YAGNESH PRAKASH CHANDAN HUF,MAHARASHTRA vs. ITD, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI, ITD, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 1052/PUN/2023Status: DisposedITAT Pune09 January 2025AY 2015-16Bench: MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Accordingly, the grounds of appeal were dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals)[NFAC]. During the hearing, the assessee submitted a letter requesting to withdraw the appeal as they opted to avail the benefit of the Vivad se Vishwas Scheme.

What were the issues?

Whether the assessee can withdraw their appeal before the Tribunal to opt for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “SMC” :: PUNE

Before: MS.ASTHA CHANDRA & DR.DIPAK P. RIPOTE

For Respondent: Shri Akhilesh Srivastava –Addl.CIT(DR)
Hearing: 08/01/2025Pronounced: 09/01/2025

Assessment Year: 2015-16 Yagnesh Prakash Chandan- V National Faceless HUF, s Assessment Ward No.7, Hari Ramaa Centre(NFAC), Delhi. Wadhane Wasti, Shrirampur, Ahmednagar – 413709. PAN: AABHY0193D Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Akhilesh Srivastava –Addl.CIT(DR) Date of hearing 08/01/2025 Date of pronouncement 09/01/2025 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the assessee against the order of ld.Commissioner of Income Tax(Appeals)[NFAC] passed under section 250 of the Income-tax Act, 1961 for Assessment Year 2015-16;dated 19.09.2023.

2.

At the outset of hearing, no one appeared on behalf of the assessee, however, assessee submitted a letter and requested to withdraw the appeal as under :

3.

On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.

4.

In view of the above, we permit to withdraw the appeal of the assessee. Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 09 January, 2025.

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