PUNE MUMBAI REALITY,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 7, PUNE

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ITA 1568/PUN/2017Status: HeardITAT Pune10 January 2022AY 2012-132 pages
AI SummaryWithdrawn

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 The appeal was dismissed as withdrawn.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 against the order of the CIT(A) for AY 2012-13. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal. The appeal was withdrawn as the issues were settled under the Vivad Se Vishwas Scheme.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 Respondent: Shri Kalika Singh
Hearing: 10.01.2022Pronounced: 10.01.2022

ORDER

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