MANIK PANDURANG KHESE,PUNE vs. INCOME-TAX OFFICER, WARD - 7(4), PUNE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested to withdraw the appeal due to the application filed under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal before the ITAT for the assessment year 2013-14. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.
What were the issues?
The primary issue was whether the appeal should be dismissed as withdrawn in light of the assessee's participation in the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
आदेश / ORDER This appeal by the assessee against the order dated 21-07-2017 passed by the Commissioner of Income Tax (Appeals)-5, Pune [„CIT(A)‟] for assessment year 2013-14.
On perusal of the letter filed by the assessee, we note that the assessee wishes to withdraw the appeal in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.
Shri S.P. Walimbe, 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In view of the request made by the assessee the appeal is dismissed as withdrawn.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 29th June, 2021.
Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 29th June, 2021. RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-5, Pune 4. The Pr. CIT-4, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,
तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune
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