ACIT vs Y.K. Dalmia, (HUF), Rourkela | ITAT Cuttack 2025

Income Tax Appellate Tribunal, “CUTTACK BENCH, CUTTACK

Asst. Commissioner of Income Tax, Rourkela, Aayakar Bhawan, Uditnagar, Rourkela, Odisha - 769012 ..............…...…………….... Appellant vs. Y.K. Dalmia (HUF), Rourkela, W-7, Civil Township, Odisha - 769004 [PAN: AAAHY4445F] ......................................... Respondent Appearances by: Assessee represented by : None Department represented by : S.C. Mohanty, Sr. DR Date of concluding the hearing : 24.04.2025 Date of pronouncing the order : 02.05.2025 O R D E R

PER SANJAY AWASTHI, ACCOUNTANT MEMBER

The present appeal arises from order u/s 250 of the Income Tax Act, 1961 (hereinafter “the Act”), passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereafter “the Ld. CIT(A)”] vide order dated 02.09.2024 for AY 2014-15.

1.1 In this case, the Revenue has requested for withdrawing of this appeal as he has availed of the Direct Taxes Vivad Se Vishwas Scheme, 2024. Form 4 issued by the Income Tax Authorities has been enclosed vide appellant’s letter dated 01.04.2025.

In light of this request for withdrawal of this appeal, we allow the same.

In the result, this appeal is dismissed, having been withdrawn

Order pronounced on 02.05.2025

ASST. COMMISSIONER OF INCOME TAX, ROURKELA vs. Y.K. DALMIA, (HUF), ROURKELA

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