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Facts
Parmod Kumar Arora, the assessee, filed an appeal for the assessment year 2017-18 against an order of the Ld. CIT(Appeals). During the hearing, the assessee requested to withdraw the appeal, citing that the matter had been settled under the "Direct Tax Vivad se Vishwas Scheme, 2024" after completing the necessary procedural steps (filing Form 1 and receiving Form 2).
Held
The Income Tax Appellate Tribunal acknowledged the assessee's application for withdrawal and the confirmed settlement under the Direct Tax Vivad se Vishwas Scheme, 2024. Consequently, the Tribunal dismissed the assessee's appeal as withdrawn.
Key Issues
Whether an appeal can be dismissed as withdrawn by the Tribunal following settlement under the Direct Tax Vivad se Vishwas Scheme, 2024.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH “SMC” NEW DELHI
Before: SHRI CHALLA NAGENDRA PRASAD
सुनवाईक�तारीख/ Date of hearing: 05.12.2024 05.12.2024 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals), New Delhi dated 09.04.2024 for the assessment year 2017-18.
At the time of hearing Ld. Counsel for the assessee furnished a letter dated 02.12.2024 stating that assessee wants to withdraw the appeal for the reason mentioned in the letter. The content of the letter is as under:
Ld. Counsel for Assessee seeks permission to withdraw this appeal as the issue in appeal has been settled under the Direct Tax Vivad se Vishwas Scheme, 2024 and Form no. 1 has already been submitted by the assessee under the scheme. It is also submitted that Form-2 has been issued to the Assessee on 19.11.2024 and a copy is placed on record.
In view of the above submission of Ld. Counsel and considering the fact that the Assessee had filed Form No.1 under DTVSVS and Form 2 was also issued accepting the declaration to settle the issue under the scheme, the appeal of assessee is dismissed as withdrawn.