What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted for the Vivad Se Vishwas Scheme, 2020 and received Form No. 3. The assessee then requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal after opting for the Vivad Se Vishwas Scheme.

Jaylee Biotech Pvt.Ltd, Aurangabad vs DCIT | ITAT Pune 2022

Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE

For Respondent: Shri S.P. Walimbe

ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

This appeal preferred by the assessee emanates from order of the ld. Commissioner of Income Tax (Appeals) – 2, Aurangabad dated 6-9-2018 for the Assessment Year 2014-15.

The ld. Counsel for the assessee vide its letter dated 21-2-2022, submitted that the assessee has gone under the Vivad Se Vishwas Scheme, 2020 and has received Forms No. 3 in this case. In such a scenario, the assessee wants to withdraw the said appeal. Copy of Form No. 3 received along with withdrawal application hase been filed on record by the assessee. The ld. D.R did not raise any objection in case the assessee wishes to withdraw the appeal.

Jaylee Biotech Pvt. Ltd. A.Y. 2014-15

In view of the request made by the assessee, we permit the assessee to withdraw the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 21st day of March 2022

Sd/- sd/- (DR. DIPAK P. RIPOTE) (PARTHA SARATHI CHAUDHURY) ACCOUNTANT MEMBER JUDICIAL MEMBER Pune; Dated, the 21st March 2022 Ankam Copy of the Order forwarded to :

1. 1. The Appellant.

2. The Respondent.

3. The CIT- Nasik 4. The CIT(A)- 2, Aurangabad 5. D.R. ITAT ‘A’ Bench 5. Guard File BY ORDER,

Sr. Private Secretary ITAT, Pune.

Jaylee Biotech Pvt. Ltd. A.Y. 2014-15

Date 1 Draft dictated on 10-03-2022 Sr.PS/PS 2 Draft placed before author 10-03-2022 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr. Sr.PS/PS PS/PS 6 Kept for pronouncement on 21-03-2022 Sr.PS/PS 7 Date of uploading of order 23-03-2022 Sr.PS/PS 8 File sent to Bench Clerk 23-03-2022 Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

JAYLEE BIOTECH PVT.LTD,AURANGABAD vs. DEPUTY COMMISSIONER OF INCOME-TAX, CPC -TDS, GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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