PRAKASH HIRAMAN CHAUDHARY,NASHIK vs. INCOME-TAX OFFICER, WARD - 2, MALEGAON

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ITA 943/PUN/2018Status: DisposedITAT Pune22 March 2022AY 2014-152 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 The appeal was accordingly dismissed as withdrawn.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 for AY 2014-15. The assessee sought to withdraw the appeal as the issues were settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the 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 “B”, PUNE

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

For Appellant: Shri Prayag Jha
For Respondent: Shri M. Jasnani
Hearing: 22.03.2022Pronounced: 22.03.2022

ORDER

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