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Facts
Two separate appeals were filed by the assessee against orders of the CIT(A) for AY 2013-14 and 2014-15. The tax dispute was settled under the Direct Tax 'Vivad Se Vishwas Act, 2020'. The assessee requested to withdraw the appeals.
Held
The assessee's counsel stated that the tax dispute has been settled under the Direct Tax 'Vivad Se Vishwas Act, 2020', and requested to withdraw the appeal. On this concession, the appeals were dismissed as withdrawn.
Key Issues
Whether the assessee should be allowed to withdraw the appeal as the tax dispute has been settled under the Vivad Se Vishwas Act, 2020.
Sections Cited
Direct Tax Vivad Se Vishwas Act, 2020
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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI SUNIL KUMAR SINGH, HON’BLE
Both these appeals are disposed of by this common order for the sake of convenience.
At the very outset, the Counsel for the assessee stated that the tax dispute has been settled under the Direct Tax ‘Vivad Se Vishwas Act, 2020’, therefore, the assessee may be allowed to withdraw the appeal.
On such concession both these appeals are dismissed as withdrawn.
Order pronounced in the open Court on 23rd September, 2024 at Mumbai.