SHRI BASAPPA BHIMAPPA KADADI,BELGAVI vs. INCOME TAX OFFICER, WARD - 1, GOKAK

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ITA 31/PAN/2019Status: HeardITAT Panaji09 November 2022AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn because the issues were settled under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2011-12 and 2013-14. The assessee subsequently sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeals. The settlement of the issues under the Vivad Se Vishwas Scheme was the basis for the withdrawal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI – VIRTUAL COURT

Before: SHRI INTURI RAMA RAO

For Appellant: Shri Sateesh Nadagouda
For Respondent: Shri N. Shrikanth
Hearing: 09.11.2022Pronounced: 09.11.2022

PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against the separate orders of ld. Commissioner of Income Tax (Appeals), Belagavi [‘the CIT(A)’] dated 30.10.2017 for the assessment years 2011-12 and 2013-14 respectively.

2.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeals on the ground that the issues involved in these appeals stand settled under 2 the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 & 4 issued by the Pr. Commissioner of Income Tax, Hubli.

3.

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

4.

In the circumstances, I hereby grant permission to the appellant to withdraw the appeals. Accordingly, the above captioned appeals stands dismissed as withdrawn.

5.

In the result, the appeals filed by the assessee stand dismissed as ‘withdrawn’. Order pronounced in the open Court on this 09th day of November, 2022. (INTURI RAMA RAO) ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 09th November, 2022. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A), Belagavi.

4.

The Pr. CIT, Belagavi. DR, ITAT, Panaji. 5. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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