MOHIT GUPTA HUF,DELHI vs. ITO WARD 44(6), DELHI
Income Tax Appellate Tribunal, DELHI BENCHES : E : NEW DELHI
Before: SHRI M. BALAGANESH & SHRI ANUBHAV SHARMAAssessment Year: 2015-16
PER ANUBHAV SHARMA, JM:
This is an appeal preferred by the assessee against the order dated
08.04.2024 of the Commissioner of Income-tax (Appeals), NFAC, Delhi
(hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in Appeal No.NFAC/2014-15/10256109 arising out of the appeal before it against the order dated 23.05.2023 passed u/s 147 R.W.S. 144B of the Income Tax Act,
1961 (hereinafter referred to as ‘the Act’) by the NeAC, Delhi (hereinafter referred to as the Ld. AO).
2
At the time of hearing, it was pointed out on behalf of the assessee that the assessee has approached the competent authority for taking benefit of Direct Tax Vivad Se Vishwas Scheme, 2024. It was also brought to our knowledge that relevant forms have been issued in favour of the assessees. The ld. representatives of the assessee have submitted that the appeal will be settled according to the Direct Tax Vivad Se Vishwas Scheme, 2024 and request was made for withdrawal of the appeal with liberty to approach the Tribunal in case the appeal is not settled. The ld. DR had no objection to the withdrawal.
In the light of the aforesaid, the appeal referred in the title above is allowed to be withdrawn and accordingly is dismissed as withdrawn. However, in case the assessee or the Department is not satisfied with the final outcome of the Direct Tax Vivad Se Vishwas Scheme, 2024 proceedings, both the parties will be at liberty to get the appeal restored for decision on merits. 4. In the result, the appeal is considered dismissed as withdrawn.
Order pronounced in the open court on 18.03.2025. (M. BALAGANESH) (ANUBHAV SHARMA)
ACCOUNTANT MEMBER
JUDICIAL MEMBER
Dated: 18th March, 2025. dk