NIKUNJI G CHANDAK,NAGPUR vs. DCIT CIRCLE -1, NAGPUR

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ITA 83/NAG/2018Status: DisposedITAT Nagpur19 October 2022AY 2011-20122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal due to the Vivad Se Vishwas Scheme application. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2011-12. Subsequently, the assessee filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR

Before: SHRI S.S. VISWANETHRA RAVI & SHRI G.D. PADMAHSHALI

For Appellant: Shri A.S. Dani
For Respondent: Shri G.J. Ninawe

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 25-01-2018 passed by the Commissioner of Income Tax (Appeals)-1, Nagpur [‘CIT(A)’] for assessment year 2011-12.

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 G.J. Ninawe, 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In view of the request made by the assessee the appeal is dismissed as withdrawn.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 19th October, 2022.

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