DHARMENDRA KUMAR,MUZAFFARPUR vs. DCIT, CIRCLE-1, MUZAFFARPUR

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ITA 565/PAT/2022Status: DisposedITAT Patna11 March 2025AY 2010-112 pages

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Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA

Before: SHRI RAJESH KUMAR, AM & SHRI PRADIP KUMAR CHOUBEY, JM

For Appellant: Shri Abhi Sarkar, Adv
For Respondent: Shri Ashwani Kumar, Sr. DR
Hearing: 04.03.2025Pronounced: 12.03.2025

(Assessment Year:2010-11) Commissioner of Income- Dharmendra Kumar, tax (Appeals), Patna Vill- Javadih, P.O- Turki, Turki, Muzaffarpur, C.R. Building, Birchand Patel Vs. Bihar - 844127 Marg, Patna - 800001 (Appellant) (Respondent) PAN No. AUZPK1472H Assessee by : Shri Abhi Sarkar, Adv. Revenue by : Shri Ashwani Kumar, Sr. DR Date of hearing: 04.03.2025 Date of pronouncement : 12.03.2025 O R D E R

Per Rajesh Kumar, AM:

1.

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 28.03.2022 for the AY 2010-11.

2.

At the time of hearing, it was pointed out that the assessee has already gone into Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing form no.1, with the competent authority and therefore, prayed before the Bench that the assessee may be allowed to withdraw this appeal to which the ld. DR did not oppose.

3.

Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever.

Order pronounced in the open court on 12.03.2025.

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