SAVITRI PRAKASH DUTT TRIPATHI ,MUMBAI vs. ITO WARD 31(3)(3), MUMBAI

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ITA 6790/MUM/2024Status: DisposedITAT Mumbai22 April 2025AY 2011-12Bench: SMT. BEENA PILLAI (Judicial Member), SMT. RENU JAUHRI ( (Accountant Member)5 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee expressed a desire to withdraw the appeal, citing unavailability of their Chartered Accountant and their status as a senior citizen. The Tribunal allowed the appeal to be withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the NFAC. The assessee had opted for the VSV Scheme and submitted Form 1 and made the required payment. However, Form 2 was still awaited.

What were the issues?

Whether the assessee can withdraw their appeal after opting for the VSV Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SMT. RENU JAUHRI

For Respondent: Ms. Kavitha Kaushik, SR. D.R
Hearing: 01.04.2025Pronounced: 22.04.2025

Per: Smt. Beena Pillai, J.M.: The Present appeal filed by the assessee arises out of order dated 16/12/2024 passed by National Faceless Appeal Centre (NFAC), Delhi.

A.Y. 2011-12 Savitri Prakash Dutt Tripathi 2. At the outset, the Ld.AR submitted that, assessee has opted for VSV Scheme and is seeking to withdraw the present appeal. He submitted that though Form 2 is awaited by the assessee. The assessee however intends to withdraw the present appeal. Scanned and reproduced herewith is the withdrawal letter filed by the assessee:

A.Y. 2011-12 Savitri Prakash Dutt Tripathi 3. It is noted that the assessee has filed application in Form 1 on 02/02/2024 and Form 2, is awaited. Considering the submissions of the assessee, the appeal is allowed to be withdrawn, with liberty to review the order if circumstance so warrant.

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