ROHAN BUILDERS & DEVELOPERS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 5, PUNE
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT for assessment year 2013-14. The assessee later sought permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee could withdraw the appeal. The appeal was withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 RIPOTE DIPAK PANDURANG, AM
ORDER This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)- 4, Pune [‘CIT(A)’ for short] dated 25.09.2017 for the assessment year 2013-14.
When the matter had come up for hearing today, the appellant 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 appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax- 3, Pune.
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