PANDORA TIE UP PVT.LTD. ,ACIT, C.C-3(3),KOLKATA. vs. ACIT, C.C-3(3), KOLKATA. , KOLKATA

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ITA 712/KOL/2023Status: DisposedITAT Kolkata31 January 2025AY 2014-15Bench: the Bench 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 Hence, we are dismissing the appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for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. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order is pronounced in the open court on 31st January, 2025 (Sonjoy Sarma / संज2 pages

AI SummaryDismissed

What did the Tribunal hold?

The tribunal dismissed the appeal as withdrawn, as the Revenue did not object to the withdrawal request. The assessee was granted liberty to seek revival of the appeal by filing a miscellaneous application if the VSVS-24 scheme is unsuccessful for any reason.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A) for Assessment Year 2014-15. During the hearing, it was informed to the tribunal that the assessee had already opted for the Vivad Se Vishwas Scheme 2024 by filing Form No. 1.

What were the issues?

Whether an appeal should be dismissed as withdrawn when the assessee has opted into the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A(SMC

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

ORDER / आदेश Per Rajesh Kumar, AM:

This is the appeal preferred by the assessee against the order of Commissioner of Income Tax (Appeal)-27, Kolkata (hereinafter referred to as the Ld. CIT(A)] dated 19.05.2023 for 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, Assessment Year: 2014-15 Pandora Tie Up Pvt. Ltd. with the competent authority and accordingly , 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Hence, we are dismissing the appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for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 31st January, 2025

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