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 against the order of the CIT(A) for AY 2014-15. Subsequently, the assessee applied for and paid taxes under the Direct Tax Vivad Se Vishwas Scheme.

What were the issues?

Whether an appeal can be withdrawn by the assessee after opting for the Vivad Se Vishwas Scheme.

Suresh Laxman Takmoge, Solapur 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)-7, Pune 4. The Pr.CIT-6, 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.

SURESH LAXMAN TAKMOGE,SOLAPUR vs. INCOME-TAX OFFICER, WARD - 1 (2), SOLAPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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