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Facts
The assessee filed an appeal against the order of the Ld. CIT(A) for AY 2015-16. During the hearing, the assessee informed the tribunal that they had opted for the Vivad Se Vishwas Scheme 2024 and requested to withdraw the appeal.
Held
The Revenue did not oppose the withdrawal. The tribunal dismissed the appeal as withdrawn, granting the assessee liberty to revive it by filing a miscellaneous application if the VSVS-24 scheme is not successful for any reason.
Key Issues
Whether an appeal should be dismissed as withdrawn when the assessee has opted for the Vivad Se Vishwas Scheme.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A(SMC
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 19.09.2024 for the AY 2015-16.
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 before the Bench that the assessee may be allowed to withdraw this appeal to which the ld. DR did not oppose.
Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for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 25.03.2025.