Counsel for the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.

4.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court on 30th January, 2025.

Sd/- Sd/- (ASTHA CHANDRA) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 30th January, 2025 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:

1. 1. अपीलार्थी / The Appellant; प्रत्यर्थी / The Respondent 2.

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