RAJENDRA HANMANT YOGE,PUNE vs. INCOME-TAX OFFICER, WARD 2(1), PUNE

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ITA 641/PUN/2020Status: DisposedITAT Pune27 October 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2015-16. The assessee subsequently filed a withdrawal application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeal, which was settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

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

Assessee by : None (withdrawal application) 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)-3, Pune, dated 13.08.2020 for the assessment year 2015-16.

2.

When the matter was called on today, the appellant filed a letter seeking permission to withdraw the appeal on the ground that the issue involved in the present appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax, Pune-2.

3.

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

4.

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 Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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

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