KOLHAPUR UDYAM CO-OP SOCIETY LTD,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2, KOLHAPUR
ITA 1363/PUN/2019Status: DisposedITAT Pune03 August 2022AY 2011-122 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. During the hearing, the assessee sought to withdraw the appeal. The reason for withdrawal was that the issues involved were settled under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee should be allowed 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 “A”, PUNE
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
For Appellant: Shri Pramod S. Shingte
For Respondent: Shri Arvind Desai
Hearing: 03.08.2022Pronounced: 03.08.2022
ORDER
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