CISCO COMMERCE INDIA PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, BENGALURU

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ITA 1261/BANG/2024Status: DisposedITAT Bangalore09 April 2025AY 2017-18Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeal due to opting for settlement under the VSV Scheme, 2024. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the National Faceless Appeal Centre for Assessment Year 2017-18. At the time of hearing, the assessee requested to withdraw the appeal as they had opted to settle the issue under the VSV Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon assessee's application to settle the issue under VSV Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

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

For Appellant: Shri. Parth, Advocate
For Respondent: Smt. Srinandini Das, CIT(DR)(ITAT), Bangalore
Hearing: 09.04.2025Pronounced: 09.04.2025

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/NFAC/S/250/2024-25/1064752970(1) dated 09.05.2024, for the Assessment Year 2017-18.

2.

At the time of hearing, we noted that assessee has filed an application dated 26.11.2024 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 Considering the request of the assessee, we are dismissing this appeal as withdrawn giving liberty to the

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In the result, appeal filed by the assessee is dismissed as withdrawn.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