SARYU PRASAD SHRI RAM AND CO.,KANPUR vs. ITO WARD-1(1)(4), KANPUR

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ITA 144/LKW/2024Status: DisposedITAT Lucknow02 January 2025AY 2017-18Bench: SHRI ANADEE NATH MISSHRA (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 noted that the assessee had opted for the Vivad Se Viswas Scheme and had submitted the necessary certificate. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for assessment year 2017-18. During the hearing, the assessee submitted an application to withdraw the appeal as they had opted for the Vivad Se Viswas Scheme-2024 and received a certificate in Form-2.

What were the issues?

Whether the assessee can withdraw the appeal after 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 ‘SMC’, LUCKNOW

Before: SHRI ANADEE NATH MISSHRA

2017-18 against impugned appellate order dated 05/02/2024 (DIN & Order No.ITBA/NFAC/S/250/2023- 24/1060481965(1) of Commissioner of Income Tax (Appeals).

(B) During the course of hearing, it was noticed that the assessee has submitted an application dated 27/12/2024 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 dated 20th December, 2024, the assessee may be permitted to withdraw the present appeal. Copy of Form-2 dated 20th December, 2024 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 In view of the foregoing, the appeal of the assessee is dismissed as withdrawn on account of assessee opting for VSVS.

(C) In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 02/01/2025)

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