SANJIV MAHESHWARI,NEW DELHI vs. INCOME TAX OFFICER DELHI, DELHI

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ITA 4622/DEL/2024Status: DisposedITAT Delhi19 December 2024AY 2014-15Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal noted the assessee's election to settle the dispute through the Vivad Se Vishwas Scheme, 2020 (2.0) and their request for withdrawal of appeals. As the Revenue did not contest these averments, the tribunal dismissed both appeals as withdrawn.

What were the facts?

The assessee filed twin appeals against orders from the National Faceless Appeal Centre for assessment years 2014-15 and 2015-16, which stemmed from proceedings under sections 147 read with 144 of the Income-tax Act. Subsequently, the assessee submitted applications indicating an intention to settle the dispute under the Vivad Se Vishwas Scheme, 2020 (2.0) and requested to withdraw the instant appeals.

What were the issues?

Whether the assessee's appeals should be dismissed as withdrawn due to their decision to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI BRAJESH KUMAR SINGH

For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Hearing: 27.12.2024Pronounced: 27.12.2024

O R D E R PER BENCH: Thess assessee’s twin appeals & 4623/Del/2024 for assessment years 2014-15 and 2015-16, arise against National Faceless Appeal Centre (NFAC), Delhi’s DIN and orders nos. ITBA/NFAC/S/250/2024- 25/1067465132(1) & ITBA/NFAC/S/250/2024-25/1067465675(1) of even date 08.08.2024, in case nos. NFAC/2013-14/10117475 & NFAC/2014-15/10117476, respectively, in proceedings u/s 147 read with section 144 of the Income-tax Act, 1961, hereinafter referred to as the ‘Act’.

Heard both the parties. Case file perused.

2.

It transpires that the assessee herein has filed identical application(s) dated 25.12.2024 stating therein that for the impugned assessment years, he has opted to & 4623/2024 settle the dispute under the Vivad Se Vishwas Scheme, 2020 (2.0) and wishes to withdraw the instant appeals. The Revenue is very fair in not disputing all these averments at this stage. Dismissed as withdrawn.

3.

This assessee’s twin appeals & 4623/Del/2024 stand dismissed as withdrawn subject to all just exceptions. A copy of this common order be placed in the respective case files.

Order pronounced in open court on 27.12.2024.

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