SONAL SHAKUNTAL PATEL,NADIAD vs. THE ITO, WARD-1 (PREVIOUSLY WARD-4), NADIAD
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD “SMC” BENCH
BEFORE: DR. BRR KUMAR, VICE PRESIDENT
Sonal Shakunt Patel,
Shri Haricharan,
B/H. Krishnagar Flat,
College Road,
Nadiad-387001. PAN: AQXPP0549E
(Appellant)
Vs
The Income Tax
Officer,
Ward-1,
(Previously
Ward-4,)
Nadiad.
(Respondent)
Assessee Represented: Shri Chirag Shah, A.R
Revenue Represented: Shri Ashok Kumar Suthar, Sr.D.R.
Date of hearing
: 03.03.2025
Date of pronouncement : 04.03.2025
आदेश/ORDER
The captioned two appeals are filed by the Assessee as against the appellate orders dated 09.08.2024 passed by the Commissioner of Income Tax (Appeals)/National Faceless Appeal
Centre(NFAC), relating to the Assessment Years 2011-12 & 2012-13. ITA Nos.762-763/Ahd/2024
Assessment Years 2011-12 & 2012-13
I.T.A Nos. 762-763/Ahd/2024 A.Y. 2011-12 & 2-12-13 Page No 2
2. At the outset, the assessee vide letter dated 28.02.2025
submitted that he has decided to opt for Vivad Se Vishwas Scheme and consequently requested for adjournment of the case.
3. In light of written adjournment and the reason thereof the appeals are dismissed. 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 appeals for hearing before ITAT in accordance with law.
In the result, the appeals filed by the Assessee are hereby dismissed.
Order pronounced in the open court on 04.03.2025 /-/-
() Copy)
Ahmedabad : Dated 04.03.2025
आदेश कᳱ ᮧितिलिप अᮕेिषत / Copy of Order Forwarded to:-
1. Assessee
Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,
उप/सहायक पंजीकार
आयकर अपीलीय अिधकरण,
अहमदाबाद