JAYLEE BIOTECH PVT.LTD,AURANGABAD vs. DEPUTY COMMISSIONER OF INCOME-TAX, CPC -TDS, GHAZIABAD

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ITA 357/PUN/2019Status: DisposedITAT Pune21 March 2022AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT for Assessment Year 2013-14. The assessee subsequently opted for the Vivad Se Vishwas Scheme, 2020 and received Form No. 3. The assessee then requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE

For Respondent: Shri S.P. Walimbe

ORDER PER PARTHA SARATHI CHAUDHURY, JM : These appeals preferred by the assessee emanate from separate orders of the ld. Commissioner of Income Tax (Appeals) – 2, Aurangabad dated 6-9- 2018, 6-9-2018 and 22-11-2018 respectively, for the Assessment Year 2013- 14.

2.

The ld. Counsel for the assessee vide its letter dated 21-2-2022, submitted that the assessee has gone under the Vivad Se Vishwas Scheme, 2020 and has received Forms No. 3 in all these cases. In such a scenario, the assessee wants to withdraw the said appeals. Copies of Form No. 3 received along with withdrawal application have been filed on record by the assessee. The ld. D.R did not raise any objection in case the assessee wishes to withdraw the appeals.

3.

In view of the request made by the assessee, we permit the assessee to withdraw the appeals.

4.

In the result, the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open Court on this 21st day of March 2022

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