What did the Tribunal hold?

The tribunal dismissed the revenue's appeal as withdrawn. The assessee was granted liberty to revive the appeal if their VSVS-24 resolution was unsuccessful.

The revenue filed an appeal against the assessee's assessment year 2013-14. During the hearing, it was brought to the tribunal's attention that the assessee had opted for the Vivad Se Vishwas Scheme 2024.

What were the issues?

The primary issue was the impact of the assessee's enrollment in the Vivad Se Vishwas Scheme on the pending revenue appeal.

JCIT vs Mcleod Co. Ltd | ITAT Kolkata 2024

Income Tax Appellate Tribunal, “ C” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

ORDER / आदेश Per Rajesh Kumar, AM:

This is the appeal preferred by the revenue against the order of Ld. Commissioner of Income Tax (Appeals)- NFAC, Delhi (hereinafter referred to as the Ld. CIT(A)] dated 23.09.2023 for AY 2013-14. 2. At the time of hearing, it was pointed out that the assessee has already gone into Vivad Se Vishwas Scheme 2024 ('VSVS 2024' Scheme) by filing form no.1, with the Assessment Year: 2013-14 Mcleod Co. Ltd. competent authority and accordingly , prayed before the Bench that the assessee may be allowed to withdraw this appeal to which the ld. DR did not oppose.

Hence, we are dismissing the appeal as withdrawn with the liberty to the assessee to get the appeal revived by filing necessary miscellaneous application if the assessee is not successful in the VSVS-24, for any reason, whatsoever.

In the result, the appeal filed by the revenue is dismissed as withdrawn.

Order is pronounced in the open court on 31st January, 2025

JT COMMISSIONER OF INCOME TAX (IN SITU) CIRCLE-4(1), KOLKATA, KOLKATA vs. MCLEOD CO. LTD, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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