INDRAYANI SEVA SAMITI NYAS,PUNE vs. ITO, EXEMPTION WARD 1(2), PUNE, PUNE

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ITA 553/PUN/2024Status: DisposedITAT Pune17 January 2025AY 2010-11Bench: SHRI MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)5 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal due to filing an application under the Vivad Se Vishwas Scheme. With no objection from the DR, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme and sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal after filing an application under 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, “A” BENCH, PUNE

Before: SHRI MANISH BORAD & MS. ASTHA CHANDRA

For Appellant: Shri Kiran Sanmane
For Respondent: Shri Sandeep P. Sathe

BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / Assessment Year : 2010-11 Indrayani Seva Samiti Nyas, ITO, Exemption, PI No. 135 Avdhut Sankul, Ward – 1(2), Pune Tapodham Colony, Talegaon Vs. Dabhade, Pune – 410506 PAN : AAATI4386H अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Kiran Sanmane Department by : Shri Sandeep P. Sathe Date of hearing : 16-01-2025 Date of 17-01-2025 Pronouncement : आदेश / ORDER

PER ASTHA CHANDRA, JM :

1.

The appeal filed by the assessee is directed against the order dated 31.01.2024 of the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi [“CIT(A)”] pertaining to Assessment Year (“AY”) 2010-11.

2.

On perusal of the letter filed by the assessee, we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme, the proof of which in Form No. 2 is filed before this Tribunal.

3.

Shri Sandeep P. Sathe, the Ld. DR has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

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