LATE SHRI. SANJAY SAMBHAJI KODRE,PUNE vs. DEPUTY COMMISSIONER OF INCOME -TAX, PUNE

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ITA 1253/PUN/2017Status: DisposedITAT Pune06 May 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2012-13. The assessee later sought permission to withdraw the appeal as the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal due to settlement 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

For Appellant: Shri Nilesh Solanki
Hearing: 06.05.2021Pronounced: 06.05.2021

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) – 3, Pune dated 31.01.2017 for the Assessment Year 2012-13. 2. Before us, the appellant filed a letter dated 04.05.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Pune – 4. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 06th day of May, 2021. (R.S. SYAL) JUDICIAL MEMBER पुणे / Pune; "दनांक / Dated : 06th May, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-3, Pune.

4.

The Pr.CIT – 2, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “बी” ब"च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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