URBAN INFRAPROJECTS PVT. LTD.,KOLKATA vs. D.C.I.T., CIRCLE - 5(1), KOLKATA

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ITA 2152/KOL/2024Status: DisposedITAT Kolkata31 January 2025AY 2018-2019Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal due to participation in the VSVS 2024 scheme, which the DR did not oppose. The tribunal dismissed the appeal as withdrawn, granting the assessee liberty to revive the appeal if the VSVS-24 scheme is unsuccessful for any reason.

What were the facts?

The assessee, Urban Infraprojects Pvt. Ltd., filed an appeal against an order of the National Faceless Appeal Centre (NFAC) for AY 2018-19. During the hearing, it was revealed that the assessee had already opted for the Vivad Se Vishwas Scheme 2024 and filed the requisite Form No.1.

What were the issues?

Whether an appeal can be withdrawn by an assessee who has opted for the Vivad Se Vishwas Scheme 2024 and sought to withdraw the pending appeal before the tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

For Appellant: Shri Manish Tiwari, AR
For Respondent: Shri Rama Choudhary, DR
Hearing: 13.01.2025Pronounced: 31.01.2025

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 30.08.2024 for the AY 2018-19.

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) 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.

3.

Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 31.01.2025.

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