What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The learned DR did not raise any objection to the withdrawal request.

The assessee filed an appeal before the ITAT for Assessment Year 2014-15. Subsequently, the assessee sought to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme and paid the tax amount.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal before the ITAT after opting for the Vivad Se Vishwas Scheme.

Laxman Parshuram Kakatkar vs ACIT | ITAT Pune 2021

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

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

For Respondent: Shri S.P. Walimbe

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

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.

LAXMAN PARSHURAM KAKATKAR,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CPC-TDS, GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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