MURJI RAGHAVJI RAVRIYA,PANVEL vs. DEPUTY COMMISSIONER OF INCOME-TAX, PANVEL CIRCLE, PANVEL

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ITA 796/PUN/2018Status: DisposedITAT Pune06 July 2022AY 2014-152 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 tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2014-15. The assessee subsequently wished to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Hitesh Shah
For Respondent: Shri M.G. Jasnani

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 28-02-2018 passed by the Commissioner of Income Tax (Appeals)-2, Thane [‘CIT(A)’] for assessment year 2014-15.

2.

Shri Hitesh Shah, the ld. AR submits that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme.

3.

Shri M.G. Jasnani, 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In view of the request made by the assessee the appeal is dismissed as withdrawn.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 06th July, 2022.

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