What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

The assessee filed appeals against orders for assessment years 2013-14 and 2014-15. The assessee sought to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessee. The assessee's claim that the issues were settled under the Vivad Se Vishwas Scheme was accepted.

Synergy Valuers and Project… vs ACIT | ITAT Pune 2022

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

Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI

For Respondent: Shri M. G. Jasnani

Hearing: 27.05.2022Pronounced: 27.05.2022

ORDER PER BENCH : These are the appeals filed by the assessee directed against the separate orders of ld. Commissioner of Income Tax (Appeals)- 10, Pune common dated 17.09.2019 for the assessment years 2013-14 and 2014-15. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in all these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The 2 to 1777/PUN/2019 appellant also filed copy of Form No.3 issued by the Commissioner of Income Tax (TDS), Pune.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above captioned appeals stand dismissed as withdrawn.

In the result, all the above nine appeals filed by the assessee stand dismissed as ‘withdrawn’. Order pronounced in the open Court on this 27th day of May, 2022.

SYNERGY VALUERS AND PROJECT CONSULTANT PVT.LTD,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CPC-TDS, PUNE

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