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Facts
The assessee and revenue have filed appeals against orders of the CIT(A) for various assessment years. The assessee informed the tribunal that they have opted for the Vivad Se Vishwas scheme for these appeals. Consequently, the assessee requested that the appeals be withdrawn.
Held
The Tribunal noted that the assessee has opted for the Vivad Se Vishwas scheme for the appeals. In view of this, the appeals were considered withdrawn and dismissed as infructuous. Liberty was granted to both parties to file an application for recalling the appeals if the scheme application is not accepted.
Key Issues
Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.
Sections Cited
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Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI
Before: SHRI OM PRAKASH KANT & SHRI SANDEEP SINGH KARHAIL
Per : OM PRAKASH KANT, Accountant Member:
The captioned appeals by the assessee and revenue have been preferred against the separate orders passed by the Ld. Commissioner of Income Tax (Appeals) for respective assessment years.
920/M/2024 IMC Chamber of Commece and Industry 2. At the outset the Ld. Counsel for the assessee submitted that assessee has opted for direct tax Vivad Se Vishwas scheme, 2024 in respect of three appeals of the assessee and one appeal of the revenue. In view of the Vivad Se Vishwas Scheme opted by the assessee these appeals are claimed to be withdrawn and therefore dismissed as infructuous, with liberty to the assessee as well as revenue to file an application for recalling the appeals in case the application of assessee under Vivad Se Vishwas Scheme is not accepted.
In the result all the three appeals of the assessee and revenue are dismissed.
Order pronounced in the open court on 29.11.2024.