What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against an order for the assessment year 2010-11. The assessee stated that the issue was resolved by a settlement in earlier years under the KYC Scheme and sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to a settlement in prior years.

M/S. Sigma Electric Manufacturing… vs DCIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Rohit Tapadiya

Assessee by : Shri Rohit Tapadiya Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Date of Hearing : 27-10-2021 घोषणा की तारीख / Date of Pronouncement : 27-10-2021 आदेश / ORDER

This is an appeal filed by the assessee directed against order of the Commissioner of Income Tax (Appeals)-6, Pune, dated 07.01.2019 for the assessment year 2010-11.

The assessee submitted that the issue in the present appeal stands resolved by virtue of settlement of cases in earlier years under KYC Scheme, therefore, sought permission from the Tribunal to withdraw the appeal.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27th October, 2021.

M/S. SIGMA ELECTRIC MANUFACTURING CORPORATION PRIVATE LIMITED, (FORMERLY KNOWN AS SUNK ROCK METAL FOUNDARIES INDIA PVT.LTD),PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 10, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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