RAJENDRA DEVICHAND DHOKA,PUNE vs. INCOME-TAX OFFICER, WARD - 3(2), PUNE

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ITA 1904/PUN/2018Status: DisposedITAT Pune11 February 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the appellant's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant sought to withdraw their appeal before the ITAT. The reason for withdrawal was that the issues involved in the appeal had been settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal could be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT

Before: SHRI S.S.VISWANETHRA RAVI & SHRI DR. DIPAK P. RIPOTE

For Appellant: Shri Abhay Avachat
For Respondent: Shri M. G. Jasnani

ORDER

PER DR. DIPAK P. RIPOTE, AM :

1.

This appeal is against Commissioner of Income Tax (Appeals)-3, Pune’s order dated 06.09.2018 for assessment year 2014-15.

2.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in this appeal stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 & Form No.5 issued by the Pr. Commissioner of Income Tax- 2, Pune. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal. 4. In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

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