The assessee filed an appeal for assessment year 2011-12 against an order of the CIT(A). The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn.

Pankaj Kumar Mishra, Firozabad vs JCIT | ITAT Agra 2025

Q: What did the Tribunal hold?

The assessee sought to withdraw the appeal because they opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024 for the assessment year 2019-20. The Revenue did not dispute this.

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 13.02.2025Pronounced: 13.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appeals)-2 [in short, the “CIT(A)], Delhi’s order dated 11.10.2017 in Appeal No. 01/CIT(A)-2/Agra/JCIT- 5/Firozabad/2014-15, involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

Heard both the parties. Case file perused.

The assessee is stated to have filed an application dated 12.02.2025 for withdrawal of the instant appeal on the ground that for the impugned assessment year 2019-20, he has opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024. His Form-2 to this effect also forms part of the case records. The Revenue is very fair in not disputing all these averments at this stage.

This assessee’s appeal is dismissed as withdrawn, subject to all just exceptions. Order pronounced in the open court on 13thFebruary,2025.

PANKAJ KUMAR MISHRA,FIROZABAD vs. JCIT RANGE-5, FIROZABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments