KRISH CAPITAL SERVICES,RAICHUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, RAICHUR

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ITA 633/BANG/2025Status: DisposedITAT Bangalore02 July 2025AY 2009-10Bench: SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and the revenue raised no objection to the withdrawal. Consequently, the appeal was dismissed.

What were the facts?

The assessee filed an appeal against an order by the NFAC for AY 2009-10. During the hearing, the assessee's AR submitted that the assessee wishes to withdraw the appeal as the dispute has been settled under the Vivad se Vishwas Scheme.

What were the issues?

Whether the appeal can be withdrawn and dismissed on account of settlement of the dispute under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 5(2),Section 6

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC, BENCH, BANGALORE

Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY

For Appellant: Ms. Ankita Agarwal, Advocate
For Respondent: Shri Ganesh R Ghale, Advocate, Standing
Hearing: 18.06.2025Pronounced: 02.07.2025

PER WASEEM AHMED, ACCOUNTANT MEMBER:

1.

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 30/01/2025 vide DIN No. ITBA/NFAC/250/ 2024-25/1072721771(1) for the assessment year 2009-10.

2.

At the outset, we find that the ld. AR submitted that the assessee wishes to withdraw the appeal filed by it as it has settled the dispute under DTVSV. To this effect, letter written by the assessee stands as under:

3.

At the time of hearing the ld. DR also raised no objection on the submission filed by the assessee. In view of the above, the appeal filed by the assessee is hereby dismissed on account of settlement of the dispute under VSVS 2020.

4.

In the result, the appeal of the assessee is hereby dismissed.

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