What did the Tribunal hold?

The assessee's application for the Vivad-se-Vishwas Scheme, 2024 has been filed and Form 2 has been received. Considering the submissions, the appeal is dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee submitted a letter stating their intention to withdraw the appeal as they had availed the Vivad-se-Vishwas Scheme, 2024.

What were the issues?

Withdrawal of appeal due to availing Vivad-se-Vishwas Scheme, 2024.

Anupama Mohapatra, Bargarh vs ACIT | ITAT Cuttack 2025

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 07/04/2025Pronounced: 07/04/2025

(नििाारण वर्ा / Assessment Year : 2018-2019) Anupama Mohapatra, Vs ACIT, Central Circle, Sambalpur CO: Sunil Kumar Mohapatra, AT/PO/PS: Bandutikra, Dist: Baragarh-768028 PAN No. :ALVPM 4991 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee by : Shri P.K.Mishra, Advocae राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr.DR सुनवाई की तारीख / Date of Hearing : 07/04/2025 घोषणा की तारीख/Date of Pronouncement : 07/04/2025 आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 17.05.2024, passed in ITBA/APL/S/250/2024-25/1064951165(1) for the assessment year 2018-2019.

Shri P.K.Mishra, Advocate appeared on behalf of the assessee. Shri S.C.Mohanty, Sr. DR appeared on behalf of the revenue.

At the time of hearing, a letter has been filed by the assessee in which it has been submitted that he wants to withdraw the present appeal as the assessee has availed Vivad-se-Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through e-filing portal and

ANUPAMA MOHAPATRA,BARGARH vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, SAMBALPUR, SAMBALPUR

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What were the facts?

What were the issues?

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