AJAY KUMAR,PATNA vs. ITO WARD 4(1), PATNA

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ITA 428/PAT/2024Status: DisposedITAT Patna01 April 2025AY 2017-182 pages

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Income Tax Appellate Tribunal, “PATNA” BENCH PATNA

Before: SHRI GEORGE MATHAN

For Respondent: Shri Ashwani Kr. Singal, JCIT
Hearing: 01.04.2025Pronounced: 01.04.2025

Present for: Appellant by : None (withdrawal Application) Respondent by : Shri Ashwani Kr. Singal, JCIT Date of Hearing : 01.04.2025 Date of Pronouncement : 01.04.2025 O R D E R Per Bench : This is an appeal filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi [hereinafter referred to as “the Ld. CIT(A)”] vide Order No. ITBA/NFAC/S/250/2023- 24/1057130001(1) dated 17.10.2023 passed u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for AY 2017-18.

2.

None appeared on behalf of the assessee and Shri Ashwani Kr. Singal, JCIT appeared on behalf of the revenue.

3.

At the time of hearing, we notice that an application for withdrawal of the appeal dated 06.03.2025 on behalf of the assessee has been placed on record that the assessee has availed Vivad-se-Vishwas Scheme, 2024 in respect of the impugned appeal. Considering the above submissions, the appeal of the assessee is hereby dismissed as withdrawn. However, the Ajay Kumar, AY: 2017-18 assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order dictated and pronounced in the open court.

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