M/S. SANJAY CONSTRUCTION,NASHIK vs. JOINT COMMISSIONER OF INCOME-TAX, RANGE - 2, NASHIK

ITA 1378/PUN/2019Status: DisposedITAT Pune28 June 2022AY 2012-132 pages

AI SummaryWithdrawn

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 Consequently, the appeals were dismissed as withdrawn.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

For Appellant: Shri Abhay Avachat (Sl. No.3)

For Respondent: Shri M. G. Jasnani

Hearing: 28.06.2022Pronounced: 28.06.2022

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.

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