Loading judgment…
Facts
The assessee has appealed an order from the CIT(A) for AY 2018-19. During the hearing, the assessee's counsel informed the tribunal that the assessee had applied for and been accepted into The Direct Tax Vivad se Visvas Scheme, 2024 (DTVSV,24). Consequently, the assessee requested to withdraw the appeal.
Held
The tribunal considered the assessee's application for withdrawal and the lack of objection from the revenue. The appeal was dismissed as withdrawn with liberty to both parties to file a Miscellaneous Application for restoration if the DTVSV,24 application is not settled.
Key Issues
Whether the assessee can withdraw the appeal after applying for and being accepted into the DTVSV Scheme, and if so, under what conditions.
Sections Cited
250 of the Income-tax Act, 1961, DTVSV, 2024
AI-generated summary — verify with the full judgment below
Before: SHRI SIDDHARTHA NAUTIYAL & SHRI BIJAYANANDA PRUSETH
आदेश / O R D E R
PER BIJAYANANDA PRUSETH, AM:
This appeal by the assessee emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’), dated 28.06.2024 by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘CIT(A)’] for the Assessment Year (AY) 2018-19.
At the outset, learned Counsel for the assessee submits that the assessee has applied for the benefits of The Direct Tax Vivad se Visvas Scheme, 2024 (DTVSV,24) and his application has been accepted. The learned Authorised Representative (ld. AR) of the assessee further submits that he may be allowed to withdraw this appeal. He has also filed copy of application of VSVS, 24 and requested to permit appellant to withdraw her appeal. This fact was confronted with learned Senior departmental representative (ld. Sr. DR) of the revenue. The Id. Sr. DR for the Revenue submits that he has no objection, if the appeal of the assessee is dismissed as "withdrawn".
We have heard both parties and perused the application of assessee for withdrawal of appeal. Considering the prayer of assessee, the appeal of the assessee is dismissed as "withdrawn" with liberty to the assessee as well as to the revenue that in case the application preferred by the assessee under DTVSV,2024 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of the appeal or any further direction and in such event, the appeal shall get restored. The Assessing Officer is directed to pass the consequential order.
In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced under proviso to Rule 34 of ITAT Rules, 1963 in the open court on 30/04/2025.