VISHNU KUMAR KHANDELWAL,MANDIDEEP vs. INCOME TAX OFFICER, WARD - 1(3), GWALIOR, GWALIOR

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ITA 440/AGR/2024Status: DisposedITAT Agra07 February 2025AY 2012-13Bench: SH. RAMIT KOCHAR, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal and the caveat regarding potential re-approach. Since the DR had no objection, the Tribunal accepted the request.

What were the facts?

The assessee requested to withdraw the appeal as they opted to settle tax arrears under the 'Vivad Se Vishwas Scheme, 2024'. The assessee also requested the liberty to re-approach the Tribunal if the dispute is not resolved under the scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SH. RAMIT KOCHAR & SH. SUDHIR KUMAR

For Respondent: Shri Shailendra Srivastava, Sr. DR
Hearing: 23/01/2025

ORDER

PER SUDHIR KUMAR, JUDICIAL MEMBER:

1.

This appeal by the assessee is directed against the order of the Principal Commissioner of Income Tax-1, Agra [hereinafter referred to as “PCIT”] vide order dated 31.03.2022 pertaining to assessment year 2017-18.

2.

The Counsel for the assessee has requested for withdrawal of the appeal as the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2024”.

3.

However, it is submitted by the appellant that the aforesaid be subjected to a caveat that in case the dispute relating to tax arrears for the assessment year under consideration is not ultimately resolved in terms of the afore-stated Scheme, the appellant shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. As the learned DR has no objection with regard to the aforesaid caveat, accordingly, we hold so.

4.

In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 07.01.2025.

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