What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal, noting no objection from the respondent. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Ld. Additional/Joint Commissioner of Income Tax (Appeals). The assessee requested to withdraw the appeal to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee's request for withdrawal of appeal for settlement under Vivad Se Vishwas Scheme, 2024 can be accepted.

Gre Ren Limited, Jain Pipe Park vs Pne 25 C 1, Jalgaon | ITAT Pune 2025

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: MS. ASTHA CHANDRA & SHREE DR. DIPAK P. RIPOTE

For Appellant: Shri Kishor B. Phadke

For Respondent: Shri Ramnath P. Murkunde

आदेश / ORDER

PER ASTHA CHANDRA, JM :

The appeal filed by the assessee is directed against the order dated 28.03.2024 of the Ld. Additional/Joint Commissioner of Income Tax (Appeals)-2, Chandigarh [“Addl./JCIT(A)”] pertaining to Assessment Year (“AY”) 2020-21.

The Ld. AR submitted that the assessee has requested to withdraw the appeal vide letter dated 11.02.2025 as the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024 for AY 2020-21. A copy of Form 1 and Form 2 is enclosed evidencing the same.

The Ld. DR has no objection for withdrawal of the appeal.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

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

Order pronounced in the open court on 20th March, 2025.

GRE REN LIMITED,JAIN PIPE PARK vs. PNE 25 C 1 , JALGAON

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