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Facts
The assessee, Shri Brijlal Sadhuram Sonwani, had an appeal pending before the ITAT for Assessment Year 2010-11. The assessee subsequently opted for the benefits of the "Direct Tax Vivad Se Vishwas Act, 2024," filing Form No. 2 and seeking to withdraw the appeal, which the Departmental Representative did not object to.
Held
The Tribunal, noting that the assessee had opted for the Vivad Se Vishwas scheme and the Departmental Representative had no objection, allowed the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn, and the Assessing Officer was directed to pass consequential orders.
Key Issues
Whether an appeal before the Income Tax Appellate Tribunal can be withdrawn by the assessee after opting for the Direct Tax Vivad Se Vishwas Act, 2024.
Sections Cited
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Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA
PER DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER:
At the outset itself, Shri Mehul Ranpura, Learned Counsel for the assessee submitted before the Bench that assessee has opted for the benefit of the "Direct Tax Vivad Se Vishwas Act, 2024" and filed form no.2 on 04.03.2025. It is submitted that the assessee has received form no.2 thereof. We have received copy of Form No.2 issued by the Ld. Pr.CIT, Designated Authority which is filed and placed on record. In view of this, the ld.counsel submitted that assessee has prayed for withdrawal of the appeal to which, the learned Departmental Representative (in short “the Ld. DR