MEHTA GOLD PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

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ITA 1950/BANG/2024Status: DisposedITAT Bangalore01 May 2025AY 2016-17Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. SOUNDARARAJAN K (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal due to opting for settlement under the VSV Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). At the time of hearing, the assessee requested withdrawal of the appeal as they had opted to settle the issue under the VSV Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn on the assessee's request due to opting for settlement under the VSV Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI. LAXMI PRASAD SAHU & SHRI. SOUNDARARAJAN K

For Appellant: Ms. Niharika, CA
For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Hearing: 01.05.2025Pronounced: 01.05.2025

Per Laxmi Prasad Sahu, Accountant Member :

1.

This appeal filed by the assessee is against the Order passed by the CIT(A) - II, Bangalore, vide DIN and Order No.ITBA/APL/M/250/2024- 25/1067190072(1) dated 31.07.2024, for the Assessment Year 2016-17.

2.

At the time of hearing, we noted that learned Counsel for the assessee has filed an application dated 31.01.2025 requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Pronounced in the court on the date mentioned on the caption page.

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