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Facts
The Revenue filed two appeals against orders dated 05.09.2019. The assessee opted for settlement under the Direct Tax Vivad Se Vishwas Scheme 2024, and Form-4 orders were issued for both appeals.
Held
The Tribunal disposed of both appeals, subject to the assessee paying the settlement amount of tax arrears as per the Vivad Se Vishwas Scheme.
Key Issues
Disposal of appeals due to settlement under the Vivad Se Vishwas Scheme.
Sections Cited
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Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH, AHMEDABAD
Before: Ms. SUCHITRA KAMBLE & SHRI NARENDRA PRASAD SINHA
The Ld. AR placed on record application for withdrawal of appeals thereby stating that the assessee opted for settlement of both these appeals under the Direct Tax Vivad Se Vishwas Scheme 2024 and the order of full and final settlement in Form- 4 under the Scheme has been issued vide Form-4 signed by PCIT Vadodara-1 dated 17.02.2025 & 30.01.2025, The application dated 25.02.2025 filed by the assessee does not contain the challan of payment of full and final settlement but since the Revenue has accepted their settlement application under the Direct Tax Vivad Se & 1774/Ahd/2019 Assessment Years: 2013-14 & 2014-15 ACIT vs. M/s. Cheminox Enterprise (Formerly known as M/s. Supra International) Page 2 of 2 Vishwas Scheme 2024 as mentioned in Form-4, we are disposing of these two appeals subject to payment of the settlement amount of tax arrears by the assessee.
In the result, both the appeals of the Revenue are disposed of.
Order pronounced in the open Court on this 28th February, 2025.