FARFETCH INDIA PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT, DELHI

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ITA 5555/DEL/2024Status: DisposedITAT Delhi02 May 2025Bench: SHRI MAHAVIR SINGH (Vice President), SHRI PRADIP KUMAR KEDIA (Accountant Member)2 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The Tribunal dismissed the appeal as withdrawn, granting the assessee liberty to seek restoration if they failed to avail the DTVSV Scheme benefits for bonafide reasons.

What were the facts?

The assessee sought to withdraw the appeal as they had filed a declaration under the Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024. The Revenue had no objection to the withdrawal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “I-FRIDAY” BENCH: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Rajesh Dhanesta, Sr.DR
Hearing: 02.05.2025Pronounced: 02.05.2025
1.

The captioned appeal has been filed at the instance of the assessee against the final assessment order dated 30.10.2024 passed u/s 143(3) r.w.s 144C(13) r.w.s 144B of the Act pertaining to assessment year 2021-22 in pursuance of direction of Dispute Resolution Panel-2, New Delhi (“DRP”) dated 30.09.2024 .

2.

At the time of hearing, no one attended on behalf of the assessee. Vide letter dated 17.04.2025, it is submitted that the assessee has filed declaration in Form 1 in order to avail “The Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024”. Form 2 has also been issued by the Income Tax Department. The Ld. Counsel of the assessee thus sought withdrawal of the captioned appeal.

3.

The Ld. Sr. DR for the Revenue stated that he has no objection to the proposed withdrawal of the appeal as sought on behalf of the assessee.

4.

In the light of oral/written request made on behalf of the assessee, the captioned appeal is dismissed. However, in the event, the assessee fails to avail the benefit of DTVSV Scheme for any bonafide reasons, then the assessee concerned shall be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.

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