VEENA DHULL,JAIPUR vs. INCOME TAX OFFICER, WARD 5, PANCHKULA

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ITA 1182/CHANDI/2024Status: DisposedITAT Chandigarh15 January 2025AY 2014-15Bench: SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (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The Tribunal dismissed the appeal as withdrawn. It was noted that the assessee had availed the benefit of the 'Vivad Se Vishwas Scheme' to resolve the dispute.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee later filed an application for withdrawal of the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH

Before: SHRI RAJPAL YADAV & SHRI KRINWANT SAHAY

For Appellant: Shri Parikshit Aggarwal, CA
For Respondent: Dr. Ranjit Kaur, Addl CIT, Sr.DR
Hearing: 13.01.2025Pronounced: 15.01.2025

the order of the Commissioner of Income Tax (Appeals) NFAC [in short ‘the CIT (A)’] dated 23.11.2024 passed for assessment year 2014-15.

2.

The assessee has filed an application dated 04.01.2025 for withdrawal of this appeal on the ground that he has A.Y.2014-15 2 availed benefit of 'Vivad Se Vishwas Scheme 2024’ and he has resolved the dispute with the Revenue under this Scheme. Necessary certificate in Form No.2 has been issued to him which is placed on record.

3.

Considering the prayer of the assessee, this appeal is dismissed as withdrawn because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', it becomes infructuous. However, it is made clear that in case, on account of some technicalities, assessee failed to avail the full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced on 15.01.2025.

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