What did the Tribunal hold?

The Tribunal noted that the assessee had gone into the Vivad Se Vishwas Scheme and was permitted to withdraw the appeal. Liberty was granted to revive the appeal if the scheme outcome was unsuccessful.

The assessee's appeal against the order of the National Faceless Appeal Centre for AY 2014-15 was being heard. The assessee had opted for the Vivad Se Vishwas Scheme 2024 and requested to withdraw the current appeal.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal due to participation in the Vivad Se Vishwas Scheme.

Apurva Goenka, HUF, Kolkata vs ACIT | ITAT Kolkata 2025

Income Tax Appellate Tribunal, “C(SMC

Before: SHRI RAJESH KUMAR, AM

For Appellant: Shri Miraz D. Shah, AR

For Respondent: Shri Ashutosh Kumar, DR

Hearing: 25.03.2205Pronounced: 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 29.11.2023 for the AY 2014-15.

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.

Hence, I am dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for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

APURVA GOENKA, HUF,KOLKATA vs. ACIT, CIR. 40, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments