BIZ SECURE LABS PRIVATE LIMITED ,PUNE vs. THE DCIT, CIRCLE 1(1), PUNE, PUNE

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ITA 1330/PUN/2024Status: DisposedITAT Pune21 January 2025AY 2012-13Bench: SHRI RAMA KANTA PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals as the assessee intended to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme-2024, and the Revenue had no objection.

What were the facts?

A batch of six appeals were filed by the assessee against orders of the CIT(A)-NFAC, Delhi. The assessee wished to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme-2024.

What were the issues?

Whether the assessee can withdraw appeals to settle under Direct Tax Vivad Se Vishwas Scheme-2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE

Before: SHRI RAMA KANTA PANDA & MS. ASTHA CHANDRA

Hearing: 13.01.2025Pronounced: 21.01.2025
1.

The above batch of six appeals filed by the assessee are directed against the separate orders of the Ld. CIT(A)- NFAC, Delhi relating to assessment years mentioned therein.

2.

Learned Counsel for the Assessee, at the outset, submitted that the assessee wants to settle the dispute under Direct Tax Vivad Se Vishwas Scheme-2024. He accordingly submitted that assessee may be permitted to withdraw the appeals, to which, Learned DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeals is allowed and the appeals are dismissed as “withdrawn”.

2 ITA.No.1330 to 1335/PUN./2024

3.

In the result, all the six appeals filed by the Assessee are dismissed as “withdrawn”.

Order pronounced in the open court on 21.01.2025.

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