RAMESH CHANDRA SARAF,NEW DELHI vs. ITO WARD - 17(4), NEW DELHI

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ITA 3824/DEL/2019Status: DisposedITAT Delhi10 October 2025AY 2015-16Bench: SHRI MAHAVIR SINGH, HON’BLE (Vice President), SHRI AVDHESH KUMAR MISHRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had applied for withdrawal due to opting for the Vivad se Vishwas Scheme and granted liberty to revive the appeal if the scheme application failed. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee filed an application for withdrawal of the appeal, stating they opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI

Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI AVDHESH KUMAR MISHRA

Hearing: 10/10/2025Pronounced: 10/10/2025

A.Y. 2015-16 Sh. Ramesh Chandra Saraf Income Tax officer, B-45, Inder Puri, Ward-17(4), New Delhi- 110008 Vs. New Delhi PAN: AARPS2666K (Appellant) (Respondent) Appellant by Sh. Shubham Gupta, Advocate Respondent by Sh. Ajay Kumar Arora, Sr. DR Date of Hearing 10/10/2025 Date of Pronouncement 10/10/2025 ORDER

PER AVDHESH KUMAR MISHRA, AM

1.

The appeal filed by the assessee is directed against the order dated 28.03.2018 of the Commissioner of Income Tax (Appeals)-06, New Delhi [‘the CIT(A)’].

2.

The assessee has filed an application dated 25.01.2025 for withdrawal of this appeal on the reasoning that it has opted to settle the disputed issues under the Vivad se Vishwas Scheme, 2024. The assessee has placed on the record the copy of Form No. 3 filed under the Vivad se Vishwas Scheme, 2024. The Ld. Counsel for the assessee prayed for liberty to revive this appeal in case the application of the assessee fails to mature for any reason under the Vivad se Vishwas Scheme, 2024.

4.

In view of the above-mentioned application of the assessee, the appeal of assessee for Assessment Year 2015-16 is dismissed as withdrawn as the assessee has opted to settle the disputed issues under Vivad se Vishwas Scheme. Liberty is granted to the assessee to revive this appeal in case its application under Vivad se Vishwas Scheme, 2024 fails to mature.

5.

In view of the above, the appeal of the assessee stands dismissed as withdrawn.

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