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Facts
The assessee, Mascot Electromech Pvt. Ltd., filed an appeal against the order of the Ld. CIT(A). At the time of hearing, the assessee had availed the Vivad-se-Vishwas Scheme, 2024 and filed the necessary forms. The assessee also requested withdrawal of the appeal.
Held
The Tribunal noted that the assessee had availed the Vivad-se-Vishwas Scheme and requested withdrawal of the appeal. Considering the submissions, the appeal was dismissed as withdrawn.
Key Issues
Whether the appeal should be dismissed as withdrawn due to the assessee's participation in the Vivad-se-Vishwas Scheme and a subsequent request for withdrawal.
Sections Cited
250 of the Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI
Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY
Per Bench : The captioned appeal by the assessee is against the order of the Ld. Commissioner of Income Tax (Appeal), NFAC, Delhi (hereinafter referred to as "the Ld. CIT(A)"] vide dated 13.11.2023 passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as "the Act") for AY 2014-15. 2. None represented on behalf of the assessee and Shri Khubchand Pandya appeared on behalf of the revenue.
At the time of hearing, we notice that the assessee has availed Vivad- se-Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority. Form No. 2 has also been issued by the department. The assessee has also made a request for withdrawal of the appeal. Considering the above submissions, the appeal of the assessee is hereby dismissed as withdrawn. However, the assessee will be at liberty to get his appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department.
In the result, the appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced in the open court. (Ratnesh Nandan Sahay) Accountant Member Sat Dated: 8th May, 2025 JD, Sr. P.S. Copy to:
The Appellant: Mascot Electromech Pvt. Ltd.
Respondent - DCIT/ACIT, Circle-2, Jamshedpur
CIT(A), NFAC, Delhi
Pr. CIT
DR, ITAT, Patna
Guard file.By Order