RAMESH DWARKADAS SACHDEV,PANVEL vs. INCOME-TAX OFFICER, WARD - 2, PANVEL
ITA 602/PUN/2019Status: DisposedITAT Pune30 June 2022AY 2014-152 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal granted permission to the appellant to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. During the hearing, the assessee sought permission to withdraw the appeal. The reason for withdrawal was that the issues involved had been settled under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
For Respondent: Shri M. G. Jasnani
Hearing: 30.06.2022Pronounced: 30.06.2022
ORDER
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