SHWETA RAJIV BANSAL,PUNE vs. INCOME-TAX OFFICER, WARD - 9(1), PUNE

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ITA 1356/PUN/2018Status: DisposedITAT Pune26 October 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the assessee 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 The appeal was dismissed as withdrawn.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). The assessee subsequently filed a withdrawal application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee. The assessee sought withdrawal 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 : 26-10-2021 घोषणा की तारीख / Date of Pronouncement : 26-10-2021 आदेश / ORDER

This is an appeal filed by the assessee directed against order of the Commissioner of Income Tax (Appeals)-6, Pune, dated 20.04.2018 for the assessment year 2013-14.

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-3.

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 Accordingly, the appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 26th October, 2021.

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