CAT COSMETICS AND HEALTHCARE PVT. LTD.,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD 1(1)(3), AHMEDABAD

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ITA 1190/AHD/2024Status: DisposedITAT Ahmedabad14 February 2025AY 2013-14Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI NARENDRA PRASAD SINHA (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal of the appeal due to opting for the Vivad se Vishwas Scheme, 2024. The request for withdrawal was allowed.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A) for Assessment Year 2013-14. The assessee subsequently opted to avail benefit of the Vivad se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee can withdraw an appeal to avail the benefit of the Vivad se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 91

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI NARENDRA PRASAD SINHA

For Appellant: Shri Sunil Talati, A.R
For Respondent: Shri Prateek Sharma, Sr. D.R
Pronounced: 14.02.2025

(Assessment Year: 2013-14) CAT Cosmetics And Healthcare Vs. Income Tax Officer, Pvt. Ltd., Ward-1(1)(3), B/505, Infinity Tower, Ahmedabad Corporation Road, Nr. Ramada Hotel, Opp. Prahladnagar Garden, Satellite, Ahmedabad-380015 [PAN No.AACCC5955D] (Appellant) .. (Respondent) Appellant by : Shri Sunil Talati, A.R. Respondent by: Shri Prateek Sharma, Sr. D.R. 24.12.2024 Date of Hearing Date of Pronouncement 14.02.2025 O R D E R

PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:

1.

This appeal has been filed by the Assessee against the order passed by the Ld. Commissioner of Income Tax(Appeals)-1, (in short “Ld. CIT(A)”), Ahmedabad vide order dated 19.11.2019 passed for Assessment Year 2013-14.

2.

The Counsel for the assessee submitted before us that the assessee wants to withdraw the present appeal since it has opted to avail benefit of Vivad se Vishwas Scheme, 2024 and in his submission, the assessee has also enclosed copies of Form No. 1 issued by the Pr. CIT of Income Tax, approving the applications filed by the assessee under the Vivad se Vishwas Scheme, 2024. The Counsel for the assessee submitted before us that the assessee does not wish to pursue the present appeal since their application under Vivad se Vishwas Scheme, 2024 have been approved by the Income Tax Department

3.

The Ld. Departmental Representative for the Revenue stated that he has no objection to withdraw of the present appeals, in the circumstances narrated on behalf of the assessee.

4.

We have considered the application of the assessee for withdrawal of the appeal on the ground that their application has been approved under Vivad se Vishwas Scheme, 2024. A reference has been made in sub-Section (1) and Undertaking given under sub-Section (4) of Section 91 of the Finance (No.2) Act, 2024 of Direct Tax Vivad se Vishwas Scheme, 2024 for the purpose of withdrawal of appeal. In the light of the provisions made in the Scheme and after considering the material on record, the aforesaid request for withdrawal of appeal of the assessee to avail the VSV Scheme, 2024 is hereby allowed.

5.

In the result, the captioned appeal is dismissed as withdrawn. This Order pronounced in Open Court on 14/02/2025

Sd/- Sd/- (NARENDRA P. SINHA) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 14/02/2025 TANMAY, Sr. PS TRUE COPY आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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