SHRI NARESH JAGDISH AGRAWAL,NAGPUR vs. I.T.O. WARD -4(4), NAGPUR

PDF · subscribers
ITA 471/NAG/2016Status: DisposedITAT Nagpur05 November 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2009-10. 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The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, NAGPUR

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 09.11.2021Pronounced: 09.11.2021

This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)-4, Nagpur (‘CIT(A)’ for short) dated 01.04.2015 for the assessment year 2009-10. 2. When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in this appeal stand 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-1, Nagpur.

3.

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

2

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 this 09th day of November, 2021. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 09th November, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत/Copy of the Order forwarded to : अपीलाथ" / The Appellant

1.

""यथ" / The Respondent

2.3.

CIT(A)-4, Nagpur.

4.

The CIT-III, Nagpur. 5 िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर / DR, ITAT, “Nagpur” Pune; गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER //// व"र" िनजी सिचव / Sr. Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune.

Recent GST High Court judgments

Search GST case law →