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Facts
The assessee filed appeals against orders of the CIT(A) for assessment years 2011-12 and 2012-13. During the hearing, the assessee's AR prayed to withdraw the appeals under the Vivad Se Vishwas Scheme 2024.
Held
The Bench allowed the withdrawal of the appeals, noting the assessee's interest in settling the dispute under the Vivad Se Vishwas Scheme. The assessee was granted liberty to apply for restoration if the dispute was not settled.
Key Issues
Whether the assessee can withdraw appeals to avail benefits of Vivad Se Vishwas Scheme 2024.
Sections Cited
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Income Tax Appellate Tribunal, JAIPUR BENCHES,”SMC” JAIPUR
Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 444 & 445/JP/2022
ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM Both these appeals have been filed by the assessee against two different orders of the ld. CIT(A) dated 21-11-2022, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment years 2011-12 & 2012-13 respectively raising the grounds appeal as mentioned at Form 36 2.1 During the course of hearing, the ld. AR of the assessee has prayed to withdraw the appeals by availing the benefits of Vivad Se Vishwas Scheme 2024 as announced in the Budget 2024. 2.2 On the other hand, the ld. DR did not raise any objection to the submissions made by the ld. AR of the assessee before the Bench. 2.3 After hearing both the parties and perusing the materials available on record, it is found that the assessee is itself interested in withdrawing the appeals by VIJETA LODHA, JAIPUR VS DCIT, CIRCLE-7, JAIPUR settling the dispute, under Vivad Se Vishwas Scheme 2024. The Bench further feels that in case of another reasons the dispute is not settled in Vivad Se Vishwas Scheme 2024, the assessee shall be at liberty to apply for restoration of the appeals in accordance with law. In this view of the matter, the Bench allows the withdrawal of the appeals filed by the assessee on above count. 3.0. In the result, the appeals of the assessee are dismissed having been withdrawn Order pronounced in the Open Court on 05-02-2025.