SHRAWAN KUMAR BAJAJ HUF,KOLKATA vs. ITO, KOLKATA

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ITA 953/KOL/2023Status: DisposedITAT Kolkata28 March 2025AY 2014-152 pages

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Income Tax Appellate Tribunal, “A(SMC

Before: SHRI RAJESH KUMAR, AM

For Appellant: Shri Miraz D. Shah, AR
For Respondent: Shri Ashutosh Kumar, DR
Hearing: 25.03.2025Pronounced: 28.03.2025

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 24.03.2023 for the AY 2014-15.

2.

At the time of hearing, it was pointed out that the assessee has already gone into Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing form no.1, with the competent authority and therefore, prayed vide application dated 20.01.2025 that the assessee may be allowed to withdraw this appeal to which the ld. DR did not oppose.

3.

Hence, I am dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever.

Order pronounced in the open court on 28.03.2025.

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