M/S. BAFNA BUILDERS AND LAND DEVELOPERS,JALGAON vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, NASHIK

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ITA 1743/PUN/2018Status: DisposedITAT Pune14 September 2021AY 2009-104 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessees wished to withdraw their appeals due to opting for the Vivad Se Vishwas scheme. The revenue had no objection to the withdrawal.

What were the facts?

The assessees filed appeals before the ITAT against orders of the CIT(Appeals). Subsequently, the assessees opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020. They filed applications to withdraw their appeals.

What were the issues?

The primary issue was whether the assessees' appeals should be dismissed as withdrawn in light of their opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Respondent: Shri Sudhendu Das
Hearing: 14.09.2021Pronounced: 14.09.2021

आदेश / ORDER The appeals in filed by the assessee emanates from the order of the Ld. CIT(Appeals)-12, Pune dated 26.07.2018 for the assessment years 2009-10 & 2010-11 as per the grounds of appeal on record.

1.

The appeal in filed by the assessee emanates from the order of the Ld. CIT(Appeals)-12, Pune dated 30.07.2018 for the assessment year 2013-14 as per the grounds of appeal on record.

2.

The assessees by filing letters dated 14.09.2021 submitted that they want to withdraw the appeals in light of the assessee opting for resolution under the provisions enumerated in the Direct Tax Vivad Se Vishwas Act, 2020 („the VSV Act‟) and has filed respective withdrawal applications along with Form-3 in this regard.

3.

The Ld. DR has no objection in case the assessees wish to withdraw the appeals. Hence, we permit the withdrawal. Appeals of assessee are dismissed being withdrawn.

4.

In the result, all the appeals of the assessees are dismissed as withdrawn. Order pronounced on 14th day of September, 2021.

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