FOOD CORPORATION OF INDIA WORKERS CO-OP CREDIT SOCIETY,CUTTACK vs. ACIT CIRCLE-2(1), CUTTACK

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ITA 30/CTK/2023Status: DisposedITAT Cuttack03 June 2025AY 2010-112 pages

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Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: SHRI DUVVURU RL REDDY, VP & SHRI RAKESH MISHRA, AM

For Appellant: Shri Dillip Kumar Mohanty, AR
For Respondent: Shri S.C. Mohanty, DR
Hearing: 20.05.2025Pronounced: 03.06.2025

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 07.12.2022 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 vide application dated 20.05.2025 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Hence, we are dismissing the appeal as withdrawn with a liberty to the assessee to get the appeal revived by filing necessary miscellaneous

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 03.06.2025.

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