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Facts
The assessee filed a petition to withdraw the present appeal as they opted for the Vivad se Vishwas Scheme, 2024. The scheme application was approved by the Income Tax Department. The revenue had no objection to the withdrawal.
Held
The Tribunal considered the assessee's application for withdrawal based on the approval under the Vivad se Vishwas Scheme, 2024, referencing Section 91 of the Finance (No.2) Act, 2024. The Tribunal allowed the request for withdrawal.
Key Issues
Whether the appeal can be withdrawn by the assessee to avail the benefit of the Vivad se Vishwas Scheme, 2024.
Sections Cited
Section 91 of the Finance (No.2) Act, 2024
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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
Before: BEFORE S/SHRI GEORGE MATHANSHRI GEORGE MATHAN & RATNESH NANDAN SAHAY & RATNESH NANDAN SAHAY & RATNESH NANDAN SAHAY
Per Bench This appeal has been filed by the Assessee against the order passed by This appeal has been filed by the Assessee against the order passed by This appeal has been filed by the Assessee against the order passed by the Ld. Commissioner of Income Tax(Appeals) the Ld. Commissioner of Income Tax(Appeals)-NFAC, Delhi NFAC, Delhi dated dated 18.5.2024 in appeal No.NFAC/2015 appeal No.NFAC/2015-16/10119425 for Assessment Year 2013 16/10119425 for Assessment Year 2013-14.
Vide petition Vide petition, theassessee submitted before us that the assessee wants to theassessee submitted before us that the assessee wants to withdraw the present appeal since it has opted to avail benefit of Vivad se withdraw the present appeal since it has opted to avail benefit of Vivad se withdraw the present appeal since it has opted to avail benefit of Vivad se Vishwas Scheme, 2024 and i Vishwas Scheme, 2024 and in its submission, the assessee has also enclosed submission, the assessee has also enclosed
P a g e 1 | 3 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.
In the result, the captioned appeal is dismissed as withdrawn. Order dictated and pronounced in the open court on 10/06/2025.