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Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI
Before: Ms. MADHUMITA ROY & SHRI AVDHESH KUMAR MISHRA
Assessment Year: 2013-14 DCIT Vs Kobelco Cranes India Pvt. Ltd., Circle-14(2), C-20, South Extension, New Delhi. Part-2, New Delhi. PAN No.AAECK0664R APPELLANT RESPONDENT Ms. Prachi, CA Assessee represented by Department represented by Ms. Anima Barnwal, CIT DR Date of hearing 18.03.2025 Date of pronouncement 18.03.2025 O R D E R PER BENCH All these five appeals are filed by the Assessee and Revenue against different orders of the Ld. CIT(Appeals)-44, New Delhi for the assessment years 2012-13, 2013-14 &2014-15 respectively .
Learned AR representing the assessee at the outset submitted that assessee has filed an application for withdrawal of the instant appeals on the ground that for the impugned assessment years under consideration he has opted for settlement under Vivad Se Vishwas Scheme, 2024. A copy of Form no. 2 under the said
3 Kobelco Cranes India Pvt. Ltd. scheme in each of the appeal has also been annexed along with the application.
Accordingly, the learned counsel submitted that assessee may be allowed to withdraw the instant appeals. The Revenue could not controvert the averments made in the application.
Under these facts and circumstances of the matter the appeals are dismissed as withdrawn. However, the appellant is granted liberty, in the event of benefit under the VSVS Scheme, 2024 is not extended to him, for revival of the appeals before the Tribunal by making appropriate application.
The appeals are dismissed as withdrawn.