BUNDY INDIA LIMITED,,VADODARA vs. THE DY. CIT., CIRCLE-1(1),, BARODA

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ITA 1402/AHD/2016Status: DisposedITAT Ahmedabad30 July 2025AY 2008-09Bench: DR. BRR KUMAR (Vice President), Shri T.R. SENTHIL KUMAR (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee has opted for the Vivad Se Vishwas Scheme and filed Form No. 1. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order arising out of an assessment order. During the pendency of the appeal, the assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2024, filing Form No. 1.

What were the issues?

Whether the appeal should be dismissed as the assessee has opted for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH

Before: DR. BRR KUMAR & Shri T.R. SENTHIL KUMAR

Bundy India Limited Dy.Commissioner of Plot No. 2, GIDC, Income Tax Industrial Estate, Vs Circle-1(1), Baroda Makarpura, Vadodara-390010 (Respondent) PAN: AAACB3039M (Appellant) Assessee Represented: Shri S.N. Soparkar, Sr. Adv., Shri Jignesh Parikh & Shri Ukti Shah, Ars. Revenue Represented: Shri Sher Singh, CIT-DR Date of hearing : 29-07-2025 Date of pronouncement : 30-07-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the appellate order dated 24.02.2016 passed by the Commissioner of Income Tax (Appeals)-1, Vadodara arising out of the assessment order passed under section 143(3) r.w.s. 144C(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2008-09.

2.

At the outset, Ld. Counsel submitted that the assessee has opted to settle the dispute under the new Vivad Se Vishwas Scheme, 2024 and filed copy of Form No. 1 dated 30-12-2024 with Acknowledgement No. 792357390301224. It is further submitted that Form No. 2 is awaited from the Competent Authority.

3.

Taking note of the Form No. 1 filed under Vivad Se Vishwas Scheme 2024, the appeal filed by the assessee is hereby dismissed with liberty to the assessee to restore the appeal, in the event the application filed under VSV Scheme is rejected by the Competent Authority.

4.

In the result, the appeal filed by the Assessee is dismissed.

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