JAYSHREE ANAND RAJEGAONKAR,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCEL-2, NASHIK

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ITA 1652/PUN/2018Status: DisposedITAT Pune04 January 2022AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the CIT(A)'s order for assessment years 2005-06 to 2007-08. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.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 Respondent: Shri S. P. Walimbe
Hearing: 04.01.2022Pronounced: 04.01.2022

ORDER

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