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Facts
The assessee filed appeals against orders from the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) for Assessment Years 2016-17, 2015-16, and 2015-16. During the hearing, the assessee's counsel submitted a request to withdraw these appeals to avail the Direct Tax "Vivad Se Vishwas Scheme, 2024".
Held
The Tribunal dismissed the appeals as withdrawn, allowing the assessee the liberty to file a Miscellaneous Application for reinstatement. This liberty is conditional upon the assessee's case not being accepted under the Vivad Se Vishwas Scheme 2024 by the Revenue.
Key Issues
Whether the appeals filed by the assessee should be allowed to be withdrawn to opt for the Vivad Se Vishwas Scheme, 2024, with a provision for reinstatement if the scheme is not availed.
Sections Cited
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Income Tax Appellate Tribunal, HYDERABAD BENCHES “B” , HYDERABAD
Before: SHRI LALIET KUMAR, HON’BLE & SHRI G. MANJUNATHA, HON’BLE
O R D E R PER LALIET KUMAR, J.M.
These appeals are filed by the assessee feeling aggrieved by the separate orders passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 30.11.2023 for the A.Ys. 2016-17, 2015-16 and 2015- 16, respectively.
2 Naveena Samskarika Kala Kendram, Hyderabad.
At the outset, the Learned Counsel for the assessee submitted that the assessee wishes to avail Direct Tax “Vivad Se Vishwas Scheme, 2024" and hence, would like to withdraw these appeals.
After hearing both the parties, we dismiss the appeals of the assessee with a liberty to approach the Tribunal if assessee's case is not accepted in Vivad se Vishwas Scheme 2024 by the Revenue for whatsoever may be the reason, then the assessee shall be at liberty to file Miscellaneous Application before the Tribunal within the time limit prescribed under the Act to reinstate assessee's appeals. Ordered accordingly.
In the result, all the appeals of the assessee are dismissed as 'withdrawn'.