PRASANNA NARAYAN PARANJAPE NIRDHAR,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

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ITA 1059/PUN/2016Status: DisposedITAT Pune08 July 2021AY 2004-053 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals before the ITAT for assessment year 2004-05. The appellant sought permission to withdraw both appeals, stating the issues were settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals could be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri Himanshu Chowdhary
Hearing: 08.07.2021Pronounced: 08.07.2021

Heard together (2 matters)

ITA No.1059/PUN/2016
ITA No.1060/PUN/2016

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER

1.

The appeals filed by the assessees are directed against the separate orders passed by the Commissioner of Income Tax (Appeals) – 3, Pune dated 04.03.2016 for the assessment year 2004-05.

2.

Before us, the 1st appellant, who is the legal heir of 2nd appellant filed a letter dated 22.04.2021 seeking permission to withdraw both the appeals on the ground that the issue involved in these appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Principal Commissioner of Income Tax, Pune – 3.

3.

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

4.

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 Accordingly, the appeals stands dismissed as withdrawn.

5.

In the result, the appeals filed by the assesses are dismissed as withdrawn.

Order pronounced in the open Court on 8th day of July, 2021.

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