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Facts
The assessee, Shri Raju Kumar, filed an appeal for Assessment Year 2017-18. During the hearing, it was brought to the Bench's attention that the assessee had opted for the Vivad Se Vishwas Scheme 2024 (VSVS 2024) and had filed the necessary applications under the scheme. The scheme mandates the withdrawal of appeals.
Held
The Tribunal noted that as per the VSVS scheme, the assessee is required to withdraw their appeal. The assessee had filed an application for withdrawal of the appeal to settle the disputed tax under the VSVS scheme. Accordingly, the Tribunal considered the appeal as withdrawn.
Key Issues
Whether the appeal should be dismissed as withdrawn in light of the assessee opting for the Vivad Se Vishwas Scheme 2024.
Sections Cited
Vivad Se Vishwas Scheme 2024
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Income Tax Appellate Tribunal, “SMC” BENCH PATNA
Appearances by: Assessee represented by : None Department represented by : Shri Ashwani Kr. Singal, JCIT Date of concluding the hearing : 27.02.2025 Date of pronouncing the order : 27.02.2025
ORDER PER BENCH
The present appeal arises from the order of the Ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as the “Ld. CIT(A)”], vide order dated 02.07.2024 for AY 2017-18. 2.1 At the time of hearing, it was pointed out that the assessee has already opted for Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing Forms No.2 with the competent authority. The assessee has, Shri Raju Kumar therefore prayed before the Bench that the case may be adjourned till the VSVS process is complete. It is seen that as per the VSVS the assessee has to withdraw his appeal as per the scheme. The assessee has filed the withdraw application, which is as follows: “Most respectfully sheweth: The captioned appeal has been listed for hearing on 27.02.2025. It is in this regard respectfully submitted that the assessee has on 30.01.2025 filed an application in Form 1 under the Direct Tax Vivad Se Vishwas Scheme, 2024 (‘the DTVSVS’). The application filed by the assessee has been accepted and Form 2 under DTVSVS has been issued on 14.02.2025, copy enclosed. The assessee is going to make payment of the balance tax determine determined under DTVSVS and the scheme mandates withdrawal of appeal. It is therefore humbly requested that the captioned appeal filed by the assessee may kindly be allowed to be withdrawn, so that the disputed tax can be settled under the DTVSVS.”
Accordingly, we are dismissing this appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS- 2024, for any reason, whatsoever.
In the result, the appeal of the assessee is dismissed, as withdrawn.
Order pronounced in the court on 27.02.2025