KISHOR AMARCHAND JAIN,PUNE vs. INCOME-TAX OFFICER, WARD - 3(1), PUNE

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ITA 51/PUN/2019Status: DisposedITAT Pune20 July 2022AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to the application filed under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2013-14. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal can be withdrawn by the assessee in light of the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri Arvind Desai

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 24-09-2018 passed by the Commissioner of Income Tax (Appeals)-3, Pune [‘CIT(A)’] for assessment year 2013-14.

2.

On perusal of the letter filed by the assessee, we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 4 is enclosed before this Tribunal.

3.

Shri Arvind Desai, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 20th July, 2022.

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