MEGHA AGGARWAL,PANCHKULA vs. INCOME TAX OFFICER, WARD 1, PANCHKULA

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ITA 1193/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The Tribunal dismissed the appeals as withdrawn, noting that the assessee had availed the benefit of the 'Vivad Se Vishwas Scheme' to resolve the dispute with the Revenue.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2013-14 and 2014-15. The assessee also filed an application to withdraw these appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn on the ground of settlement under the 'Vivad Se Vishwas Scheme'?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

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.

3.

Considering the prayer of the assessee, these appeals are dismissed as withdrawn because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', the appeals become infructuous.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.

4.

In the result, appeals of the assessee are dismissed as withdrawn.

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