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Facts
The assessee, Junctions Hotel Pvt. Ltd., filed an appeal against the order of the Ld. CIT(A) for Assessment Year 2017-18. During the hearing, the assessee informed the tribunal that it had opted into the Vivad Se Vishwas Scheme 2024 and requested to withdraw its appeal.
Held
The tribunal acceded to the assessee's request and dismissed the appeal as withdrawn. It granted the assessee the liberty to revive the appeal by filing a miscellaneous application if the Vivad Se Vishwas Scheme 2024 proves unsuccessful for any reason.
Key Issues
Whether the assessee's appeal should be allowed to be withdrawn given its participation in the Vivad Se Vishwas Scheme 2024.
Sections Cited
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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA
Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey]
ORDER / आदेश Per Pradip Kumar Choubey, JM:
This is the appeal preferred by the assessee against the order of Commissioner of Income Tax (Appeal)-NFAC, Delhi (hereinafter referred to as the Ld. CIT(A)] dated 06.10.2023 for AY 2017-18.
Assessment Year: 2017-18 Jucntions Hotel Pvt. Ltd. 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) 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Hence, we are dismissing the appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for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.
In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order is pronounced in the open court on 26th February, 2025