BHARAT LAXMAN TANGDE,PUNE vs. INCOME-TAX OFFICER, WARD - 2(5), PUNE

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ITA 2670/PUN/2017Status: DisposedITAT Pune04 January 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee sought to withdraw the appeal as the issues involved were settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee could 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 Chirayu
For Respondent: Shri S. P. Walimbe
Hearing: 04.01.2022Pronounced: 04.01.2022

ORDER

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