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Facts
The assessee filed an appeal against the order of the CIT(A). The assessee later sought withdrawal of the appeal as they had settled the tax dispute under the Vivad Se Vishwas Scheme, 2024 and had received Form 2.
Held
The Tribunal noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme and had filed a letter for withdrawal. Therefore, the appeal was dismissed as withdrawn.
Key Issues
Whether the appeal can be withdrawn by the assessee due to settlement under Vivad Se Vishwas Scheme.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”, HYDERABAD
Before: SHRI LALIET KUMAR & SHRI G. MANJUNATHA
O R D E R PER G. MANJUNATHA, A.M:
This appeal filed by the assessee is directed against the order dated 22/04/2024 of the learned Commissioner of Income Tax (Appeals) [Learned CIT(A)], National Faceless Appeal Centre (NFAC), Delhi, relating to A.Y.2016-17.
At the outset, the learned Counsel for the assessee has filed a letter dated 20.01.2025 for withdrawal of the appeal on the ground that the appellant has settled the tax dispute under Vivad Se Vishwas
ITA 627/Hyd/2024 Uma kunareddy Scheme, 2024 and claimed that the competent authority has issued Form 2 under the Scheme. He further submitted that the appeal filed by the assessee may be dismissed with a liberty to reinstate the appeal, in case, for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected by the competent authority.
The Ld. DR present for the Revenue did not raise any objection for withdrawal of the appeal filed by the assessee.
We have heard both the parties and considered the relevant application filed by the assessee dated 20/01/2025 for withdrawal of the appeal. We find that the appellant has filed application under Vivad Se Vishwas Scheme, 2024 and the competent authority has issued Form 2 and determined the total tax payable under the Direct Tax Vivad Se Vishwas Scheme, 2024. Since the assessee has settled the dispute under the Vivad Se Vishwas Scheme, 2024 and also filed a letter for withdrawal of the appeal, we dismiss the appeal filed by the assessee as withdrawn. We have also given liberty to the appellant to file an application for reinstatement of appeal, in case for any reason, the application filed by the assessee under Vivad Se Vishwas Scheme, 2024 is rejected.
ITA 627/Hyd/2024 Uma kunareddy 5. In the result, appeal filed by the assessee is dismissed.
Order pronounced in the Open Court on 20th January, 2025.