SHRADHA GANDHI,KOLKATA vs. ITO, WARD-36(1), KOLKATA

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ITA 1972/KOL/2024Status: DisposedITAT Kolkata25 March 2025AY 2013-142 pages

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Income Tax Appellate Tribunal, “B(SMC

Before: SHRI RAJESH KUMAR, AM AND

For Appellant: Shri Piyush Lakhotia, AR
For Respondent: Shri Ashutosh Kumar, DR
Hearing: 24.03.2025Pronounced: 25.03.2025

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 16.08.2024 for the AY 2013-14.

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Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 25.03.2025.

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