A.C.I.T ,WARDHA CIRCLE , WARDHA , WARDHA vs. M/S KAPIL SOLVEX PVT .LTD , YAVATMAL

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ITA 222/NAG/2017Status: TransITAT Pune08 January 2025AY 2012-2013Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and noted that the Ld. DR had no objection. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2012-13. The assessee subsequently requested to withdraw the appeal, stating that an application had been filed under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn based on the assessee's request to opt for the Vivad Se Vishwas Scheme.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, “A” BENCH, PUNE

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

For Respondent: Shri Ramnath P. Murkunde

BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / धििाारण वर्ा / Assessment Year : 2012-13 Asst. Commissioner of M/s Kapil Solvex Pvt. Ltd., Professor Income Tax, Wardha Colony, Near Gajanan Maharaj Circle, Wardha Vs. Mandir, Pusad, Yavatmal-445204 PAN : AADCK3681P अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : N O N E Department by : Shri Ramnath P. Murkunde Date of hearing : 07-01-2025 Date of 08-01-2025 Pronouncement : आदेश / ORDER

PER ASTHA CHANDRA, JM :

1.

The appeal filed by the Revenue is directed against the order dated 27.03.2017 of the Ld. Commissioner of Income Tax (Appeals)-1, Aurangabad [“CIT(A)”] pertaining to Assessment Year (“AY”) 2012-13.

2.

On perusal of the letter dated 04.01.2015 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.

3.

Shri Ramnath P. Murkunde, 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In view of the request made by the assessee the appeal is dismissed as withdrawn.

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