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Facts
The assessee filed an appeal against the order dated 26/04/2023. During the hearing, the assessee requested a withdrawal of the appeals to avail the benefit of the new Vivad Se Vishwas Scheme introduced in Budget-2024. The assessee had filed an earlier application on 20.09.2024 for the same purpose.
Held
The Tribunal noted that the Departmental Representative raised no objection to the assessee's submission. Considering the assessee's request, the appeals were dismissed as withdrawn. However, the assessee was granted liberty to revive the appeals if unsuccessful with the Vivad Se Vishwas Scheme.
Key Issues
Withdrawal of appeals to avail benefit of Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI V. DURGA RAO
This appeal by the assessee is against the impugned order dated 26/04/2023, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2017–18.
During the course of hearing, the learned Authorised Representative for the assessee furnished application dated 02/12/2024, for withdrawal of these appeals, as the assessee wish to avail the benefit of new Vivad Se Vishwas Scheme made available by the statue in the Budget-2024. The contents of the application is reproduced below:-
2 Spick And Span Services to 204/Nag./2023 “The above referred Appellant most respectfully submits as under: The above referred Appellant's captioned appeals are fixed for hearing before your honour on 04.12.2024. In this regard, we most respectfully submit that, the Hon'ble Finance Minister of India has introduced new Vivad Se Vishwas Scheme in the budget-2024. The Appellant want to take the benefit of new Vivad Se Vishwas Scheme. An earlier Application has also been filed on 20.09.2024. In light of the above, we humbly request that the captioned Appeals may kindly be adjourned for 6 weeks. The inconvenience caused to your honour is very much regretted. PRAYER: It is most humbly prayed that the hearing of the above referred Appeals may kindly be adjourned for 6 weeks.”
The learned Departmental Representative did not raise any objection to the submissions made by the assessee.
In view of the request made by the learned Authorised Representative for the assessee as cited supra, the appeals for all the years under consideration are liable to be dismissed. However, the assessee is hereby granted liberty to get these appeals revived by filing necessary Misc. Application, if the assessee is not successful in the VSVS-24 Scheme for any reason whatsoever.
In the result, appeals for the A.Y. 2017-18, 2018-19 and 2019-20 are dismissed as withdrawn. Order pronounced in the open Court on 10/02/2025