Loading judgment…
Facts
The assessee has opted for the Vivad Se Vishwas Scheme, 2024 (VSVS) and received Form 2. The assessee's authorized representative submitted a request letter for withdrawal of the appeals.
Held
The Tribunal noted that the assessee opted for the VSVS Scheme and had requested withdrawal of the appeals. The D.R. did not object, and the appeals were dismissed as withdrawn.
Key Issues
Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme and submitting a withdrawal request.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI PRAKASH CHAND YADAV
PER PRAKASH CHAND YADAV, JUDICIAL MEMBER:
Both these appeals are called for hearing for today i.e. on 4.4.2025.
At the outset, ld. Counsel for the assessee pointed out that the assessee has opted for Vivad Se Vishwas Scheme, 2024 (VSVS) and Form 2 has also been issued to the assessee. Ld. Counsel for the assessee has also drawn the attention of the bench to the request letter for withdrawal of appeals, duly signed by the authorized representative of the company.
Ld. D.R. did not object to the withdrawal of these appeals.
IT(TP)A Nos.183 & 184/Bang/2021 M/s. Givaudan (India) Private Limited, Bangalore Page 2 of 2 4. In view of the above facts and developments, we hereby dismiss these appeals with a liberty to the assessee to come up again in case the dispute is not resolved under VSVS Scheme, 2024.
In the result, both the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on 24th Apr, 2025