VIKRAM ARJUNA SREERAMA,RAICHUR vs. THE INCOME TAX OFFICER, WARD- 4, RAICHUR

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ITA 1829/BANG/2019Status: DisposedITAT Bangalore14 August 2020AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessees wished to withdraw their appeals as their applications under the Vivad Se Vishwas Scheme were accepted. Accordingly, the appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals against orders of the CIT(A). The assessees subsequently filed applications under the Vivad Se Vishwas Scheme, which were accepted.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI A. K. GARODIA & SMT. BEENA PILLAI

For Appellant: Shri. Nitish Ranjan, CA
For Respondent: Smt. R. Premi, JCIT (DR)(ITAT), Bengaluru
Hearing: 12.08.2020Pronounced: 14.08.2020

,1825 & 1827 to 1830/Bang/2019 Page 2 of 3 1830/Bang/2019 Smt. Monika Diliprao The Income Tax Officer, 2011-12 Wattamwar, Ward – 4, H No.7-1-119/1, Aaayakar Bhavan, Udayanagar, Jawahar Nagar, Opp: Ayyappa Swamy Temple, Raichur – 584 101. Raichur – 584 101. PAN : ABNPW 2987 Q Assessee by : Shri. Nitish Ranjan, CA Revenue by : Smt. R. Premi, JCIT (DR)(ITAT), Bengaluru Date of hearing : 12.08.2020 Date of Pronouncement : 14.08.2020 O R D E R Per Bench: These six appeals are filed by different but connected assessees which are directed against separate orders of learned CIT(A) Kalaburagi all dated 28.06.2019. All these appeals were heard together and are being disposed of by way of this common order for the sake of convenience. .

2.

In all these appeals, separate letters are filed by the learned AR of the assessee stating that the assessee has filed an application under Vivad Se Viswas Scheme and the same was duly accepted and therefore, the assessee wishes to withdraw these appeals. Accordingly, these appeals are dismissed as withdrawn.

4.

In the result, all these six appeals of the assessee are dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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