M/S. GURUDNYANKIT ENERGY PVT.LTD,PUNE vs. INCOME-TAX OFFICER, WARD - 1 (4), PUNE
ITA 1164/PUN/2019Status: DisposedITAT Pune17 May 2022AY 2015-162 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. The assessee later filed a letter seeking to withdraw the appeal. The reason for withdrawal was that the issues involved were settled under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal 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 S. P. Walimbe
Hearing: 17.05.2022Pronounced: 17.05.2022
ORDER
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