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Facts
The assessee preferred appeals against the order of the CIT(A) confirming penalties levied by the AO under Section 271(1)(c) of the Income Tax Act for AYs 2014-15 and 2015-16. The assessee opted for DTVSV-2024 and requested to withdraw the appeals.
Held
The Tribunal allowed the assessee to withdraw the appeals as the assessee had opted for the DTVSV-2024 scheme and had filed a request to withdraw the appeals, with no objection from the Ld.DR.
Key Issues
Whether the assessee can withdraw appeals after opting for a settlement scheme like DTVSV-2024.
Sections Cited
271(1)(c)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA
आदेश / O R D E R PER BENCH: These are appeals preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, both dated 23.10.2024 for the Assessment Years (hereinafter referred to as ‘AY‘) 2014-15 & 2015-16, wherein penalty u/s.271(1)(c) of the Income Tax Act, 1961 levied by the AO to the tune of Rs.18,56,726/- & Rs.21,34,282/- respectively has been confirmed.
& 3041/Chny/2024 (AY 2014-15 & 2015-16) M/s. Pioneer Services :: 2 ::
At the outset, the Ld.AR of the assessee brought to our notice that the assessee has opted for the DTVSV-2024 and has filed Form No.1 along with the acknowledgment and also filed letter dated 23.12.2024 with a request to withdraw the appeals. The Ld.DR doesn’t have any objection against the assessee to withdraw the appeals since it has opted for the DTVSV-2024. Considering the application filed by the assessee dated 23.12.2024 expressing its desire to withdraw these appeals, we allow the assessee to withdraw the appeals and dismissed the appeals.
In the result, appeals filed by the assessee are dismissed as withdrawn.
Order pronounced on the 28th day of February, 2025, in Chennai.