What did the Tribunal hold?

The assessee was permitted to withdraw the appeal. The Tribunal did not raise any objection to the withdrawal request.

The assessee filed an appeal before the ITAT. The assessee subsequently filed a letter seeking withdrawal of the appeal. The assessee wished to take benefit of the Direct Tax Vivad se Vishwas (DTVSV) scheme.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal before the ITAT to avail the benefits of the DTVSV scheme.

Janaseva Nagari Sahakari Bank… vs Director of Income Tax, (I & Ci) | ITAT Pune 2021

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI

For Appellant: Shri K. Srinivasan

For Respondent: Shri S.P. Walimbe

This appeal by the assessee arises out of the order

dated 04-08-2017 passed by the CIT(A)-2, Aurangabad in relation

to the assessment year 2015-16. 2. Before us, the AR of the assessee has filed a letter dated

05-05-2021 seeking withdrawal of the appeal. The relevant contents

of such letter reads as under:

“The above appeal is fixed for hearing before A Bench on 6/5/2021. Under instructions I have to state as under : The ASSESSEE desires to take benefit of DTVSV scheme and has filed Form 1 and recd Form 3 from deptt as acceptance (copy attached). In view of this we wish to withdraw the appeal filed.”

2 Janaseva Nagari Sahakari Bank Ltd.,

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

In the result, the appeal is dismissed as ‘withdrawn’ Order pronounced in the Open Court on 06th May, 2021. (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; िदनांक Dated : 06th May, 2021 सतीश

आदेश की "ितिलिप अ"ेिषत/Copy of the Order is forwarded to: अपीलाथ" / The Appellant;

""थ" / The Respondent;

2.3.

The CIT(A)-2, Aurangabad

The PCIT-2, Aurangabad

DR, ITAT, ‘A’ Bench, Pune गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

3 Janaseva Nagari Sahakari Bank Ltd.,

Date

Draft dictated on 06-05-2021 Sr.PS

Draft placed before author 06-05-2021 Sr.PS

Draft proposed & placed before JM the second member

Draft discussed/approved by JM Second Member.

Approved Draft comes to the Sr.PS Sr.PS/PS

Kept for pronouncement on Sr.PS

Date of uploading order Sr.PS

File sent to the Bench Clerk Sr.PS

Date on which file goes to the Head Clerk

10.

Date on which file goes to the A.R.

11.

Date of dispatch of Order.

JANASEVA NAGARI SAHAKARI BANK LTD,OSMANABAD vs. DIRECTOR OF INCOME TAX, (I & CI), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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