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Facts
The assessee opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024. The assessee requested withdrawal of the appeals based on this settlement.
Held
The Tribunal accepted the assessee's prayer and dismissed the appeals as withdrawn. Liberty was granted to the assessee to seek revival of the appeals if the settlement resolution failed.
Key Issues
Whether the appeals can be dismissed as withdrawn consequent to the assessee opting for settlement under the Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH
Before: HON’BLE SHRI RAJ PAL YADAV & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
O R D E R Per Bench 1. During hearing of captioned appeals, Ld. AR placed on record a letter dated 12-03-2025 and stated that the assessee has opted for settlement of dispute in all these appeals under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2. Accordingly, the assessee seeks withdrawal of the appeals. The same was not objected to by Ld. Sr. DR. 2. Accepting the prayer of Ld. AR, the appeals of the assessee are dismissed as withdrawn subject to liberty to the assessee to seek revival of the appeal in case the aforesaid resolution fails, for whatever reasons. 3. All the appeals stand dismissed as withdrawn. Orders pronounced on 18th March, 2025.
Sd/- Sd/- (RAJPAL YADAV) (MANOJ KUMAR AGGARWAL) VICE PRESIDENT लेखा सद� /ACCOUNTANT MEMBER Dated: 18-03-2025 आदेश की �ितिलिप अ�ेिषत / Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF ASSISTANT REGISTRAR
ITAT CHANDIGARH