FINOLEX INDUSTRIES LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -1 (2), PUNE
ITA 560/PUN/2019Status: DisposedITAT Pune21 July 2022AY 2014-152 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. The assessee subsequently sought permission to withdraw the appeal. This was because the issues involved in the appeal were settled under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee should be permitted 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 Nikhil S. Pathak
For Respondent: Shri S. P. Walimbe
Hearing: 21.07.2022Pronounced: 21.07.2022
ORDER
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