HONEYWELL INTERNATIONAL INDIA PRIVATE LIMITED,NEW DELHI vs. DCIT CIRCLE 10(1), NEW DELHI

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ITA 2934/DEL/2024Status: DisposedITAT Delhi03 February 2025AY 2018-19Bench: SHRI SUDHIR KUMAR, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)3 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The Tribunal dismissed the appeal as withdrawn based on the assessee's application to settle the issues under the Vivad se Vishwas Scheme. Liberty was granted to revive the appeal if the scheme application fails.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2018-19. The assessee subsequently applied for withdrawal of the appeal as they had opted to settle the issues under the Vivad se Vishwas Scheme, 2024.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘B’ BENCH,

Before: SHRI SUDHIR KUMAR, & SHRI NAVEEN CHANDRA

For Appellant: Shri Sarthak Aggarwal, CA
For Respondent: Shri Rajesh Kumar Dhanesta, SR. DR
Hearing: 03.02.2025Pronounced: 03.02.2025

PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A), dated 07.03.2024 for A.Y 2018-19.

2.

The assessee has filed an application dated 24.01.2025 for withdrawal of appeal as the assessee has opted to settle the issues under the Vivad se Vishwas Scheme, 2024 [in short ‘VSVS’]. The assessee has placed on record copy of Form No. 1 filed under VSVS, 2024. The ld. counsel for assessee prayed for liberty to revive appeal in case application of assessee fails to mature for any reason under Vivad se Vishwas Scheme, 2024.

3.

The ld. DR raised no objection to withdrawal of appeal by the assessee.

4.

Both sides heard. In light of application made by the assessee, appeal of assessee for A.Y 2018-19 is dismissed as withdrawn as assessee has opted to settle the issue under Vivad se Vishwas Scheme. Liberty is granted to assessee to revive the appeal in case application of assessee under Vivad se Vishwas Scheme, 2024 fails to mature.

5.

In the result, appeal of assessees in as withdrawn. The order is pronounced in the open court on 03.02.2025.

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