What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal as the assessee opted for the Vivad Se Vishwas Scheme. The tribunal allowed the request in the absence of any objection from the DR.

The assessee filed an appeal against the order of the Ld. CIT(A)/NFAC for AY 2014-15. The assessee had opted for the Vivad Se Vishwas Scheme, 2024 and filed the necessary forms.

What were the issues?

Whether the appeal can be allowed to be withdrawn upon opting for the Vivad Se Vishwas Scheme.

Rajendra Ramvilas Jakhotia… vs ITO | ITAT Pune 2025

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

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

For Appellant: Shri Hari Krishan

For Respondent: Shri Arvind Desai, Addl. CIT DR

This appeal filed by the assessee is directed against the order dated 01.06.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2014-15.

The Ld. Counsel for the assessee at the outset submitted that the assessee has opted for Vivad Se Vishwas Scheme, 2024 and the necessary forms have already been filed. He accordingly requested that the appeal filed by the assessee may be allowed to be withdrawn.

In absence of any objection from the side of the Ld. DR, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the conclusion of hearing itself i.e. on 5th February, 2025.

Sd/- Sd/- (ASTHA CHANDRA) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 5th February, 2025 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: अपीलार्थी / The Appellant; 1. 2. प्रत्यर्थी / The Respondent 3. The concerned Pr.CIT, Pune 4. DR, ITAT, „B‟ Bench, Pune 5. गार्ड फाईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

S.No. Details Date Initials Designation 1 Draft dictated on 05.02.2025 Sr. PS/PS 2 Draft placed before author 05.02.2025 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Head 9 Clerk 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

RAJENDRA RAMVILAS JAKHOTIA,KHOPOLI vs. THE INCOME TAX OFFICER, WARD-5, PANVEL

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments