TEREX INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, PUNE

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ITA 1059/PUN/2017Status: DisposedITAT Pune03 June 2021AY 2012-133 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 assessee requested to withdraw both appeals due to the application filed under the Vivad Se Vishwas Scheme. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2012-13 and 2013-14. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee can withdraw appeals filed before the ITAT in light of the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, PUNE

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

For Appellant: Shri Rajendra Agiwal
For Respondent: Shri Kalika Singh

Heard together (2 matters)

ITA No.1059/PUN/2017
ITA No.3077/PUN/2017

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER These two appeals by the assessee for the for assessment years 2012-13 and 2013-14 are directed against the orders of Dispute Resolution Panel-3, Mumbai.

2.

On perusal of the letter dated 07-04-2021 filed by the Authorized Signatory of the assessee we note that the assessee wishes to withdraw both the appeals in view of having filed application under Vivad Se Vishwas Scheme proof of which the Form No. 3 is enclosed before this Tribunal.

3.

Shri Kalika Singh, the ld. DR has no objection in case the assessee wishes to withdraw both the appeals.

4.

In view of the request made by the assessee both the appeals are dismissed as withdrawn.

Order pronounced in the open court on 03rd June, 2021.

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