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Income Tax Appellate Tribunal - Pune

Assistant Commissioner Of Income-Tax, ... vs Smt. Nilavati Neminath Shete,, ... on 26 April, 2021

     IN THE INCOME TAX APPELLATE TRIBUNAL
      PUNE BENCH "A", PUNE - VIRTUAL COURT

         BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
       SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

                       ITA No.418/PUN/2018
                निर्धारण वषा / Assessment Year : 2014-15

 ACIT, Ichalkaranji          Vs.         Smt. Nilavati Neminath Shete
 Circle, Ichalkaranji                    Mahaveer Nagar, A/p Hupari,
                                         Tal - Hatkanangale,
                                         Dist. Kolhapur - 416203
                                         PAN: ACZPS8442H
        Appellant                                 Respondent

     Assessee by                   None (withdrawal application)
     Revenue by                    Shri Mahadevan A.M. Krishnan

     Date of hearing               26-04-2021
     Date of pronouncement         26-04-2021

                             आदे श / ORDER

This appeal by the Revenue is directed against the order passed by the CIT(A)-2, Kolhapur on 12-12-2017 in relation to the assessment year 2014-15.

2. Before us, the assessee has filed a letter dated 02-04-2021 seeking permission to withdraw the appeal as she had received Form No.5 under „Vivad Se Vishwas Scheme‟ under The Direct Taxes Vivad Se Vishwas Act, 2020. The relevant contents of such letter, read as under :

ITA No.418/PUN/2018

Nilavati N. Shete "I have filed the declaration to Designated Authority PCIT, PUNE-1 in accordance with the provisions of the DIRECT TAX VIVAD SE VISHWAS 2020 and Form 5 i.e. ORDER FOR FULL AND FINAL SETTLEMENT OF TAX ARREAR UNDER SECTION 5(2) READ WITH SECTION 6 OF THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020 (3 OF 2020), THE DIRECT TAX VIVAD SE VISHWAS RULES, 2020, has also been received, copy of which is enclosed herewith."

3. On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of assessee to withdraw the appeal.

4. In the result, the appeal is dismissed as „withdrawn‟.

Order pronounced in the Open Court on 26th April, 2021.

             Sd/-                                       Sd/-
(S.S. VISWANETHRA RAVI)                             (R.S.SYAL)
     JUDICIAL MEMBER                              VICE PRESIDENT

पण

ु े Pune; ददिधांक Dated : 26 April, 2021 th GCVSR आदे श की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to:

1. अपीऱधर्थी / The Appellant;

2. प्रत्यर्थी / The Respondent;

3. The CIT(A)-2, Kolhapur

4. The Pr.CIT-2, Pune

5. DR „A‟, ITAT, Pune

6. गार्ड फाईल / Guard file आदे शानस ु ार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune 3 ITA No.418/PUN/2018 Nilavati N. Shete Date

1. Draft dictated on 26-04-2021 Sr.PS

2. Draft placed before author 26-04-2021 Sr.PS

3. Draft proposed & placed JM before the second member

4. Draft discussed/approved JM by Second Member.

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

6. Kept for pronouncement on Sr.PS

7. Date of uploading order Sr.PS

8. File sent to the Bench Clerk Sr.PS

9. 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.