RATANLAL C. BAFNA,JALGAON vs. JOINT COMMISSIONER OF INCOME-TAX, JALGAON

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ITA 4/PUN/2016Status: DisposedITAT Pune14 March 2022AY 2010-112 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 The appeal was accordingly dismissed as withdrawn.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 before the ITAT. During the hearing, the assessee sought permission 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The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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 – VIRTUAL COURT

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

For Appellant: Shri Sunil Ganoo
For Respondent: Shri Piyushkumar Singh Yadav
Hearing: 14.03.2022Pronounced: 14.03.2022

ORDER

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