BINDAL FINSTOCK PRIVATE LIMITED,AHMEDABAD vs. INCOME TAX OFFICER, WARD - GUJ-W-1-101, AHMEDABAD

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ITA 1943/AHD/2024Status: DisposedITAT Ahmedabad25 April 2025AY 2016-17Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)5 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal of the appeal. Based on the statements from both parties, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an appellate order arising from a reassessment order passed under Section 147 of the Income Tax Act, 1961. During the hearing, the assessee informed the tribunal that they had filed an application under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn in light of the assessee filing an application under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: DR. BRR Kumar & Shri T. R. Senthil Kumar

ITA No: 1943/Ahd/2024 Assessment Year: 2016-17 Bindal Finstock Private The ITO, Limited Ward-Gul-W-1-101, B-16, Shivam Bunglows- Vs Ahmedabad II, Gala Gymkhana Road, Bopal, Ahmedabad Gujarat-380058 PAN: AAACB7794D (Appellant) (Respondent) Assessee Represented: Shri Mitul Ruparayl, AR Revenue Represented: Shri S.K. Agal, Sr.D.R. Date of hearing : 24-04-2025 Date of pronouncement : 25-04-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the appellate order dated 27.08.2024 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the reassessment order passed under section 147 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2016-17.

A.Y. 2016-17 Page No 2 Bindal Finstock Pvt. Ltd. vs. ITO

2.

At the outset, the assessee informed that it has filed Form No. 1 with Acknowledgement No. 855224810310125 dated 31-01-2025 under the Direct Tax Vivad Se Vishwas Scheme, 2024.

3.

Ld. Sr. D.R. appearing for the Revenue has no objection in withdrawing the above appeal.

4.

Recording the above statement of both sides, the above appeal filed by the Assessee is dismissed as withdrawn with liberty to the assessee to restore the same in the event of the application filed under Vivad Se Vishwas Scheme, 2024 is rejected by the Department.

5.

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

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