JAYPRAKASH NARAYANBHAI PATEL,AHMEDABAD vs. INCOME TAX OFFICER, MEHSANA

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ITA 1619/AHD/2024Status: DisposedITAT Ahmedabad28 February 2025AY 2016-17Bench: DR. BRR KUMAR (Vice President)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order dated 11.07.2024. The assessee submitted a letter on 22.02.2025 stating they opted for the Vivad Se Vishwas Scheme and requested withdrawal of the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to 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 “SMC” BENCH

Before: DR. BRR KUMAR

Hearing: 26.02.2025Pronounced: 28.02.2025

Assessee Represented: Shri Nikunj M Patel, AR Revenue Represented: Smt. Mamta Singh, Sr.D.R. Date of hearing : 26.02.2025 Date of pronouncement : 28.02.2025 आदेश/ORDER This appeal is filed by the Assessee as against the appellate order dated 11.07.2024 passed by the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi, relating to the Assessment Year 2016-17.

2.

At the outset, the assessee vide letter dated 22.02.2025 submitted that he has opted for Vivad Se Vishwas Scheme and Page No 2 consequently requested that his application for withdrawal of appeal may please be granted. The assessee has taken steps to file the necessary forms 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In the light of written requests made on behalf of the captioned parties, the appeal is dismissed as withdrawn.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In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn.

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