ANSHU GARG,HATHRAS vs. ASSESSING OFFICER, WARD-4(3)4, HATHRAS

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ITA 113/AGR/2022Status: DisposedITAT Agra11 February 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee sought to withdraw the appeal as they had opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024. The Revenue did not dispute the assessee's averments.

What were the facts?

The assessee filed an appeal for assessment year 2018-19 against an order of the CIT(A)/NFAC. The proceedings involved an application under section 154 of the Income-tax Act, 1961. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 11.02.2025Pronounced: 11.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for assessment year 2018-19, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2022-23/1042802691(1), dated 21.04.2022 involving proceedings under section 154 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties. Case file perused.

3.

The assessee appears to have filed an application dated 07.02.2025 for withdrawal of the instant appeals stating that for the impugned assessment year 2018-19, he has opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024. His Form-1 to this effect also forms part of the case records. The Revenue is very fair in not disputing all these averments at this stage.

4.

This assessee’s appeal is dismissed as withdrawn, subject to all just exceptions. Order pronounced in the open court on 11thFebruary,2025.

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