BAHGIRATH MEGARAMJI SAIN,PUNE vs. INCOME-TAX OFFICER, WARD - 9(1), PUNE

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ITA 1178/PUN/2018Status: DisposedITAT Pune02 February 2022AY 2008-092 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 assessee requested to withdraw the appeal as the issues were settled under the Vivad se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under a scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Respondent: Shri Piyush Kumar Singh Yadav
Hearing: 31.01.2022Pronounced: 02.02.2022

आदेश / ORDER PER DR.DIPAK P. RIPOTE, AM :

1.

This is an appeal filed by the assessee directed against the order of the Ld. CIT(A)-6, Pune dated 14.12.2017 for A.Y. 2008-09.

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.

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 Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee stands dismissed as „withdrawn‟ .

Order pronounced in the Open Court on this 2nd day of February, 2022.

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