MAYANK MADHUKANT PATEL,ANAND vs. INCOME TAX OFFICER, WARD 4, ANAND

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ITA 1285/AHD/2024Status: DisposedITAT Ahmedabad28 January 2025AY 2011-12Bench: Ms. SUCHITRA KAMBLE (Judicial Member), SHRI NARENDRA PRASAD SINHA (Accountant Member)1 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 request of the assessee for withdrawal of the two appeals, as the Departmental Representative did not object.

What were the facts?

The assessee had opted for the Direct Tax Vivad Se Viswas Scheme, 2024, which was accepted by the Ld. PCIT. The assessee requested leave to withdraw the two appeals.

What were the issues?

Whether the assessee can withdraw the appeals after opting for the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: Ms. SUCHITRA KAMBLE & SHRI NARENDRA PRASAD SINHA

For Appellant: Shri Chetan Agarwal, AR, Smt. Bhavna Gupta Singh, Sr. DR
For Respondent: Smt. Bhavna Gupta Singh, Sr. DR
Hearing: 28/01/2025

These two appeals are filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi, (in short ‘the CIT(A)’), dated 26.05.2023 in Commissioner of Income Tax (Appeal), Ahmedabad-13, dated 10.06.2024 in the both for the Assessment Year 2011-12.

2.

At the time of hearing of both appeals of the assessee, Shri Chetan Agarwal Ld. AR of the assessee informed that the assessee had opted for Direct Tax Vivad Se Viswas Scheme, 2024, which was accepted by the Ld. PCIT. Therefore, he & 1290/Ahd/2024 - A.Y. 2011-12 [Mayank Madhukant Patel vs. ITO] - 2 – requested for leave to withdraw the two appeals. A letter dated 11.12.2024 has also been filed by the assesse to this effect. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the request of the assessee for withdrawal of two appeals is allowed.

3.

In the result, both appeals filed by the assessee are dismissed as withdrawn.

This Order pronounced on 28/01/2025 Sd/- Sd/- (SUCHITRA KAMBLE) (NARENDRA PRASAD SINHA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad; Dated 28/01/2025 S. K. SINHA True Copy आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��यथ� / The Respondent. 2. 3. संबं�धत आयकर आयु�त / Concerned CIT आयकर आयु�त(अपील) / The CIT(A)- 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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