NARASIMHAIAH KESHAVAMURTHY,BENGALURU vs. DCIT, CIRCLE-7(1)(1), BENGALURU

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ITA 137/BANG/2025Status: DisposedITAT Bangalore17 March 2025AY 2017-2018Bench: SHRI WASEEM AHMED (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)1 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 Tribunal allowed the withdrawal of the appeal. The Departmental Representative did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for the assessment year 2017-18. The assessee sought to withdraw the appeal as they had opted for the Direct Taxes Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn on account of the assessee opting for the Vivad Se Vishwas Scheme.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, “B” BENCH : BANGALORE

Before: SHRI WASEEM AHMED & SHRI PRAKASH CHAND YADAV

For Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru
Hearing: 17.03.2025Pronounced: 17.03.2025

Per Prakash Chand Yadav, Judicial Member

1.

The present appeal of the assessee is arising out of the order of the ld. CIT(Appeals), National Faceless Appeal Centre, Delhi (NFAC) dated 25.11.2024 and relates to assessment year 2017-18.

2.

At the outset, the ld. counsel for the assessee has filed a letter seeking withdrawal of the present appeal on the ground that assessee has opted for Direct Taxes Vivad Se Vishwas Scheme, 2024 and has filed Form 2 issued by the department evidencing Vivad Se Vishwas Scheme adoption by the assessee. The ld. DR could not object to withdrawal of the present appeal.

3.

Hence the present appeal of the assessee is dismissed as withdrawn.

Pronounced in the open court on this 17th day of March, 2025.

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