THE MEHSANA DIST. CENTRAL CO.OP. BANK LTD.,,MEHSANA vs. THE ACIT, MEHSANA CIRCLE,, MEHSANA

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ITA 190/AHD/2020Status: DisposedITAT Ahmedabad12 March 2025AY 2010-11Bench: DR. BRR KUMAR (Vice President), Ms. SUCHITRA KAMBLE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and the Revenue had no objection to the withdrawal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against orders passed by the Commissioner of Income Tax (Appeals). The assessee had opted for the Vivad Se Vishwas Scheme and requested withdrawal of the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: DR. BRR KUMAR & Ms. SUCHITRA KAMBLE

Hearing: 10.03.2025Pronounced: 12.03.2025

PAN: AAAAT1109N (Respondent) (Appellant) Assessee Represented: Shri Darshan Belani, AR. Revenue Represented: Shri V Nandakumar, CIT.D.R. Date of hearing : 10.03.2025 Date of pronouncement : 12.03.2025 आदेश/ORDER

PER DR. BRR KUMAR, VICE PRESIDENT:

1.

This appeal is filed by the Assessee as against the appellate orders dated 29.01.2020 & 28.06.2018 passed by the Commissioner of Income Tax (Appeals) relating to the Assessment Year 2010-11.

2.

At the outset, the Ld.Counsel for the assessee vide letter dated 07.03.2025 submitted that he has opted for Vivad Se Vishwas Scheme and consequently requested that his application for Page No 2 withdrawal of appeal may please be granted. The assessee has filed Form No.2 under the Direct Tax Vivad Se Vishwas Scheme, 2024. 3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeal in the circumstances narrated on behalf of the assessee.

4.

In the light of written requests made on behalf of the captioned parties, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.

5.

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn.

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