GERA REALTY ESTATES,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,CENTRAL CIRCLE-1(3), PUNE

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ITA 42/PUN/2019Status: DisposedITAT Pune17 June 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the appellants to withdraw their appeals. The appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessees filed appeals before the ITAT for various assessment years. The dispute in these appeals was proposed to be settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals should be permitted to be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri Harsh Doshi
Hearing: 17.06.2021Pronounced: 17.06.2021

These bunch of appeals preferred by the assessees for the various assessment years mentioned in the caption emanates from the orders of the Learned Commissioner of Income Tax (Appeals) as per the respective grounds of appeal on record.

2.

When the matter had come up for hearing today, the appellants filed their respective letters seeking permission to withdraw the appeals as the dispute in these appeals is proposed to be settled under Vivad Se Vishwas Scheme, 2020. The appellants also filed copy of Form No.3 issued by the Designated Authority.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeals.

4.

In the circumstances, we hereby grant permission to the appellants to withdraw the appeals. Accordingly, the above captioned appeals stand dismissed as withdrawn.

5.

In the result, all the above captioned appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open Court on this 17th day of June, 2021. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 17th June, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.

Concerned CIT(A).

3.

Concerned CIT. 4. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “ए” ब"च, 5. पुणे / DR, ITAT, “A” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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