The assessee filed an appeal before the ITAT for Assessment Year 2020-21. During the hearing, no one appeared for the assessee, but a withdrawal application was submitted.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal to settle the dispute under the Vivad se Vishwas Scheme.

M/S Deeps Tools Private Limited… vs DCIT | ITAT Chandigarh 2024

Q: What did the Tribunal hold?

The assessee requested to withdraw the appeal to avail the benefit of the Direct Tax Vivad se Vishwas Scheme, 2024. The Revenue did not object to the withdrawal.

Order PER PARESH M. JOSHI, J.M. : This is an appeal filed by the Assessee against the order of the Ld. CIT(A) / NFAC, Delhi dt. 02/08/2023 pertaining to Assessment Year 2020-21. 2. During the course of hearing nobody was present on behalf of the assessee however withdrawal application has been furnished contents of which read as under:

Hon'ble Bench Kindly refer to the above appeal fixed by your Honble Bench for 28.10.2024. In thIs respect it Is submitted that the appellant is willing to avail the benefit of the Direct Tax Vivad se Vishwas Scheme, 2024 and is required to withdraw this appeal as per the mandate of VSV Act. It is pertinent to note that Form 1 has been filed by the appellant before the Worthy Commissioner of Income Tax. The copy of Form 1 is annexed herewith for kind perusal.

Accordingly, it is prayed that kind permission may be granted to withdraw the appeal and grant the liberty to get the appeal restored-in-case it is unable to settle the dispute under "Vivad Se Vishwas Scheme-2024".

Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 19/11/2024 कृणव"त सहाय परेश म. जोशी ( KRINWANT SAHAY) (PARESH M. JOSHI) लेखा सद"/ ACCOUNTANT MEMBER "ाियक सद" / JUDICIAL MEMBER AG

M/S DEEPS TOOLS PRIVATE LIMITED,LUDHIANA vs. DCIT, CIRCLE-1, LUDHIANA

What did the Tribunal hold?

What were the facts?

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