PRAMOD HANSRAJ GANDHI,RAIGAD vs. DEPUTY COMMISSIONER OF INCOME-TAX, PANVEL CIRCLE, PANVEL

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ITA 1295/PUN/2018Status: DisposedITAT Pune25 March 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the appellant to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. During the hearing, the assessee sought to withdraw the appeal as the issues were settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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 INTURI RAMA RAO & SHRI SONJOY SARMA

For Respondent: Shri M. Jasnani
Hearing: 25.03.2022Pronounced: 25.03.2022

ORDER

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