DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(1), PUNE vs. M/S. BRAINBEES SOLUTIONS PVT.LTD, PUNE

PDF · subscribers
ITA 1760/PUN/2018Status: DisposedITAT Pune02 February 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the assessee's representative to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the Revenue due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Appellant: Shri Rajat Soni
For Respondent: Shri Sardarsingh Meena
Hearing: 31.01.2022Pronounced: 02.02.2022

आदेश / ORDER PER DR.DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the Revenue directed against the order of the Ld. CIT(A)-1, Pune dated 03.08.2018 for A.Y. 2014-15.

2.

When the matter had come up for hearing today, the Ld.A.R. filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in this appeal stand settled under the Vivad Se Vishwas Scheme, 2020. The Ld.A.R. also filed copy of Form No.1,3 & 5 issued by the Pr.Commissioner of Income Tax -1, Pune.

3.

On the other hand, the Ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the Ld. A.R. to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal stands dismissed as „withdrawn‟ .

Order pronounced in the Open Court on this 2nd day of February, 2022.

Recent GST High Court judgments

Search GST case law →