M/S. NARAYANA HRUDAYALAYA LIMITED ,BENGALURU vs. PRINCIPAL COMMISSIONER OF INCOME TAX, , BENGALURU

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ITA 1068/BANG/2024Status: DisposedITAT Bangalore25 April 2025AY 2018-19Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal as they opted to settle the issue under the VSV Scheme, 2024. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2018-19. At the time of hearing, the assessee requested withdrawal of the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn on the assessee's request due to opting for settlement under the VSV Scheme.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, “B” BENCH : BANGALORE

Before: SHRI. LAXMI PRASAD SAHU & SHRI. KESHAV DUBEY

For Appellant: Shri. Narendra Sharma, Advocate
For Respondent: Shri. E. Shridhar, CIT(DR)(ITAT), Bangalore
Hearing: 24.04.2025Pronounced: 25.04.2025

Per Laxmi Prasad Sahu, Accountant Member :

1.

This appeal filed by the assessee is against the Order passed by the National Faceless Appeal Centre (NFAC), Delhi, vide DIN and Order No.ITBA/REV/F/REV5/2023-24/1063612802(1) dated 29.03.2024, for the Assessment Year 2018-19.

2.

At the time of hearing, we noted that learned Counsel for the assessee has filed an application dated 23.04.2025 requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Pronounced in the court on the date mentioned on the caption page.

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