RITIKA DAGA,BANGALORE vs. INCOME TAX OFFICER, WARD-7(2)(5), BANGALORE

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ITA 2402/BANG/2024Status: DisposedITAT Bangalore31 January 2025AY 2013-14Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. PRAKASH CHAND YADAV (Judicial Member)4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal due to opting for settlement under the VSV Scheme. Considering the request and the quantification of tax, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the National Faceless Appeal Centre. During the hearing, the assessee requested to withdraw the appeal stating that they have opted to settle the issue under the VSV Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn if the assessee opts for settlement under a scheme.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. PRAKASH CHAND YADAV

For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Hearing: 23.01.2025Pronounced: 31.01.2025

Per Laxmi Prasad Sahu, Accountant Member :

1.

This appeal filed by the assesseeis against the Order passed by the National Faceless Appeal Centre (NFAC), vide DIN and Order No.ITBA/APL/S/250/2024-25/1070007459(1) dated 29.10.2024, for the Assessment Year 2013-14.

2.

At the time of hearing, we noted that assessee has filed an application requesting for withdrawal of appeal vide her application dated 11.01.2025 which was received by the ITAT Bangalore on 22.01.2025 vide receipt No.124 in which it has been stated that the assessee has opted to settle the issue under Page 2 of 2 VSV Scheme, 2024 and Form 2 of DTSV, 2024, has been received dated 09.01.2025 against the application acknowledgement No.757919850181224 dated 18.12.2024. We noted from Form 2 issued by PCIT-2, Bangalore, that the payment of tax has been quantified. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving liberty to the assessee to come in appeal before the Tribunal in case the issue is not resolved under VSV Scheme, 2024.

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In the result, appeal filed by the assessee is dismissed as withdrawn.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