What did the Tribunal hold?

The Tribunal noted that the assessee sought withdrawal of the appeal and the revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(Appeals). During the hearing, the assessee sought withdrawal of the appeal, having opted for the DTVSV Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request, with no objection from the revenue.

M/S. South India Beverages… vs ITO | ITAT Bangalore 2025

Income Tax Appellate Tribunal, “SMC” BENCH : BANGALORE

Before: SHRI LAXMI PRASAD SAHU & SHRI SOUNDARARAJAN K.

For Appellant: Ms. Sunaina Bhatia, AR

For Respondent: Shri Ganesh R. Gale, Standing Counsel

Hearing: 14.02.2025Pronounced: 25.02.2025

Per Laxmi Prasad Sahu, Accountant Member

This appeal by the assessee is against the order of the CIT(Appeals), National Faceless Appeal Centre, Delhi (NFAC) dated 09.08.2024 having DIN ITBA/NFAC/S/250/2024-25/1067480652(1) for the assessment year 2018-19.

During the course of hearing, the ld. AR for the assessee submitted that the assessee opted for DTVSV Scheme, 2024 and filed Form No.1 dated 20.1.2025 for the AY 2018-19 under consideration and Form 2 dated 5.2.2025 has been issued by the competent authority. Copies of Form 1 & Form 2 are placed on record. In view of the above, the assessee seeks withdrawal of the appeal. The ld. DR had no objection to assessee’s prayer for withdrawal of appeal. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

Pronounced in the open court on this 25th day of February, 2025.

M/S. SOUTH INDIA BEVERAGES PRIVATE LIMITED,,BENGALURU vs. INCOME TAX OFFICER, WARD-6(1)(1), BENGALURU

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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