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Facts
The assessee has filed appeals against the order of the CIT(A) for AY 2014-15 and 2015-16. During the hearing, the assessee's AR submitted that a declaration was filed under the direct tax Vivad Se Vishwas Scheme.
Held
The Tribunal, on the request of the assessee's AR, dismissed the appeals as withdrawn, with liberty to reinstate them if the Vivad Se Vishwas Scheme application is not accepted.
Key Issues
Whether the appeals should be dismissed as withdrawn due to the filing of a declaration under the Vivad Se Vishwas Scheme.
Sections Cited
250, Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C’’ BENCH: BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
These appeals at the instance of the assessee are directed against order of ld. CIT(A)-11, Bangalore dated 17.5.2024 passed u/s 250 of the Income Tax Act, 1961 (in short “The Act”) for the assessment year 2014-15 and 2015-16.
At the time of hearing, the ld. A.R. of the assessee has filed a letter dated 22.11.2024 along with a copy of Form-1 filed under the direct tax Vivas Se Vishwas Scheme dated 23.10.2024 and stated that the assessee has filed a declaration in Form-1 to settle the disputed issues under the DTVSV Scheme, 2024 and as per the provisions of this scheme on receipt of Form-2, the appeal pending before the Hon’ble Tribunal would be deemed to have been &1372/Bang/2024 Shivlal, Bangalore Page 2 of 2 withdrawn. We accordingly at the request of the ld. A.R. of the assessee dismiss these appeals of the assessee as withdrawn with a liberty to reinstate the appeals, if the assessee’s application under direct tax Vivad Se Vishwas Scheme, 2024 are not accepted.
In the result, both the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on 12th Dec, 2024