What did the Tribunal hold?

The Tribunal, considering the assessee's request and the settlement under the VSV Scheme, dismissed the appeal as withdrawn, granting liberty to revive it if the issue is not resolved.

The assessee opted to settle the issue under the Vivas Se Vishwas Scheme, 2024, and submitted acceptance from the Department. The tax payment has been quantified.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivas Se Vishwas Scheme, 2024.

Srk Projects Private Limited… vs ITO | ITAT Bangalore 2025

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

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

For Appellant: Smt. Suman Lunkar, CA

For Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore

Hearing: 30.01.2025Pronounced: 31.01.2025

Per Laxmi Prasad Sahu, Accountant Member :

This appeal filed by the assessee is against the Order passed by the National Faceless Appeal Centre (NFAC), vide DIN and Order No.ITBA/NFAC/S/250/2024-25/1067398525(1) dated 07.08.2024, for the Assessment Year 2012-13.

At the time of hearing, the learned Counsel for the assessee submitted an application dated 19.12.2024 wherein it is stated that assessee has opted to settle the issue under Vivas Se Vishwas Scheme, 2024. Assessee has submitted acceptance of the same by the Department in Form 2 dated 30.12.2024. We noted from Form 2 issued by PCIT-2, Bangalore, that the payment of tax has been quantified. Considering the request of the assessee, we are dismissing this

In the result, appeal filed by the assessee is dismissed as withdrawn.

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

SRK PROJECTS PRIVATE LIMITED ,BANGALORE vs. INCOME TAX OFFICER, WARD-6(1)(1), BENGALURU

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What were the issues?

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