VINOD RAJ KUMAR,U.K. vs. ACIT, INTT. TAX CIRCLE-2(1)(2), DELHI

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ITA 2522/DEL/2024Status: HeardITAT Delhi27 December 2024AY 2017-18Bench: SHRI MAHAVIR SINGH (Vice President), SHRI AVDHESH KUMAR MISHRA (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 Tribunal acknowledged the appellant's submission of the certificate under Rule 5 of the VSVS Rules and allowed the withdrawal of the appeal as requested. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant filed an appeal against an assessment order dated 19.03.2024 for AY 2017-18, passed under section 147 read with section 144C(13) of the Income Tax Act, 1961. During the appellate proceedings, the appellant submitted a certificate in Form No. 2 from the designated authority, granted under Rule 5 of the VSVS Rules, 2024, and sought to withdraw the appeal.

What were the issues?

Whether the appeal should be allowed to be withdrawn upon submission of a certificate under Rule 5 of the Vivad se Vishwas Scheme Rules.

Which sections of the Income-tax Act were involved?

Section 147,Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI AVDHESH KUMAR MISHRA

Hearing: 27/12/2024Pronounced: 27/12/2024

Vinod Raj Kumar ACIT Lygon Cottage Bute Avenue Int. Tax Richmond Vs. Circle-2(1)(2), Surrey UK TW10 7AX Delhi UK TW107AX PAN : BYUPK5458F (Appellant) (Respondent) Appellant by Sh. V Rajkumar, Advocate Respondent by Sh. Om Parkash, Sr. DR Date of Hearing 27/12/2024 Date of Pronouncement 27/12/2024 ORDER

PER AVDHESH KUMAR MISHRA, AM

1.

This appeal for the Assessment Year (hereinafter, the ‘AY’) 2017- 18 filed by the Assessee is directed against the order dated 19.03.2024 passed under section 147 r.w.s. 144C(13) of the Income Tax Act. 1961 (hereinafter ‘The Act’) by the Assistant Commissioner of Income Tax, Int. Tax Circle-2(1)(2), Delhi [hereinafter, the ‘ACIT’].

2.

During the course of appellate proceeding before us, the appellant/assessee submitted that the appellant had been granted a certificate by the designated authority in Form No. 2 on 11th December, 1 2024 under the provision of Rule 5 of VSVS Rules for the relevant year. A copy of the same was submitted before us with the prayer for withdrawal of the appeal.

3.

In view of the above facts, we hereby allow the withdrawal of the appeal filed by the appellant/assessee. Thus, this appeal is dismissed as withdrawn. 4. In the result, the appeal of the assessee is dismissed. Order pronounced in open Court on 27th December, 2024

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