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Facts
The assessee filed an application to withdraw the appeal stating they opted to settle disputed issues under the Vivad se Vishwas Scheme, 2024. The assessee requested liberty to revive the appeal if the VSVS application fails.
Held
The Tribunal noted that the Revenue had no objection to the withdrawal. The appeal was dismissed as withdrawn, with liberty granted to revive it if the VSVS settlement does not mature.
Key Issues
Whether the appeal can be dismissed as withdrawn due to opting for settlement under the Vivad se Vishwas Scheme, and if liberty should be granted to revive the appeal.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI
Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI AVDHESH KUMAR MISHRA
Human Bioscienses India Limited Deputy Commissioner 142/P, 143/P, Vasna of Income Tax, Chancharwadi, Vasna Vs. Circle 10(1), Delhi Chacharvadi B.O., New Delhi Ahmedabad, (Guj.) 382213, PAN: AAACE8339F (Appellant) (Respondent) Appellant by None Respondent by Shri Dheeraj Kumar Jain, Sr. DR Date of Hearing 23/05/2025 Date of Pronouncement 23/05/2025 ORDER PER AVDHESH KUMAR MISHRA, AM
The appeal filed by the assessee is directed against the order dated 22.11.2024 of the Commissioner of Income Tax (Appeals), NFAC, New Delhi [in short, the ‘CIT(A)’].
The assessee has filed an application dated 14.05.2025 for withdrawal of appeal on the reasoning that it has opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024 [in short ‘VSVS’]. The assessee has placed on record the copy of Form No. 2 filed under VSVS, 2024. It is
The Ld. Sr. DR raised no objection to withdrawal of appeal by the assessee.
In view of the above-mentioned application of the assessee, this appeal of the assessee for AY 2013-14 is dismissed as withdrawn as the assessee has opted to settle the disputed issues under Vivad se Vishwas Scheme. Liberty is granted to the assessee to revive this appeal in case its application under Vivad se Vishwas Scheme, 2024 fails to mature.
In view of the above, the appeal of the assessee stands dismissed as withdrawn.
Order pronounced in open Court on 23rd May, 2025