ANAND SANTOSHSHARAN THAKKAR,VADODARA vs. THE INCOME TAX OFFICER, WARD-1(2)(1), VADODARA

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ITA 630/AHD/2024Status: DisposedITAT Ahmedabad31 December 2024AY 2012-13Bench: Ms. SUCHITRA KAMBLE (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders for AY 2011-12 and 2012-13. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals due to settlement under the DTVSV Scheme - 2024.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH, AHMEDABAD

Before: Ms. SUCHITRA KAMBLE

For Appellant: Ms. Palak Kshatriya, AR, on behalf of Shri Hardik Vora, AR
For Respondent: Shri C. Dharnidas V.S., Sr. DR
Hearing: 30.12.2024Pronounced: 31.12.2024

O R D E R These two appeals are filed by the assessee against two different orders dated 17.08.2023 & 22.08.2023 passed by the CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the Assessment Years 2011-12 & 2012-13 respectively.

2.

During the course of hearing, the Ld. AR of the assessee submitted a request from the assessee vide letter dated 16.12.2024, seeking permission to withdraw the present appeals in the light of the applications made to settle the matter under the DTVSV Scheme - 2024.

3.

The Ld. Departmental Representative has no objection for withdrawal of the assessee’s appeals.

4.

Therefore, in view of the above, withdrawal request of the assessee is hereby allowed and accordingly appeals of the assessee are dismissed as withdrawn.

5.

In the result, both the appeals filed by the assessee are dismissed.

Order pronounced in the open Court on this 31st December, 2024.

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