CHITTARANJAN LOCOMOTIVE WORKS COOPERATIVE CREDIT SOCIETY LIMITED,CHITTARANJAN vs. INCOME TAX OFFICER, ASANSOL

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ITA 1528/KOL/2024Status: DisposedITAT Kolkata30 January 2025AY 2018-2019Bench: 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 Hence, we are dismissing the appeals as withdrawn with the liberty to the assessee to get the appeals revived by filing necessary miscellaneous applications if the assessee is not successful in the VSVS-24, for any reason, whatsoever. In the result, both the appeals filed by the assessee are dismissed as withdrawn. Order is pronounced in the open court on 30th January, 2025 (Rajesh Kuma2 pages

AI SummaryDismissed

Facts

The assessee filed appeals against separate orders of the Commissioner of Income Tax (Appeal) for AY 2018-19. During the hearing, it was brought to the attention of the Bench that the assessee had already opted for the Vivad Se Vishwas Scheme 2024 and filed Form No. 1 with the competent authority.

Held

The Tribunal dismissed both appeals as withdrawn, noting the assessee's participation in the Vivad Se Vishwas Scheme 2024 and the lack of opposition from the Departmental Representative. The assessee was granted the liberty to revive the appeals by filing necessary miscellaneous applications if the VSVS-24 scheme is not successful for any reason.

Key Issues

Whether the appeals should be dismissed as withdrawn given that the assessee opted for the Vivad Se Vishwas Scheme 2024.

Sections Cited

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

(PAN: AACAC 4003 C) ( अपीलाथ� ) Respondent / ��यथ� Appellant / Date of Hearing / सुनवाई 21.01.2025 क� �त�थ Date of Pronouncement/ 30.01.2025 आदेश उ�घोषणा क� �त�थ For the assessee / Shri Abhijit Banerjee, A.R �नधा�रती क� ओर से For the revenue / राज�व Shri Kapil Mandal, Addl. CIT DR क� ओर से ORDER / आदेश Per Pradip Kumar Choubey, JM: These are the appeals preferred by the assessee against the separate orders of Commissioner of Income Tax (Appeal)-NFAC, Delhi (hereinafter referred to as the Ld. CIT(A)] dated 07.04.2021 & 22.03.2024 for AY 2018-19.

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 & 1529/Kol/2024 Assessment Year: 2018-19 Chittanranjan Locomotive Works Cooperative Credit Society Ltd. 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 appeals as withdrawn with the liberty to the assessee to get the appeals revived by filing necessary miscellaneous applications if the assessee is not successful in the VSVS-24, for any reason, whatsoever.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.