GENERAL INSURANCE EMPLOYEES COOPERATIVE CREDIT SOCIETY LTD,KANPUR vs. ACIT CIRCLE1(1)(1),, KANPUR

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ITA 413/LKW/2024Status: DisposedITAT Lucknow24 January 2025AY 2017-18Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal, with liberty to approach the Tribunal again if the application under the Vivad Se Vishwas Scheme is not accepted by the Department.

What were the facts?

The assessee has preferred an appeal against an order of the NFAC. The assessee has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted relevant application forms and acknowledgement.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal in light of opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Jintendra Kumar Yadav, Advocate
For Respondent: Shri Sunil Kumar Rajwanshi, D.R

This appeal has been preferred by the assessee against the order dated 29.05.2024, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2014-15.

2.

At the outset, our attention was invited to the application dated 23.01.2025, vide which it has been submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV, 2024) and copies Form No.1 DTVSV, 2024 and Acknowledgement Receipt of Income Tax Forms, bearing No.835131930220125, dated 22.01.2025 have been enclosed. The prayer of the assessee was that in view of the above, he may be permitted to withdraw the appeal.

3.

In view of the prayer made by the assessee, we permit the assessee to withdraw the appeal and the same is consigned to the records with the liberty to the assessee to approach the Tribunal again in case the assessee’s application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not finally accepted by the Department.

4.

In the result, the appeal of the assessee is dismissed for statistical purposes.

Order pronounced in the open Court on 24/01/2025.

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