BALWANT JICHKAR,NAGPUR vs. INCOME TAX OFFICER, NAGPUR

ITA 43/NAG/2024Status: DisposedITAT Nagpur28 January 2025AY 2016-17Bench: SHRI V. DURGA RAO (Judicial Member), SHRI KHETTRA MOHAN ROY (Accountant Member)1 pages

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal to settle tax dues under the Direct Tax Vivad Se Vishwas Scheme, 2024. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A)-NFAC for the assessment year 2016-2017. During the hearing, no one appeared for the assessee, but a letter was submitted seeking to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal is granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI V. DURGA RAO & SHRI KHETTRA MOHAN ROY

Hearing: 27.01.2025Pronounced: 28.01.2025

ORDER PER V. DURGA RAO, J.M. : This appeal has been filed by the assessee against the order dated 28.11.2023 of the learned CIT(A)-National Faceless Appellate Centre [in short “NFAC”], Delhi, relating to assessment year 2016-2017. 2. During the course of hearing, none appeared for assessee. However, he filed letter dated 15.01.2025 seeking permission of the Tribunal to withdraw the appeal on the ground that he want to settle the dispute of arrears of tax, interest and

2 ITA.No.43/NAG./2024 penalty under Direct Tax Vivad Se Vishwas Scheme, 2024 and ready to pay tax as per DTVSV Scheme, 2024, to which, the Learned DR has no objection. 3. We, therefore, dismiss the appeal of the assessee as “withdrawn”. Order pronounced in the open Court on 28.01.2025.

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