SAMBHAJI SUBHASH PARANDE,PUNE vs. INCOME-TAX OFFICER, WARD - 7(4), PUNE

ITA 1936/PUN/2018Status: DisposedITAT Pune15 September 2021AY 2014-153 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 assessee wished to withdraw the appeal as they had opted for resolution under the Direct Tax Vivad Se Vishwas Act, 2020. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2014-15. The assessee later submitted a letter expressing the desire to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

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: 15.09.2021Pronounced: 15.09.2021

आदेशानुसार / BY ORDER, // True Copy // धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

Date 1 Draft dictated on 15.09.2021 Sr.PS/PS 2 Draft placed before author 15.09.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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