NAVEENA SAMSKARIKA KALA KENDRAM,HYDERABAD vs. ITO, EXEMPTION WARD-1(2), HYDERABAD
Income Tax Appellate Tribunal, HYDERABAD BENCHES “B” , HYDERABAD
Before: SHRI LALIET KUMAR, HON’BLE & SHRI G. MANJUNATHA, HON’BLE
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.
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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In the result, all the appeals of the assessee are dismissed as 'withdrawn'.
Order pronounced in the Open Court on 21st January, 2025. (G. MANJUNATHA)
ACCOUNTANT MEMBER
Hyderabad, dated 21.01.2025. TYNM/sps
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Naveena Samskarika Kala Kendram, Hyderabad.
Copy to:
S.No Addresses
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Naveena Samskarika Kala Kendram, 7-43/1, Ferozguda,
Bownepally, Hyderabad – 500003, Telangana.
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The Income Tax Officer, Exemption, Ward – 1(2), Hyderabad.
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Prl.CIT, Hyderabad.
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DR, ITAT, Hyderabad Bench.
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Guard File
By Order