SARATHI PRASAD MUNI,HINJLI,GANJAM vs. INCOME TAX OFFICER, BERHAMPUR
ITA 404/CTK/2024Status: DisposedITAT Cuttack07 April 2025AY 2015-161 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The assessee's withdrawal of the appeal was accepted. The appeal was dismissed as withdrawn. The assessee was given liberty to seek restoration of the appeal if the Vivad Se Vishwas Scheme application was not accepted.
What were the facts?
The assessee filed an appeal against the order of the CIT(A). At the time of hearing, the assessee filed 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 under Vivad-se-Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Vivad-se-Vishwas Scheme, 2024
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR
Hearing: 07/04/2025Pronounced: 07/04/2025
O R D E R
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