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Facts
The assessee, Gomur Fabrics Private Limited, filed an appeal against the order of the Commissioner of Income Tax (appeals). The assessee requested to withdraw the appeal to settle the matter under the Direct Taxes Vivad Se Vishwas Scheme, 2024. The assessee provided necessary documentation for the settlement.
Held
The appeal was filed by the assessee against an order of the Commissioner of Income Tax (appeals). The assessee sought to withdraw the appeal due to settling the dispute under the Vivad Se Vishwas Scheme. The DR had no objection to the withdrawal.
Key Issues
Withdrawal of appeal due to settlement under Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, JODHPUR BENCH (Virtual
Before: DR. MITHA LAL MEENA, HONBLE & DR. S. SEETHALAKSHMI, HONBLE
This appeal by the assessee is directed against the order of the Commissioner of Income Tax (appeals), Ajmer dated 03.10.2018 in respect of Assessment Year 2017-18. 2. None attended for the assessee. However, the appellant had requested to withdraw the instant appeal in view of settling the matter under the Direct Taxes Vivad Se Vishwas Scheme, 2024. The assesse has furnished copies of Form 2 for settlement of the disputed demand as per Acknowledgement by designated authority. Accordingly, the appellant has made a request to permit withdrawal of the captioned appeal. The Id. DR has no objection to the assessee's request for withdrawal of this appeal.
Accordingly, this appeal of the assessee is dismissed as withdrawn. Order pronounced on 07/05/2025/05/2025 in open Court. (DR. S.SEETHALAKSHMI) JUDICIAL MEMBER Dated: 07/05/2025 (DR. MITHA MITHA LAL MEENA) ACCOUNTANT MEMBER Copies to : (1) The appellant. (2) The respondent. (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By Oder