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Facts
This case involves cross-appeals filed by the assessee and the Revenue against orders of the Ld. ACIT/DCIT and Ld. CIT(A). The appeals cover multiple assessment years from 2011-12 to 2015-16.
Held
The assessee requested to withdraw the appeals to avail the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024. The Revenue had no objection. The Tribunal permitted the withdrawal with liberty to revive the appeals if the scheme declaration is not accepted.
Key Issues
Whether the assessee should be allowed to withdraw appeals to pursue benefit under the Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH, ‘H’: NEW DELHI
Before: SHRI PRAKASH CHAND YADAV & SHRI BRAJESH KUMAR SINGH
ORDER PER BENCH
These are cross appeals filed by the assessee as well as by the Revenue, against the separate orders of the Ld ACIT/DCIT Rewari (AO) and ld. CIT(A)-Rohtak. is arising from the order of the Ld. CIT(A)-Rohtak, dated 12.05.2017 relates to Assessment Year is arising from the order of 3 AHRESTY INDIA PVT. LTD. the Ld. CIT(A)-Rohtak, dated 25.11.2019 relates to AY-2012-13. ITA 2012-13 are arising from the order of the ld. Assessing Officer-Rewari, dated 12.05.2017 and 29.11.2019 respectively. for AY 2013-14 dated 23.10.2017 and dated 23.10.2017 for AY 2015-16 are arising from the order of the ACIT/DCIT Circle-Rewari (Assessing Officer).
At the outset, the ld. Counsel for the assessee vide an application dated 08.05.2025 has stated at bar that the assessee wants to withdraw the captioned appeals as the assessee is to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024 ( in short ‘DTVSV Scheme, 2024’) and the assessee has duly filed Form No.1. The ld. Counsel for the assessee also stated that Form No.2 is awaited from the Income Tax Department. The ld. AR has requested that the assessee may kindly be permitted to withdraw these appeals with the liberty to revive the present appeals in the event that declaration made under the DTVSV Scheme, 2024 is not accepted by the Department.
The Ld. DR has no objection to the request of the assessee for withdrawing of these appeals.
Accordingly, we permit the assessee to withdraw the captioned appeals with liberty to revive the same if the assessee failed to succeed
4 AHRESTY INDIA PVT. LTD. in declaration made under DTVSV Scheme, 2024 in availing the benefit of the DTVSV Scheme, 2024.
In the result, all these six appeals are dismissed as withdrawn.
Order pronounced in the open court on 09TH May, 2025.