HARSHAD MUNDADA HUF,PUNE vs. ITO WARD-2(5), PUNE

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ITA 2041/PUN/2019Status: DisposedITAT Pune08 June 2021AY 2015-162 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 Tribunal noted that the assessees had filed applications under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

Five different assessees filed appeals before the ITAT for various assessment years. All assessees wished to withdraw their appeals.

What were the issues?

The primary issue was the withdrawal of appeals by the assessees due to their 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 INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Vikas Agrawal
For Respondent: Shri Sudhendu Das, Shri S.P. Walimbe, Shri Vitthal Bhosale

2 आदेश / ORDER PER S.S. VISWANETHRA RAVI, JM : These five appeals by different assessees for the various assessment years mentioned in the caption are directed against the orders of Commissioner of Income Tax (Appeals).

2.

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.

3.

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

4.

In view of the request made by the assessees all the appeals are dismissed as withdrawn.

Order pronounced in the open court on 08th June, 2021.

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