M/S. NAVODAYA GRAMA NIKAS CHARITABLE TRUST ,MANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, MANGALORE

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ITA 1300/BANG/2024Status: DisposedITAT Bangalore02 April 2025AY 2018-19Bench: SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. SOUNDARARAJAN K (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 considered the assessee's request for withdrawal of the appeal due to settlement under the VSV Scheme. The Tribunal allowed the withdrawal, dismissing the appeal as withdrawn.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, having opted to settle the issue under the VSV Scheme, 2024. Form 2 of DTSV, 2024, confirming tax payment, was received.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee opting for settlement under the VSV Scheme?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. Sunaina Bhatia, Advocate
For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Hearing: 14.02.2025Pronounced: 02.04.2025

Per Laxmi Prasad Sahu, Accountant Member :

1.

This appeal filed by the assessee is against the Order passed by the CIT(A)-2, Panaji, vide DIN and Order No.ITBA/APL/M/250/2024- 25/1065975865(1) dated 24.06.2024, for the Assessment Year 2018-19.

2.

At the time of hearing, we noted that assessee has filed an application requesting for withdrawal of appeal as assessee has opted to settle the issue under VSV Scheme, 2024 and Form 2 of DTSV, 2024, dated 30.01.2025 has been received. We noted from Form 2 issued by CIT that the payment of tax has been quantified. Considering the request of the assessee, we are dismissing

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In the result, appeal filed by the assessee is dismissed as withdrawn.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