What did the Tribunal hold?

The Tribunal noted that all assessees wished to withdraw their appeals due to their applications under the Vivad Se Vishwas Scheme. The Revenue had no objection to this withdrawal.

Seven appeals were filed by different assessees for various assessment years. All the assessees had applied under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was the withdrawal of appeals by the assessees in light of the Vivad Se Vishwas Scheme.

Gera Realty Estates vs ACIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri S.P. Walimbe

आदेश / ORDER

These seven appeals by different assessees for the different assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

We find that all the assessees wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

The ld. DR has no objection in case all the assessees wish to withdraw the appeals.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 21st October, 2021.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 21st October, 2021. RK आदेश की प्रतिलऱपप अग्रेपिि / Copy of the Order forwarded to : अऩीऱ थी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A) concerned 3. आयकर आयुक्त / The CIT concerned 4. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. //सत्य वऩत प्रतत// True Copy// आदेश नुस र / BY ORDER,

तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

GERA REALTY ESTATES,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,CENTRAL CIRCLE-1(3), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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