ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, NASHIK vs. SMT. TARADEVI RATANLAL BAFNA, JALGAON

ITA 108/PUN/2019Status: DisposedITAT Pune25 April 2022AY 2015-162 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2015-16. The assessee sought to withdraw the appeal as the issues were settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE

Before: SHRI S.S.VISWANETHRA RAVI & SHRI DR. DIPAK P. RIPOTE

For Appellant: Shri Sunil Ganoo

For Respondent: Shri Anurag Srivastava, Shri Sunil Ganoo

ORDER

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