THE ACIT, CIRCLE-1(2)(1), VADODARA vs. M/S. CHEMINOX ENTERPRISE(FORMERLY KNOWN AS M/S. SUPRA INTERNATIONAL), VADODARA

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ITA 1774/AHD/2019Status: DisposedITAT Ahmedabad28 February 2025AY 2014-15Bench: Ms. SUCHITRA KAMBLE (Judicial Member), SHRI NARENDRA PRASAD SINHA (Accountant Member)4 pages
AI SummaryDisposed of

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivad Se Vishwas Scheme and a settlement order had been issued. Therefore, the appeals were disposed of subject to the payment of the settlement amount.

What were the facts?

The Revenue filed appeals against orders of the CIT(A) for Assessment Years 2013-14 & 2014-15. The assessee opted for settlement under the Direct Tax Vivad Se Vishwas Scheme 2024, and a Form-4 order for full and final settlement was issued.

What were the issues?

Whether the appeals are to be disposed of in light of the assessee opting for settlement under the Direct Tax Vivad Se Vishwas Scheme 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH, AHMEDABAD

Before: Ms. SUCHITRA KAMBLE & SHRI NARENDRA PRASAD SINHA

For Appellant: Shri M.J. Shah, Advocate
For Respondent: Shri Rignesh Das, Sr. DR
Hearing: 26.02.2025Pronounced: 28.02.2025
2.

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.

3.

In the result, both the appeals of the Revenue are disposed of.

Order pronounced in the open Court on this 28th February, 2025.

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