SAHARA Q SHOP UNIQUE PRODUCT RANGE LIMITED,LUCKNOW vs. ASSESSING OFFICER, INCOME TAX

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ITA 559/LKW/2024Status: DisposedITAT Lucknow21 January 2025AY 2018-18Bench: SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)5 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal due to opting for the Vivad Se Viswas Scheme and, with no objection from the D.R., dismissed the appeal as withdrawn. The tribunal also clarified that the Revenue can seek restoration if the dispute is not settled under VSVS.

What were the facts?

The assessee filed an appeal for the assessment year 2018-19 against an order by the CIT(A). During the hearing, it was noted that the assessee had opted for the Vivad Se Viswas Scheme-2024 and received a certificate.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Vivad Se Viswas Scheme.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 KUL BHARAT & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Devashish Mehrotra, Advocate
For Respondent: Shri Sanjeev Krishna Sharma
Hearing: 20/01/2025Pronounced: 21/01/2025

2018-19 against impugned appellate order dated 20/08/2024 ( DIN & Order No. ITBA/NFAC/S/250/2024- 25/1067779446(1) passed by learned Commissioner of Income Tax (Appeals) [“CIT(A)” for short].

(B) During the course of hearing, it was noticed that the assessee has submitted an application dated 07/01/2025 requesting the Bench that since the assessee has opted for Vivad Se Viswas Scheme-2024 “(VSVS” for short) and designated authority has issued certificate in Form-2 on 30th December, 2024, the assessee may be permitted to withdraw the present appeal. Copy of Form No. 2 was also enclosed. Learned D.R. expressed no objection. In view of the foregoing, the appeal of the assessee is dismissed as withdrawn on account of assessee opting for VSVS.

(C) By way of abundant caution, we clarify that Revenue will be at liberty to approach Income Tax Appellate Tribunal for restoration of appeal if it is found that the issue in dispute in present appeal is not settled under aforesaid VSVS.

(D) In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 21/01/2025)

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