M/S. NAND NAGAR INDUSTRIAL ESTATE,KASHIPUR vs. CIT, HALDWANI
What did the Tribunal hold?
The Tribunal noted that the assessee sought withdrawal of the appeals due to settlement under the VSV Scheme. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. The assessee later sent a letter to the registry stating that the matter was settled under the VSV Scheme and sought withdrawal of the appeals.
What were the issues?
The primary issue was the assessee's request to withdraw the appeals based on a settlement under the VSV Scheme.
AI-generated summary — verify with the full judgment below
Before: SHRI YOGESH KUMAR U.S & SHRI SANJAY AWASTHI
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
None appeared for the Assessee. The Authorized Signatory sent a letter dated 19/03/2026 to the registry, wherein contended that the matter is finally fully settled under VSV Scheme, thus sought for withdrawal of the captioned Appeals. For the sake for ready reference the letter dated 19/03/2026 is reproduced as under: -
In view of the above, the captioned Appeals filed by the Assessee are dismissed as withdrawn.
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