SH. MAHESH KUMAR GOYAL,LUDHIANA vs. ACIT, C-6, LUDHIANA
आयकर अपीलीय अिधकरण,चǷीगढ़ Ɋायपीठ “बी” , चǷीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH
HEARING THROUGH: HYBRID MODE
ŵी लिलत कुमार, Ɋाियक सद˟ एवं ŵी मनोज कुमार अŤवाल, लेखा सद˟
BEFORE: SHRI. LALIET KUMAR, JM & SHRI. MANOJ KUMAR AGGARWAL, AM
आयकर अपील सं./ ITA No. 529/Chd/ 2013
िनधाŊरण वषŊ / Assessment Year : 2009-10
Mahesh Kumar Goel
259 Industrial Area-A Ludhiana
बनाम
The Asst. CIT
Circle VI, Ludhiana
˕ायी लेखा सं./PAN NO: ABGPG2297L
अपीलाथŎ/Appellant
ŮȑथŎ/Respondent
आयकर अपील सं./ ITA No. 181/Chd/ 2015
िनधाŊरण वषŊ / Assessment Year : 2010-11
Mahesh Kumar Goel
259 Industrial Area-A Ludhiana
बनाम
The Joint CIT
Range-VI,
Ludhiana
˕ायी लेखा सं./PAN NO: ABGPG2297L
अपीलाथŎ/Appellant
ŮȑथŎ/Respondent
आयकर अपील सं./ ITA No. 1374/Chd/ 2018
िनधाŊरण वषŊ / Assessment Year : 2013-14
Mahesh Kumar Goel
259 Industrial Area-A Ludhiana
बनाम
The Asst. CIT
Circle-6,
Ludhiana
˕ायी लेखा सं./PAN NO: ABGPG2297L
अपीलाथŎ/Appellant
ŮȑथŎ/Respondent
आयकर अपील सं./ ITA No. 1373/Chd/ 2018
िनधाŊरण वषŊ / Assessment Year : 2011-12
Mahesh Kumar Goel
259 Industrial Area-A Ludhiana
बनाम
The Asst. CIT
Circle-6,
Ludhiana
˕ायी लेखा सं./PAN NO: ABGPG2297L
अपीलाथŎ/Appellant
ŮȑथŎ/Respondent
िनधाŊįरती की ओर से/Assessee by :
Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.A राजˢ की ओर से/ Revenue by :
Dr. Ranjit Kaur, Addl. CIT, Sr. DR (Virtual Mode)
सुनवाई की तारीख/Date of Hearing :
24/06/2025
उदघोषणा की तारीख/Date of Pronouncement : 25/06/2025
आदेश/Order
PER LALIET KUMAR, J.M:
All the above appeals file by the Assessee against the separate orders of the Ld. CIT(A).
During the course of the hearing, the Ld. Counsel for the assessee submitted that the assessee has filed separate applications under the “Direct Tax Vivad Se Vishwas, 2024” Scheme in respect of all the aforementioned appeals. In response, the Income Tax Department has issued Form No. 2 in each of the appeals, copies of which have been placed on record. Accordingly, the assessee seeks permission to withdraw the said appeals.
The Ld. Sr. DR, on the other hand, was unable to controvert the facts submitted by the Assessee and didn’t object to applications seeking withdrawal of the subject appeal.
In view of the above, the appeals of the assessee are dismissed as withdrawn. However, it is observed that in case Assessee fails to avail the benefit of this scheme due to any technicalities, then Assessee will be at liberty to get these appeals revived by filing Misc. Application. These applications should be filed within limitation period provided u/s 254(2) of the Act.
In light of aforesaid, the appeals of the assessee are dismissed as withdrawn.
(Order pronounced in the open Court on 25/06/2025 ) मनोज कुमार अŤवाल
लिलत कुमार
(MANOJ KUMAR AGGARWAL)
(LALIET KUMAR)
लेखा सद˟/ ACCOUNTANT MEMBER Ɋाियक सद˟ /JUDICIAL MEMBER
AG
आदेश की Ůितिलिप अŤेिषत/ Copy of the order forwarded to :
अपीलाथŎ/ The Appellant 2. ŮȑथŎ/ The Respondent 3. आयकर आयुƅ/ CIT 4. आयकर आयुƅ (अपील)/ The CIT(A) 5. िवभागीय Ůितिनिध, आयकर अपीलीय आिधकरण, चǷीगढ़/ DR, ITAT, CHANDIGARH 6. गाडŊ फाईल/ Guard File
आदेशानुसार/ By order,
सहायक पंजीकार/