M/S. PREMIUM TRANSMISSION LTD,PUNE vs. INCOME-TAX OFFICER, WARD - 10(5), PUNE

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ITA 1076/PUN/2018Status: DisposedITAT Pune13 May 2021AY 2010-112 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 The appeals were accordingly dismissed as withdrawn.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The primary issue was whether the appeals could be withdrawn by the assessees to settle the dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

Hearing: 13.05.2021Pronounced: 13.05.2021

ORDER 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 Accordingly, the above captioned appeals stand dismissed as withdrawn.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 In the result, all the above captioned appeals filed by the assessee are dismissed as withdrawn.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 13th day of May, 2021.

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