INCOME TAX OFFICER-12(1)(1), , MUMBAI vs. AUTO REPOWERING WORKS (INDIA) PRIVATE LIMITED, MUMBAI

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ITA 2435/MUM/2024Status: DisposedITAT Mumbai28 February 2025AY 2013-14Bench: SMT. BEENA PILLAI (Judicial Member), SMT RENU JAUHRI ( (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the appeal to be withdrawn, noting that the assessee had complied with the VSV Scheme requirements and paid the dues.

What were the facts?

The Revenue filed an appeal for Assessment Year 2013-14. The assessee filed an application to withdraw the appeal under the VSV Scheme, having applied for it and paid the specified amount.

What were the issues?

Whether the appeal can be withdrawn by the assessee under the VSV Scheme after making the required payment.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K(SMC

Before: SMT. BEENA PILLAI & SMT RENU JAUHRI

For Appellant: Shri Ritesh Rathi (virtually present)
For Respondent: Shri. Kiran Unavekar SR. D.R
Hearing: 27.02.2025Pronounced: 28.02.2025

Per: Smt. Beena Pillai, J.M.: The present appeal filed by the Revenue arises out of order dated 08/03/2024 passed by NFAC Delhi.

2.

At the outset, the ld.AR has filed application seeking to withdraw the present appeal pursuant to the adopting VSV Scheme. Scanned and reproduced herewith is the withdrawal letter filed by the assessee:

With respect to the above, we would like to state that the department has filed appeal before Your Honour for the A.Υ. 2013-14. In this regard, we would like to state that we filed an application for VSV Scheme, 2024 being Form 1 on 15.01.2025 and received Form 2 on 27.01.2025 from the Pr. CIT with a payable amount of Rs.16.045/-, the same was paid 10.02.2025 as per the directions specified in Form 2. Copy of the challan and Form 2 is enclosed herewith for your ready reference and records. Hence, we humbly request Your Honour to kindly accept the above, so we can proceed with filing of Form 3 of the VSV scheme. Please find the same in order. We shall be glad to provide Your Honour with any further details as you may require in this matter.

3.

It is noted that the assessee received Form 2, pursuant to which, payment is deposited by the assessee under the scheme. Copy of the challan is also annexed herewith.

4.

Considering these facts, the appeal is allowed to be withdrawn, with liberty to review the order if circumstance so warrant.

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