ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE -11, PUNE vs. INDO GLOBAL INFRASTRUCTURE AND UTILITY SERVICES PRIVATE LIMITED, PUNE

ITA 1467/PUN/2017Status: DisposedITAT Pune22 June 2021AY 2013-143 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the withdrawal of the appeal filed by the Revenue. The Revenue was granted liberty to file an application for restoration of the appeal if necessary.

What were the facts?

The Revenue preferred an appeal before the ITAT against the order of the CIT(A). The assessee sought to withdraw the appeal as they had opted for resolution under the Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal filed by the Revenue can be withdrawn by the assessee due to opting for resolution under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri Sudhendu Das, Shri Sumit Sumanda

Hearing: 22.06.2021Pronounced: 22.06.2021

आदेशानुसार / BY ORDER, // True Copy // धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

Date 1 Draft dictated on 22.06.2021 Sr.PS/PS 2 Draft placed before author 22.06.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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