RATNA BHAGWAN MAHAJAN,DHULE vs. OFFICE OF THE INCOME TAX OFFICER, WARD 2, DHULE, DHULE

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ITA 278/PUN/2024Status: DisposedITAT Pune31 January 2025AY 2015-16Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal, as there was no objection from the DR. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order confirming an addition of Rs.42,72,500/-. The assessee later filed an application seeking withdrawal of the appeal because they opted for the Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 69

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Shri Arvind Desai, Addl CIT DR

This appeal filed by the assessee is directed against the order dated 15.01.2024 of the Ld. CIT(A) / NFAC, Delhi confirming the addition of Rs.42,72,500/- made by the Assessing Officer u/s 69 of the Income Tax Act, 1961 for assessment year 2015-16.

2.

The assessee filed an application seeking withdrawal of the appeal on the ground that he has opted for Vivad Se Vishwas Scheme, 2024.

3.

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 DR, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.

4.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court on 31st January, 2025.

Sd/- Sd/- (R. K. PANDA) (ASTHA CHANDRA) VICE PRESIDENT JUDICIAL MEMBER पुणे Pune; दिन ांक Dated : 31st January, 2025 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to:

1. 1. अपीलार्थी / The Appellant; प्रत्यर्थी / The Respondent 2.

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