SHYAM INDUSTRIES,AHMEDABAD vs. THE DY.CIT, CIRCLE-3(1)(1), AHMEDABAD
Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: DR. BRR KUMAR & SHRI SIDDHARTHA NAUTIYAL
PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:
Both appeals have been filed by the Assessee against the order passed by the Ld. Commissioner of Income Tax(Appeals), (in short “Ld. CIT(A)”),
National Faceless Appeal Centre (in short “NFAC”), Delhi vide order dated
05.02.2024 passed for Assessment Years 2016-17 & 2018-19. 2. At the outset, the Ld. Counsel for the assessee vide letter dated
17.02.2025 submitted that he has opted for Vivad Se Vishwas Scheme and consequently requested that his application for withdrawal of appeal may please be granted. The assessee has filed Form No. 1 under the Direct Tax
Vivad Se Vishwan Scheme, 2024. 3. The Ld. D.R. for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.
ITA Nos. 493&494/Ahd/2024
Asst. Years –2016-17 & 2018-19
- 2 –
In the light of written requests made on behalf of the captioned parties, the appeals are dismissed as withdrawn.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 wil be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.
In the result, both the appeals filed by the assessee are dismissed as withdrawn.
This Order pronounced in Open Court on 19/02/2025 (DR. BRR KUMAR)
JUDICIAL MEMBER
Ahmedabad; Dated 19/02/2025
TANMAY, Sr. PSआदेश की Ůितिलिप अŤेिषत/Copy of the Order forwarded to :
1. अपीलाथŎ / The Appellant
2. ŮȑथŎ / The Respondent.
3. संबंिधत आयकर आयुƅ / Concerned CIT
4. आयकर आयुƅ(अपील) / The CIT(A)-
5. िवभागीय Ůितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाडŊ फाईल / Guard file.
आदेशानुसार/ BY ORDER,
उप/सहायक पंजीकार (Dy./Asstt.