What did the Tribunal hold?

The assessee requested to withdraw the appeal as the matter was settled under the Vivad Se Vishwas Scheme. The Revenue did not object to the withdrawal.

The assessee filed an appeal before the ITAT for Assessment Year 2009-10. Subsequently, the assessee filed an application to opt for the Vivad Se Vishwas Scheme and paid the requisite taxes.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT after opting for and settling under the Vivad Se Vishwas Scheme.

Suhas Arvind Patil vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE

Before: SHRI R.S. SYAL & SHRI C.M. GARG

For Respondent: Shri Piyush Kumar Singh Yadav

आदेश की �ितिलिप अ�ेिषत/Copy of the Order is forwarded to: अपीलाथ� / The Appellant; 1. ��थ� / The Respondent; 2. 3. The CIT(A)-5, Pune 4. The Pr.CIT-4, Pune 5. DR, ITAT, ‘B’ Bench, Pune गाड� फाईल / Guard file. 6.

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 09-11-2021 Sr.PS 2. Draft placed before author 10-11-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

SUHAS ARVIND PATIL,PUNE vs. INCOME-TAX OFFICER, WARD - 7 (4), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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