MODEL N INDIA SOFTWARE PRIVATE LIMITED,HYDERABAD vs. ACIT., CIRCLE- 5(1), HYDERABAD

This appeal filed by the assessee is directed against the order passed u/s 143(3) r.w.s. 144C(13) of the I.T. Act, 1961 dated 26/07/2024 for the A.Y 2020-21.

At the time of hearing, the learned AR of the assessee has submitted that the assessee has opted for Vivad-Se-Vishwas Scheme, 2024 to settle the tax dispute for the year under consideration. He has referred to Form-2 issued by the designated

On the other hand, the learned DR has raised no objection, if the appeal of the assessee is dismissed as withdrawn in view of the assessee opted for Vivad-Se-Vishwas Scheme, 2024 to settle the tax dispute.

Having considered the rival submission and careful perusal of the record, we find that the assessee has filed an application dated 20/03/2025 seeking withdrawn of the present appeal, in view of the fact that the assessee opted for Vivad-Se- Vishwas Scheme, 2024 to settle the tax liability arising from the impugned assessment order. The competent authority has issued Form-2, dated 17/03/2025 whereby the tax payable under Vivad- Se-Vishwas Scheme, 2024 for final settlement is determined which is already paid as mentioned in Form-2 itself and the balance payment amount is shown as ‘NIL’. Thus, the assessee has also paid the amount of tax payable as determined by the competent authority under Vivad-Se-Vishwas Scheme, 2024. Accordingly, in the facts and circumstances of the case, when the assessee has opted for Vivad-Se-Vishwas Scheme, 2024 and also paid the tax as determined by the competent authority while

In the result, appeal filed by the assessee is dismissed as withdrawn.