What did the Tribunal hold?

The Tribunal noted that all assessees wished to withdraw their appeals, and the Revenue had no objection. Consequently, the appeals were dismissed as withdrawn.

Nine assessees filed appeals before the ITAT. All assessees subsequently applied for withdrawal of their appeals.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn based on the assessees' request and the 'Vivad se Vishwas' scheme.

Ravindra Mohanlal Jain, Amalner vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, “SMC” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri Sudhendu Das

These nine appeals by different assessees for the different assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

We find that all the assessees wish to withdraw the appeals in view of having filed applications under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

The ld. DR has no objection in case all the assessees wish to withdraw the appeals.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 30th August, 2021. (R.S. Syal) JUDICIAL MEMBER ऩुणे / Pune; ददन ांक / Dated : 30th August, 2021. RK

आदेश की प्रतिलऱपप अग्रेपिि / Copy of the Order forwarded to : अऩीऱ थी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A) concerned 3. आयकर आयुक्त / The CIT concerned 4. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “एक सदस्य म मऱ ” बेंच, 5. ऩुणे / DR, ITAT, “SMC” Bench, Pune. ग र्ड फ़ इऱ / Guard File. 6. //सत्य वऩत प्रतत//// आदेश नुस र / BY ORDER,

तनजी सधचि / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

RAVINDRA MOHANLAL JAIN,AMALNER vs. INCOME-TAX OFFICER, WARD - 2 (2), JALGAON

What did the Tribunal hold?

What were the facts?

What were the issues?

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