JAYSHREE ANAND RAJEGAONKAR,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCEL-2, NASHIK
ITA 1651/PUN/2018Status: DisposedITAT Pune04 January 2022AY 2005-062 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals against the CIT(A)'s order for assessment years 2005-06 to 2007-08. The assessee subsequently sought to withdraw these appeals.
What were the issues?
The primary issue was whether the assessee could withdraw their appeals, which was granted as the matter was 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 RAVISH SOOD
For Respondent: Shri S. P. Walimbe
Hearing: 04.01.2022Pronounced: 04.01.2022
ORDER
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