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Facts
The assessee filed an appeal for A.Y. 2015-16 against the CIT(A)'s order. The counsel for the assessee stated that the assessee has opted to settle the issue under the Vivad Se Vishwas Scheme (VSVS) 2024, having filed Form No. 1, and requested to withdraw the appeal.
Held
The Tribunal allowed the assessee to withdraw the appeal as prayed. It also granted liberty to the assessee to revive the appeal if the VSVS application fails to mature, ensuring that the Registry will not insist on a separate application for condonation of delay for recalling the order, if filed beyond time due to delayed communication of the VSVS outcome.
Key Issues
Withdrawal of appeal due to opting for Vivad Se Vishwas Scheme (VSVS 2024), and conditions for revival of the appeal including condonation of delay if the VSVS application fails.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “SMC”, DELHI
(A.Y.2015-16) MMTC-Pamp India P. LTd., Plot No. 221, Ground Floor, Okhla Industrial Estate, Phase-III, S.O Tehkhand South East Delhi-110020 ...... अपीलाथ�/Appellant PAN: AAFCM-3576-K बनाम Vs. Assistant Commissioner of Income Tax, Special Range 6, C.R Building, ITO, I.P Estate, ..... �ितवादी/Respondent New Delhi 110002 अपीलाथ� �ारा/ Appellant by : Ms. Deepti Gupta, Chartered Accountant �ितवादी�ारा/Respondent by : Shri Rajesh Tiwari, Sr. DR सुनवाई क� ितिथ/ Date of hearing : 10/12/2024 घोषणा क� ितिथ/ Date of pronouncement : : 10/12/2024 आदेश/ORDER
PER VIKAS AWASTHY, JM:
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as 'the CIT(A)') dated 12.01.2024, for assessment year 2015-16.
The counsel for the assessee stated at Bar that the assessee has opted to settle the issue in appeal under VSVS 2024. He placed on record copy of Form No. 1 filed under the scheme and submitted that Form No. 2 from the Department is awaited. He prayed for withdrawing the appeal.
The assessee is allowed to withdraw the appeal as prayed for.