What did the Tribunal hold?

The Tribunal acknowledged the assessee's exercise of the option under the Direct Tax Vivad se Vishwas Scheme. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). During the proceedings, the assessee informed the tribunal that they had filed an application under the 'Direct Tax Vivad se Vishwas Scheme, 2024' and sought permission to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee opting for the Direct Tax Vivad se Vishwas Scheme.

M/S. Satyendra Packaging Pvt… vs DCIT | ITAT Ahmedabad 2025

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-SHRI SIDDHARTHA NAUTIYAL

For Appellant: Shri Parimalsingh B. Parmar, AR

For Respondent: Shri Yogesh Mishra, Sr DR

Hearing: 07.01.2025Pronounced: 15.01.2025

PER DR. B.R.R. KUMAR, VICE-PRESIDENT :

This appeal has been filed by the Assessee against the order passed by the Ld. Commissioner of Income-tax (Appeals-4), Vadodara (hereinafter referred to as "CIT(A)" for short) dated 05.02.2020 passed under Section 250 of the Income-tax Act, 1961 [hereinafter referred to as "the Act" for short], for Assessment Year (AY) 2012-13.

At the outset, it was brought to the notice of the bench by the Ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Scheme, 2024” and has sought permission to withdraw its appeal vide letter dated 07.01.2025 which is placed on record.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the assessee is being dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed.

The order is pronounced in the open Court on 15.01.2025

M/S. SATYENDRA PACKAGING PVT. LTD,ANAND vs. THE DCIT, ANAND CIRCLE, ANAND

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What were the facts?

What were the issues?

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