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Facts
The appeals were filed by five different Assessees against appellate orders concerning assessment years related to assessment orders passed under Section 143(3) r.w.s. 147 of the Income Tax Act, 1961. The Assessees opted for the Vivad Se Vishwas Scheme, 2024, and provided copies of Form No. 1.
Held
The Tribunal noted that the Assessees had opted for the Vivad Se Vishwas Scheme and filed the necessary forms. Consequently, the appeals were treated as dismissed as withdrawn.
Key Issues
Whether the appeals should be dismissed as withdrawn since the Assessees opted for the Vivad Se Vishwas Scheme.
Sections Cited
143(3), 147
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Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH
Before: DR. BRR Kumar & Shri T. R. Senthil Kumar
132Ft. Ring Road, Satellite, Ahmedabad-380015, Gujarat PAN: ACCPP4351M Shri Dashrathbhai Vs ITO, Ward-5(2)(3), Bholidas Patel Ahmedabad 1, Popular Park, (Now ACIT, Shree Ghanshyam Park Cent. Circle-1(3), Society, Ahmedabad) B/h. Paraskunj Society, Near Ashwamegh Bunglow, 132Ft. Ring Road, Satellite, Ahmedabad-380015, Gujarat PAN: AAWPP0993M Smt. Lataben Dashrathbhai Vs ITO, Ward-5(2)(3), Patel Ahmedabad 1, Popular Park, (Now ACIT, Shree Ghanshyam Park Cent. Circle-1(3), Society, Ahmedabad) B/h. Paraskunj Society, Near Ashwamegh Bunglow, 132Ft. Ring Road, Satellite, Ahmedabad-380015, Gujarat PAN: ABHPP4052H (Appellant) (Respondent) Assessee Represented: Ms. Nupur Shah, A.R. Revenue Represented: Shri Uday Kakne, Sr. D.R. Date of hearing : 18-03-2025 Date of pronouncement : 21-03-2025 आदेश/ORDER PER BENCH:-
These appeals are filed by five different Assessees as against separate appellate orders dated 05.09.2023 and 25-08-2023 passed by the Commissioner of Income Tax (Appeals)-11, Ahmedabad, & 4 Ors. A.Y. 2015-16 Page No 3 Kokilaben C. Patel and Ors. vs. ACIT arising out of the assessment orders passed under section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2015-16.
At the outset, Ld. Counsel informed that all the five assessees decided to opt Vivad Se Vishwas Scheme, 2024 and undertake to produce the copies of Form No. 1 filed by them.
Recording the same, the appeals were concluded on 18-03-2025. It is thereafter Ld. Counsel for the assessee filed copies of Form No. 1 under Vivad Se Vishwas Scheme are as follows:
Sr. Assessees Name & Acknowledgement Dated No. ITA No. No. 1 Smt. Kokilaben 906887100200325 20-03-2025 Chhaganbhai Patel (ITA No. 571/Ahd/2024) 2 Shri Krinesh 907101700200325 20-03-2025 Natwarlal Patel (ITA No. 608/Ahd/2024) 3 Smt. Manurikaben 906871640200325 20-03-2025 Ramanlal Patel (ITA No. 609/Ahd/2024) 4 Shri Dashrathbhai 906878890200325 20-03-2025 Bholidas Patel (ITA No. 610/Ahd/2024) 5 Smt. Lataben 906867630200325 20-03-2025 Dashrathbhai Patel ( )
Since the assessee has filed Application under Vivad se Vishwas Scheme and produced Form No. 1 before us, the appeals filed by the assessees are hereby treated as dismissed as withdrawn. However liberty is given to the assessees to restore the above appeals in the & 4 Ors. A.Y. 2015-16 Page No 4 Kokilaben C. Patel and Ors. vs. ACIT event, the application under Vivad Se Vishwas Sheme are not admitted by the Department.
In the result, the appeals filed by the Assessees are dismissed as withdrawn.
Order pronounced in the open court on 21-03-2025 Sd/- Sd/- (DR. BRR KUMAR) (T.R. SENTHIL KUMAR) VICE PRESIDENT JUDICIAL MEMBER Ahmedabad : Dated 21/03/2025 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद