GANGARAM ANANDRAM LAD,JALNA vs. ITO, WARD 1(3), JALNA

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ITA 2115/PUN/2019Status: DisposedITAT Pune01 March 2022AY 2008-093 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, having no objection from the Revenue, allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2008-09. The assessee subsequently filed a form seeking permission to withdraw the appeal under the 'Vivad Se Vishwas Scheme'.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI R.S. SYAL

For Appellant: Shri Srinivasan
For Respondent: Shri Piyush Kumar Singh Yadav

आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee is directed against the order passed by the CIT(A)-2, Aurangabad, dated 08-07-2019 in relation to the assessment year 2008-09.

2.

Before me, the assessee has filed Form No.5 and sought permission to withdraw the appeal under „Vivad Se Vishwas Scheme‟ under The Direct Taxes Vivad Se Vishwas Act, 2020.

3.

On perusal of the above Form No.5 and having no objection from the side of ld. DR, I allow the request of assessee to withdraw the appeal.

4.

In the result, the appeal is dismissed as „withdrawn‟.

Order pronounced in the Open Court on 1st March, 2022.

1.

Sd/- (R.S.SYAL) VICE PRESIDENT पुणे Pune; ददिधांक Dated : 1st March, 2022 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. The CIT(A)-2, Aurangabad 4. The Pr. CIT-1, Aurangabad विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे / 5. DR „SMC‟, ITAT, Pune गार्ड फाईल / Guard file 6. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 01-03-2022 Sr.PS 2. Draft placed before author 01-03-2022 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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