PRAVIN MANILAL SANGHVI,PUNE vs. ADDL. COMMISSIONER OF INCOME TAX, RANGE -5, PUNE

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ITA 3058/PUN/2017Status: HeardITAT Pune05 January 2022AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. The assessee later sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE – VIRTUAL COURT

Before: SHRI INTURI RAMA RAO & SHRI RAVISH SOOD

For Appellant: Shri Sagar Kanade
For Respondent: Shri S. P. Walimbe
Hearing: 05.01.2022Pronounced: 05.01.2022

ORDER

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