NABI IBRAHIM HIPPARAGI,SATARA vs. ACIT CIRCLE, SATARA, SATARA

ITA 1220/PUN/2024Status: DisposedITAT Pune15 January 2025AY 2020-21Bench: 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 appeal as they intended to settle the dispute under the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2020-2021. At the time of hearing, 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 the appeal to settle the dispute under the Vivad Se Vishwas Scheme.

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: 14.01.2025Pronounced: 15.01.2025

This appeal filed by the Assessee is directed against the order dated 08.02.2024 of the learned CIT(A)-National Faceless Appeal Centre [in short the “NFAC”] Delhi, for assessment year 2020-2021.

Learned Counsel for the Assessee, at the time of hearing, submitted that 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 appeal, to which, Learned DR has no objection.

Accordingly, the request of the assessee seeking withdrawal of 2 ITA.No.1220/PUN./2024 the appeal is allowed and the appeal is dismissed as withdrawn.

In the result, appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 15.01.2025.

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