What did the Tribunal hold?

The Tribunal noted that the assessee desired to withdraw the appeal and the Department had no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order dated 13.07.2024. The assessee subsequently filed a letter dated 05.02.2025 seeking to withdraw the appeal, stating a decision to opt for the Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be allowed to be withdrawn by the assessee in light of the Vivad Se Vishwas Scheme.

Anita Shamkumar Sable, Nashik vs ITO | ITAT Pune 2025

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

For Respondent: Shri Ramnath P. Murkunde

आदेश / ORDER

PER ASTHA CHANDRA, JM :

The appeal filed by the assessee is directed against the order dated 13.07.2024 of the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi pertaining to Assessment Year 2011-12.

None appeared for the assessee. The assessee however, filed a letter dated 05.02.2025 to withdraw the appeal stating therein that the assessee has decided to opt for Vivad Se Vishwas Scheme, 2024 and the necessary application/Forms shall be filed by 12.02.2025. The appeal filed by the assessee may, therefore be allowed to be withdrawn.

Shri Ramnath P. Murkunde, representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

In view of the above, the appeal of the assessee is dismissed as withdrawn with a liberty to restore the appeal in case the assessee fails to settle the disputes covered by Direct Tax Vivad Se Vishwas Scheme, 2024.

In the result, the appeal of the assessee is dismissed as “withdrawn”.

Order pronounced in the open court on 18th February, 2025.

ANITA SHAMKUMAR SABLE,NASHIK vs. ITO WARD 2(1), NASHIK

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