NARESH BHANSALI,BANGALORE vs. ACIT, CIRCLE-5(2)(1), BANGALORE

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ITA 345/BANG/2025Status: DisposedITAT Bangalore28 April 2025AY 2016-17Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. SOUDARARAJAN K (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

At the time of hearing, the assessee's counsel indicated contemplation of settlement under the VSV Scheme, 2024. Consequently, the Tribunal dismissed the appeal as withdrawn, granting liberty to refile if the issue remains unresolved.

What were the facts?

The assessee filed an appeal against the order of the Addl/JCIT(A)-5, Mumbai, for the Assessment Year 2014-15. The appeal was filed by Shri. Naresh Bhansali against ACIT, Circle - 5(2)(1), Bangalore.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee's intention to settle the issue under the VSV Scheme, 2024.

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. SOUDARARAJAN K

For Appellant: Shri. Guruswamy, ITP
For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Hearing: 28.04.2025Pronounced: 28.04.2025

Per Laxmi Prasad Sahu, Accountant Member :

1.

This appeal filed by the assessee is against the Order passed by the Addl/JCIT(A)-5, Mumbai, vide DIN and Order No.ITBA/APL/S/250/2024- 25/10715183034(1) dated 24.12.2024, for the Assessment Year 2014-15.

2.

At the time of hearing, learned Counsel for the assessee submitted that assessee is contemplating to settle the issue under VSV Scheme, 2024. Considering the request of the assessee, we are dismissing this appeal as withdrawn giving liberty to the assessee to come in appeal before the Tribunal in case the issue is not resolved under VSV Scheme, 2024.

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

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