RAISA SALIM KHAN,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 3, NASHIK
What did the Tribunal hold?
The Tribunal granted permission to the assessees to withdraw their appeals. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessees filed appeals before the ITAT. During the hearing, the assessees sought permission to withdraw their appeals. The reason for withdrawal was to settle the disputes under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessees should be permitted to withdraw their appeals to settle the dispute 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
ORDER PER BENCH : These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of the Learned Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.
Recent GST High Court judgments
Search GST case law →- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
- Fasil Hussain Shah vs. Ut Of J And K Th Commissioner Secretary TO Government Finance Department And OthersJammu and Kashmir and Ladakh · 21 Oct 2026
- M/S. Devkinandan Traders vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- M/S Dixit Medical Agencies vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- Sukant Kumar vs. Union Of INDIA And 6 OthersAllahabad · 21 Oct 2026
