Loading judgment…
Facts
The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee submitted a petition to withdraw the appeal as they had opted to avail the benefit of the Vivad se Vishwas Scheme, 2024.
Held
The Tribunal considered the assessee's application for withdrawal of the appeal. As the assessee had applied for and received approval under the Vivad se Vishwas Scheme, 2024, the Tribunal allowed the withdrawal.
Key Issues
Whether the assessee can withdraw the appeal to avail the benefit of the Vivad se Vishwas Scheme, 2024.
Sections Cited
Section 91(1) and 91(4) of the Finance (No.2) Act, 2024
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
O R D E R Per Bench
This is an appeal filed by the assessee against the order of the ld CIT(A) This is an appeal filed by the assessee against the order of the ld CIT(A) This is an appeal filed by the assessee against the order of the ld CIT(A)- NFAC, Delhi dated dated 14.7.2023 in Appeal No. NFAC/2014-15/10172286 15/10172286 for the assessment year 2015 2015-16.
Shri Khubchand T Pandya, ld Sr hri Khubchand T Pandya, ld Sr DR appeared for the revenue DR appeared for the revenue .
P a g e 1 | 3 Assessment Year : 2017-18
Vide petition dated 24.5.2025, theassessee submitted before us that the assessee wants to withdraw the present appeal since it has opted to avail benefit of Vivad se Vishwas Scheme, 2024 and in its submission, the assessee has also enclosed copies of Form No. 1 issued by the Pr. CIT of Income Tax, approving the applications filed by the assessee under the Vivad se Vishwas Scheme, 2024. It is stated that the assessee does not wish to pursue the present appeal since their application under Vivad se Vishwas Scheme, 2024 has been approved by the Income Tax Department and requested that their application for withdrawal of appeal may please be accepted.
In reply, Ld. Departmental Representative for the Revenue stated that he has no objection to withdraw of the present appeal.
We have considered the application of the assessee for withdrawal of the appeal on the ground that their application has been approved under Vivad se Vishwas Scheme, 2024. A reference has been made in sub-Section (1) and Undertaking given under sub-Section (4) of Section 91 of the Finance (No.2) Act, 2024 of Direct Tax Vivad se Vishwas Scheme, 2024 for the purpose of withdrawal of appeal. In the light of the provisions made in the Scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2024 is hereby allowed.
P a g e 2 | 3 Assessment Year : 2017-18
In the result, appeal of the assessee stand dismissed as withdrawn. Order dictated and pronounced in the open court on 12/06/2025.