REFCON ENGINEERING SERVICES PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 5, PUNE

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ITA 1687/PUN/2019Status: DisposedITAT Pune06 June 2022AY 2009-102 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 assessee requested to withdraw all the appeals due to the application filed under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed three appeals before the ITAT for assessment years 2009-10, 2010-11, and 2011-12. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was the assessee's request to withdraw appeals in light of the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Kiran Sanmane
For Respondent: Shri M.G. Jasnani

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

These three appeals by the assessee against the common order dated 28-08-2019 passed by the Commissioner of Income Tax (Appeals)-4, Pune [‘CIT(A)’] for assessment years 2009-10, 2010-11 and 2011-12, respectively.

2.

On perusal of the letter filed by the Managing Director of the assessee, we note that the assessee wishes to withdraw all these appeals in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

3.

The ld. DR, Shri M.G. Jasnani has no objection in case the assessee wishes to withdraw all these appeals.

4.

In view of the request made by the assessee, all the three appeals are dismissed as withdrawn.

Order pronounced in the open court on 06th June, 2022.

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