NARBHERAM REALTY PVT. LTD.,,KOLKATA vs. ITO, WARD - 8(2),, KOLKATA

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ITA 2451/KOL/2024Status: DisposedITAT Kolkata24 February 2025AY 2015-16Bench: Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted to settle the dispute under the DTVSV scheme and filed the necessary forms. The revenue did not object to the withdrawal request.

What were the facts?

The assessee preferred an appeal against an order of the CIT(A). At the time of hearing, it was brought to the tribunal's notice that the assessee intended to settle the tax dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024 and wished to withdraw the present appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn when the assessee opts to settle the dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH KOLKATA

Before: Shri Sonjoy Sarma & Shri Rakesh Mishra

Assessment Year: 2015-16 Narbheram Realty Pvt. Ltd. .……………………………………..….……….Appellant Unit No.9E, Block-III, Diamond Chambers, 4, Chowringhee Lane, Kolkata – 700016. [PAN: AAACZ1009R] vs. ITO, Ward-8(2), Kolkata….……..............................……........……...…..…..Respondent Appearances by: Shri Anresh Bhattacharya, Staff, appeared on behalf of the assessee. Shri Sailen Samadder, Addl. CIT- Sr. DR, appeared on behalf of the Revenue. Date of concluding the hearing : February 24, 2025 Date of pronouncing the order : February 24, 2025 ORDER

Per Sonjoy Sarma, Judicial Member:

1.

The present appeal has been preferred by the assessee against an order dated 21.10.2024 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

At the time of hearing, it is brought to our notice that the assessee chooses to settle the tax dispute under the Direct Tax Vivad Se Viswas (DTVSV) Scheme, 2024. The assessee filed Form No.1 of the said scheme dated 18.12.2024 and Form No.2 was also received on 20.01.2025. Consequently, the assessee wishes to withdraw the present appeal stating the facts in an application filed before us dated 17.02.2025.

3.

On the other hand, the ld. DR did not object to the withdrawal request made by the assessee.

4.

After hearing the submissions made by both the parties and considering the materials on record, we accept the prayer for withdrawal of the appeal as the assessee has opted to settle the dispute under the DTVSV scheme, 2024. Accordingly, we dismiss the present appeal as withdrawn.

5.

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

Kolkata, the 24th February, 2025.

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