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Facts
The assessee filed appeals against orders for AYs 2013-14 & 2014-15. The assessee had opted for settlement under the Vivad Se Vishwas Scheme, 2024 (VSVS) and requested to withdraw the appeals.
Held
The Tribunal noted the assessee's submission regarding opting for the VSVS scheme. Since no objection was raised by the DR, the appeals were dismissed as withdrawn. The assessee was granted liberty to seek restoration if any difficulty arose in implementing the scheme.
Key Issues
Whether the appeals can be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme?
Sections Cited
250, 143(3)
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Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD
Before: MS. SUCHITRA KAMBLE & SHRI MAKARAND V. MAHADEOKAR
O R D E R
PER MS. SUCHITRA KAMBLE, JUDICIAL MEMBER:
Both these appeals filed by the assessee pertain to the Assessment Years (AYs) 2013-14 & 2014-15 against the separate orders both dated 15/02/2024 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] passed under section 250 of the Income Tax Act, 1961 arising from the assessment order dated 21/03/2016 & dated 22/12/2016 for AYs 2013-14 & & 684/Ahd/2024 Ahmedabad Textile Industry’s Research Association vs. DCIT Asst. Years : 2013-14 & 2014-15 respectively 2014-15 passed by the Assessing Officer u/s.143(3) of the Income Tax Act, 1961.
During the course of hearing before us, the assessee submitted that it has opted for settlement under the Vivad Se Vishwas Scheme, 2024 (VSVS), and Form No. 2 has been issued by the competent authority in both the cases. Accordingly, the assessee requested to withdraw the above appeals.
The Departmental Representative (DR) raised no objection. Considering the submissions, the appeals are dismissed as withdrawn. However, the assessee is at liberty to seek restoration in case of any difficulty in implementing the scheme.