PRATAPSINH SANGRAMSINH GAEKWAD,MUMBAI vs. ASSESSMENT UNIT INCOME TAX DEPARTMENT, FACELESS

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ITA 4134/MUM/2024Status: DisposedITAT Mumbai22 April 2025AY 2017-18Bench: SHRI SAKTIJIT DEY (Vice President), SHRI NARENDRA KUMAR BILLAIYA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn, with liberty granted to seek revival if the Vivad-Se-Vishwas declaration is not accepted.

What were the facts?

The assessee filed an appeal against an order by the National Faceless Appeal Centre for the Assessment Year 2017-18. The assessee sought permission to withdraw the appeal because they opted to settle the dispute under the Vivad-Se-Vishwas scheme.

What were the issues?

Whether the assessee can withdraw the appeal to settle the dispute under the Vivad-Se-Vishwas scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K(SMC

Before: SHRI SAKTIJIT DEY, VP & SHRI NARENDRA KUMAR BILLAIYA, AM

For Appellant: Shri Rahul Hakani
For Respondent: Shri Pushkaraj Bhangepatil
Hearing: 07.03.2025Pronounced: 22.04.2025

This is an appeal by the assessee against order dated 21.06.2024, passed by National Faceless Appeal Centre (NFAC), Delhi for the Assessment Year (A.Y. for short) 2017-18.

2.

We have heard the parties and perused the materials on record. Shri Rahul Hakani, ld. Counsel appearing for the assessee has furnished letter dated 27.02.2025, seeking permission on behalf of the assessee to withdraw the appeal as the assessee has opted for settling the dispute under the direct tax of Vivad-Se-Vishwas scheme 2024. Form 2 issued by the competent authority has been attached to the said letter. assessee’s request.

4.

Considering the above, we permit the assessee to withdraw the present appeal.

Accordingly, appeal is dismissed as withdrawn. However, liberty is granted to the assessee to seek revival of appeal in the event of non-acceptance of its declaration under Vivad-Se- Vishwas Scheme, 2024, for whatever may be the reason.

5.

In the result, the appeal is dismissed.

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