M/S. ADVIK HI-TECH PRIAVATE LIMITED,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 8, PUNE
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee preferred an appeal before the ITAT. The assessee had opted for the Vivad Se Vishwas Scheme, 2020 and sought to withdraw the appeal. The Revenue did not object to the withdrawal.
What were the issues?
Whether the assessee can withdraw an appeal after opting for the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE
ORDER
PER PARTHA SARATHI CHAUDHURY, JM :
This appeal preferred by the assessee emanates from the order of the ld. Commissioner of Income Tax (Appeals)-6, Pune dated 31-03-2017 for the Assessment Year 2005-06.
The ld. Counsel for the assessee at the outset submitted that the assessee has gone for the scheme under the Vivad Se Vishwas Scheme, 2020 and has received Form No.
Form No. 5 is also awaited. In such a scenario, the ld. A.R wants to withdraw the appeal. The ld. D.R did not raise any objection in case the assessee wishes to withdraw the appeal.
In view of the request made by the assessee, we permit the assessee to withdraw the appeal.
Hi Tech Pvt. Ltd. A.Y. 2005-06
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on this 7th day of March 2022.
Sd/- sd/ (DR. DIPAK P. RIPOTE) (PARTHA SARATHI CHAUDHURY) ACCOUNTNT MEMBER JUDICIAL MEMBER Pune; Dated, this 07th day of March 2022 Ankam Copy of the Order forwarded to :
1. 1. The Appellant.
2. The Respondent.
3. The Pr. CCIT concerned 4. The CIT(A) concerned 5. Dr. D.R. (ATAT) Pune 5. Guard File BY ORDER,
Sr. Private Secretary ITAT, Pune.
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