Reckitt Benckiser (India) Pvt… vs DCIT | ITAT Kolkata 2025

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: SHRI RAJESH KUMAR, AM & SHRI SONJOY SARMA, JM

For Appellant: Shri Avinash, AR

For Respondent: Shri Guru Bhashyam, DR

Hearing: 05.02.2025Pronounced: 13.02.2025

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI SONJOY SARMA, JM (Assessment Year:2014-15) Reckitt Benckiser (India) Pvt. Ltd. DCIT, Cir. 11(1) 6th & 7th Floor, Tower C, DLF Aaykar Bhavan, P-7, Cyber Park Udyog Vihar Phase Chowringhee Square, Vs. III, Sector 20, Industrial Kolkata, West Bengal-700069 Complex, Dundahera, S.O. Gurugaram, Haryana-122016 (Appellant) (Respondent) PAN No. AABCR2655Q Assessee by : Shri Avinash, AR Revenue by : Shri Guru Bhashyam, DR Date of hearing: 05.02.2025 Date of pronouncement : 13.02.2025 O R D E R Per Rajesh Kumar, AM:

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 23.02.2024 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 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Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.02.2025.

RECKITT BENCKISER (INDIA) PVT. LTD.,GURUGRAM vs. DCIT, CIR. 11(1), KOLKATA

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