SHRI AMJAD AHMEDBHAI SHEIKH,NAGPUR vs. A.C.I.T. CIRCLE-7, NAGPUR

ITA 413/NAG/2014Status: DisposedITAT Nagpur23 November 2017AY 2010-113 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee later opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw the appeal after opting for resolution under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri Sanjay Thakar

For Respondent: Smt. Agnes P Thomas

Hearing: 01.10.2021Pronounced: 01.10.2021

आदेशानुसार / BY ORDER, // True Copy //

धनजी सधिव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

3 ITA No. 413/NAG/2014 A.Y.2010-11

Date 1 Draft dictated on 01.10.2021 Sr.PS/PS 2 Draft placed before author 01.10.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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