LEELAVATI VIJAYKUMAR KOTECHA,JALGAON vs. DEPUTY COMMISSIONER OF INCOME-TAX,

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ITA 1297/PUN/2016Status: DisposedITAT Pune22 February 2022AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal due to the Vivad Se Vishwas application. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2012-13. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Sudhir Palai
For Respondent: Shri Sardarsingh Meena

आदेश / ORDER This appeal by the assessee against the order dated 21-03-2016 passed by the Commissioner of Income Tax (Appeals)-12, Pune [„CIT(A)‟] for assessment year 2012-13.

2.

On perusal of the letter filed by the assessee, we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 4 is enclosed before this Tribunal.

3.

Shri Sardarsingh Meena, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 22nd February, 2022.

1.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 22nd February, 2022. रवि आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-12, Pune 4. The Pr. CIT, Central, Nashik ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

िररष्ठ विजी सविि / Sr. Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

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