RUCHITA HARLALKA,DELHI vs. INCOME TAX OFFICER, WARD-1, BONGAIGAON, BONGAIGAON

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ITA 196/GTY/2024Status: DisposedITAT Guwahati28 July 2025AY 2014-15Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed appeals against the orders of the National Faceless Appeal Centre for assessment years 2014-15 and 2015-16. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘GUWAHATI’ BENCH, GUWAHATI’

Before: SHRI RAJESH KUMAR, AM & SHRI MANOMOHAN DAS, JM

For Respondent: Shri Kausik Ray, DR
Hearing: 23.07.2025Pronounced: 28.07.2025

O R D E R Per Rajesh Kumar, AM:

These appeals preferred by the assessee against the orders of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 18.09.2024, 02.09.2024 for the AYs2014-15 & 2015-16.

2.

At the outset, Ld. Counsel for the assessee requested to withdraw the instant appeal vide application dated 14.01.2025, which reads as under: -“To The Income Tax Appellate Tribunal, Guwahati Bench, Guwahati (Assam) Subject: Request for withdrawal of ITAT Appeal filed for A.Y. 2014-15 Reference: Ruchita HarlalkaPAN-ACRPH9316F Dear Sir/Mam,

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 28.07.2025.

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