SHAKTI DHAR DOBHAL,BANGALORE vs. INCOME TAX OFFICER, BOKARO

Assessee represented by None Department represented by Shri Khubchand T. Pandya, Sr.DR Date of hearing 03/02/2025 Date of pronouncement 04/02/2025 O R D E R PER: PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER: 1. Both these appeals preferred by the assessee emanate from the separate orders of National Faceless Appeal Centre, Delhi (NFAC)/learned Commissioner of Income Tax (Appeals) [in short, the ld. CIT(A)] both dated 27/06/2023 for the Assessment Year (AY) 2015-16 & 2016-17 respectively as per the grounds of appeal on record. Facts and circumstances of both these appeals are common, therefore, with the consent of parties, both these appeals were clubbed and heard together and are being decided by this common order.

2. At the very outset, the assessee had filed an application stating that they are proceeding for Direct VSV Scheme of the department. This was also accepted by the learned Senior Departmental Representative (ld. Sr. DR) for revenue that when the intention of the assessee is clear that they are proceeding for the settlement of tax dispute within the said scheme of the department, &210/Ran/2023 Shakti Dhar Dobhal Vs ITO therefore in such scenario, it does not serve any purpose to keep the appeal pending before the Tribunal at this stage. We therefore, treat these appeals of the assessee being dismissed as withdrawn with the liberty that in case the assessee fails to reach logical end through Direct VSV Scheme, in such scenario within the para meters of law, he shall be allowed to apply of reinstatement of these appeals. Accordingly, both these appeals of the assessee are dismissed as withdrawn.