DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1, AURANGABAD vs. HARVINDERSINGH BASANTSINGH BINDRA, AURANGABAD
ITA 542/PUN/2019Status: DisposedITAT Pune25 August 2022AY 2015-162 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The tribunal granted permission to the assessee to withdraw the Revenue's appeal. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.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. The assessee informed the tribunal that the issues were settled under the Vivad Se Vishwas Scheme and provided proof. The Revenue representative had no objection to the withdrawal.
What were the issues?
The primary issue was whether the Revenue's appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY
For Respondent: Shri Ramnath P. Murkunde
Hearing: 25.08.2022Pronounced: 25.08.2022
ORDER
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