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Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR
PER NIKHIL CHOUDHARY, A.M. This is an appeal filed by the assessee against the order of the ld. JCIT(A), Thane, dated 13.02.2024 passed under section 250 of the Income Tax Act, 1961 partly allowing the appeal of the assessee which was filed against the order of the ld. AO under section 143(1) dated 8.07.2022. The grounds of appeal are as under:- “1. That the ld. Appellate authority has grossly erred in facts and circumstances of the case to confirm the addition of Rs. 4,61,630/-.
That the addition of Rs. 4,61,630/- added considering, addition U/s 36(1)(va) vis- a-vis 43B of IT Act, 1961, is arbitrary and bad in law.
That the Assessee crave leaves to raise any other ground/s on or before the date of hearing to prove that the order passed is bad.”
At the time of a case being called out for hearing, Sh. Hemant S. Modh, ld. AR drew our attention to his earlier application dated 27.01.2025 requesting for permission to withdraw the appeal in view of his opting for the DTVSV Scheme, 2024. 1 A.Y. 2021-22 Sameer Chile It was informed that since the matter had been settled under the DTVSV, Scheme, 2024 the appeal may be allowed to be withdrawn.
Sh. Alok Bhura, Sr. DR had no objection to the withdrawal of the appeal. Therefore, in the circumstances, the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced on 21.05.2025 in the open Court. [KUL BHARAT] [NIKHIL CHOUDHARY] VICE PRESIDENT ACCOUNTANT MEMBER DATED: 21/05/2025 Sh