CRRC ZHUZHOU LOCOMOTIVE CO LTD ,MUMBAI vs. ACIT INTERNATIONAL TAXATION CIRCLE 2(1)(1), MUMBAI

The Ld.AR submitted that the assessee company seeks permission to withdraw these appeals as the assessee-company has opted to avail Vivad Se Viswas Scheme, 2024 (VsV Scheme). In this connection, it was submitted that the assessee-company filed a petition for withdrawal of these appeals, wherein the assessee-company has requested the Bench for permission to withdraw these appeals and the contents of the petition read as under: “The captioned appeals are fixed for hearing before the 'I' Bench of the Hon'ble Income-tax Appellate Tribunal, Mumbai on 24 June 2025. In this regard, we respectfully submit that the Appellant has opted to settle the disputes under "The Direct Tax Vivad se Vishwas Scheme, 2024' ('VsV Scheme'), and the Designated Authority has issued Form No. 4, confirming the full and final settlement of the tax arrears. A copy of Form No. 4 is enclosed herewith as Annexure-1 for your reference. Accordingly, we request that an early hearing be granted to facilitate the formal withdrawal of the aforementioned appeals, as they have been rendered infructuous in light of the settlement under the VSV Scheme. We pray to your Honours to kindly accede to our request and oblige. Thanking You. Yours faithfully, For CRRC Zhuzhou Locomotive Company Limited”

The Ld. DR didn’t raise any specific objection to such request for withdrawals of the subject appeals.

Having heard both the parties and taking into consideration the petition so filed, we are inclined to allow these appeals of the assessee to be withdrawn yielding to the prayer of the Ld.AR and accordingly, dismiss these appeals as withdrawn.