What did the Tribunal hold?

The assessee requested to withdraw the appeal due to filing an application under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the tribunal.

Santosh Vijayraj Ranka vs DCIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Mahavir Jain

For Respondent: Shri Mahadevan A.M. Krishanan

आदेश / ORDER This appeal by the assessee against the order dated 17-07-2018 passed by the Commissioner of Income Tax (Appeals)-10, Pune [„CIT(A)‟] for assessment year 2014-15.

Shri Mahavir Jain, the ld. AR requested to withdraw the present appeal in view of having filed application under Vivad Se Vishwas Scheme.

Shri Mahadevan A.M. Krishanan, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 30th July, 2021.

Sd/- Sd/- (Inturi Rama Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 30th July, 2021. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-10, Pune 4. The Pr. CIT-3, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

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

SANTOSH VIJAYRAJ RANKA,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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