M/S. ADROIT TRADELINK PVT. LTD.,GANDHINAGAR vs. THE ACIT, CIRLCE-1(1)(1), AHMEDABAD

PDF

AI SummaryDismissed

Facts

The assessee filed two appeals for Assessment Years 2015-16 and 2016-17 against orders from the CIT(A). During the hearing, the Authorized Representative submitted that the assessee had filed Form No. 1 under the Direct Tax Vivad se Vishwas Scheme, 2024, and was awaiting the issuance of Form No. 2 for both cases.

Held

The tribunal, considering the assessee's submission and the relevant CBDT Circulars, dismissed both appeals as withdrawn. The assessee was granted liberty to seek recall of this order and restoration of the appeals if Form No. 2 is not issued within the prescribed time limit or if the application under the VSV Scheme is rejected for any reason. The Departmental Representative did not object to the dismissal.

Key Issues

Whether appeals should be dismissed as withdrawn due to the assessee's participation in the Direct Tax Vivad se Vishwas Scheme, 2024, and the conditions for such dismissal.

Sections Cited

250, 147, 144B, 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: MS. SUCHITRA KAMBLE & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Samir Vora, AR

Hearing: 01/04/2025Pronounced: 02/04/2025

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “सी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA Nos.1434/Ahd/2024 & 1522/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16 & 2016-17 respectively M/s. Adroit Tradelink The ACIT बनाम/ Pvt.Ltd. Circle-1(1)(1) v/s. 145-1, Sectro-14 Ahmedabad – 380 015 Gandhinagar – 382 016 (Gujarat) "थायी लेखा सं./PAN: AAACJ 3868 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee by : Shri Samir Vora, AR Revenue by : Shri Rignesh Das, Sr.DR सुनवाई की तारीख/Date of Hearing : 01/04/2025 घोषणा की तारीख /Date of Pronouncement: 02/04/2025 आदेश/O R D E R PER MAKARAND V. MAHADEOKAR, AM:

Both these appeals filed by the assessee pertain to the Assessment Years (AYs) 2015-16 and 2016-17 against the separate orders passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] passed under section 250 of the Income Tax Act, 1961 arising from the assessment orders passed by the Assessing Officer (AO).

The brief particulars of the orders of authorities below are hereunder:

ITA Nos.1434 & 1522/Ahd/2024 M/s.Adroit Tradelink Pvt.Ltd. vs. The ACIT Asst. Years :2015-16 & 2016-17 respectively Sr.No(s). ITA No(s)/ Date of Date of AO’s AO Asst.Year(s) CIT(A)’s order Passed order order u/s. 1. 1434/Ahd/2024 07/06/2024 29/03/2022 147 read AY 2015-16 with section 144B of the IT Act, 1961 2. 1522/Ahd/2024 10/07/2024 28/12/2018 143(3) of the AY 2016-17 IT Act, 1961.

During the course of hearing before us, the learned Authorized Representative (AR) submitted that the assessee has filed Form No. 1 under the Direct Tax Vivad se Vishwas Scheme, 2024 (VSV Scheme) and is awaiting issuance of Form No. 2 in both the cases (Acknowledgement Number 853017340300125 for and Acknowledgement Number 852941480300125 for ).