VEEDA CLINICAL RESEARCH PVT. LTD.,,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2),, AHMEDABAD

These appeals are filed by the Assessee as against the separate appellate orders dated 05.06.2015, 01.04.2015 & 20.02.2017 passed by the Commissioner of Income Tax (Appeals), Ahmedabad, relating to the Assessment Years (2009-10 to 2012-13).

At the outset, the assessee vide letter dated 25.12.2024 submitted that it has opted for Vivad Se Vishwas Scheme and consequently requested that his application for withdrawal of appeals may please be granted. The assessee has filed Form No.1 under the Direct Tax Vivad Se Vishwas Scheme, 2024.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.

In the light of written requests made on behalf of the captioned parties, the appeals are dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.

In the result, the appeals filed by the Assessee are hereby dismissed as withdrawn.