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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.
Held
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.
Key Issues
Whether the assessee can withdraw appeals to settle under Direct Tax Vivad Se Vishwas Scheme-2024.
Sections Cited
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Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE
Before: SHRI RAMA KANTA PANDA & MS. ASTHA CHANDRA
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.
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Accordingly, the request of the assessee seeking withdrawal of the appeals is allowed and the appeals are dismissed as “withdrawn”.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
In the result, all the six appeals filed by the Assessee are dismissed as “withdrawn”.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.