SHRI PRANAY BHARATKUMAR SHAH,AHMEDABAD vs. THE PR. CIT-5, AHMEDABAD

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ITA 11/AHD/2021Status: DisposedITAT Ahmedabad03 April 2025AY 2015-16Bench: SHRI T.R. SENTHIL KUMAR (Judicial Member), SHRI MAKARAND V. MAHADEOKAR (Accountant 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 assessee requested to withdraw the appeal in light of the settlement scheme. The Departmental Representative raised no objection, and the Tribunal considered the submissions.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. Commissioner of Income Tax-5 under Section 263 of the Income Tax Act, 1961. During the hearing, the assessee submitted that they opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee can withdraw the appeal due to opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SHRI T.R. SENTHIL KUMAR & SHRI MAKARAND V. MAHADEOKAR

"ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं / Year : 2015-16 Shri Pranay Bharatkumar Shah The Pr.CIT-5 बनाम/ 101, Ujas Flat, Ahmedabad – 380 015 v/s. Jain Merchant Society, Paldi Ahmedabad – 380 007 "थायी लेखा सं./PAN: BCBPS 6755 E (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee by : Withdrawal Application Revenue by : Shri Durga Dutt, CIT-DR सुनवाई की तारीख/Date of Hearing : 03 /04/2025 घोषणा की तारीख /Date of Pronouncement: 03 /04/2025 आदेश/O R D E R

PER MAKARAND V. MAHADEOKAR, AM:

1.

This appeal filed by the assessee pertains to the Assessment Year (AY) 2015-16 against the order dated 05/05/2020 passed by the Pr.Commissioner of Income Tax-5, Ahmedabad [hereinafter referred to as “CIT(A)”] passed under section 263 of the Income Tax Act, 1961 arising from the assessment order dated 22/12/2017 passed by the Assessing Officer u/s.143 (3) of the Income Tax Act, 1961.

2.

During the course of hearing before us, on behalf of assessee, through ld.AR of the assessee, vide letter dated 02/04/2025 (kept in file) submitted that the assessee has opted for settlement under the Direct Tax Vivad Se Shri Pranay Bharatkumar Shah vs. The Pr.CIT-5 Asst. Year : 2015-16 Vishwas Scheme, 2024 (DTVSVS) and Form Nos. 2 & 3 have been issued by the competent authority vide Certificate No. 866760341110225 dated 11/02/2025 and Acknowledgement No.903866380170325 respectively. Accordingly, the assessee requested to withdraw the above appeal.

3.

The Departmental Representative (DR) raised no objection. Considering the submissions, the appeal is dismissed as withdrawn.

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