MUKUND RAMPRASAD GANERIWAL,NAGPUR vs. INCOME TAX OFFICER, WARD 3(1), NAGPUR

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ITA 123/NAG/2019Status: DisposedITAT Nagpur30 September 2022AY 2009-102 pages
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 The appeal was dismissed as withdrawn.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 2009-10. The assessee subsequently wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to their application under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, NAGPUR

Before: SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri G.J. Ninawe

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 17-01-2019 passed by the Commissioner of Income Tax (Appeals)-1, Nagpur [‘CIT(A)’] for assessment year 2009-10.

2.

I find that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme.

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In view of the request made by the assessee the appeal is dismissed as withdrawn.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 30th September, 2022.

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