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Facts
The assessee filed appeals against the order of the CIT(A) for assessment years 2013-14 and 2014-15. The assessee subsequently filed an application to withdraw the appeals.
Held
The Tribunal dismissed the appeals as withdrawn, noting that the assessee had availed the benefit of the 'Vivad Se Vishwas Scheme' to resolve the dispute with the Revenue.
Key Issues
Whether the appeals can be withdrawn by the assessee after availing benefit under the Vivad Se Vishwas Scheme.
Sections Cited
254(2)
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Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH
Before: SHRI RAJPAL YADAV & SHRI KRINWANT SAHAY
PHYSICAL HEARING O R D E R PER BENCH The assessee has filed these appeals against the separate order of the Commissioner of Income Tax (Appeals)
NFAC [in short ‘the CIT (A)’] dated 23.11.2024 passed for assessment year 2013-14 and 2014-15. 2. In both the appeals, the assessee has filed separate application dated 04.01.2025 for withdrawal of the appeal on the ground that he has availed benefit of 'Vivad Se Vishwas A.Y.2013-14 & 2014-15 2 Scheme 2024’ and he has resolved the dispute with the Revenue under this Scheme. Necessary certificates in Form No.2 have been issued to him which are placed on record.
Considering the prayer of the assessee, these appeals are dismissed as withdrawn because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', the appeals become infructuous.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 appeals revived after filing of application under Section 254(2) of the Income Tax Act. Such applications be filed within due date of limitation provided under this Scheme.
In the result, appeals of the assessee are dismissed as withdrawn.