INBREW BEVERAGES PRIVATE LIMITED,GURGAON vs. DEPUTY/ASSISSTANT CIT, CIRCLE 1(1), CHANDIGARH

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ITA 1259/CHANDI/2024Status: DisposedITAT Chandigarh05 March 2025AY 2021-22Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. MANOJ KUMAR AGGARWAL, AM आयकर अपील सं. / ITA No. 1259 /Chd/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Inbrew Beverages Private Limited 5th Floor, Tower 3B, DLF Corporate Park Haryana- 122002 बनाम The DCIT / ACIT Circle 1(1), Chandigarh स्थायी लेखा सं./PAN NO: AAACM9806D अपीलार्थी/Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : None (Withdrawal Application) राजस्व की ओर से/ Revenue by : Shri Rohit Sharma, Ld. CIT DR सुनवाई 1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's prayer for withdrawal, dismissing the appeal as withdrawn. Liberty was granted to seek revival if the settlement failed.

What were the facts?

The assessee filed an appeal against the final order of the AO for Assessment Year 2021-22. The assessee subsequently settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and requested withdrawal of the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

1.

The present appeal is directed at the instance of the Assessee against final order of Ld. AO passed on 16/10/2024 pertaining to Assessment Year 2021-22.

2.

The registry has placed on record assessee’s letter dt. 25/02/2025 wherein it has been stated that the assessee has settled the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 and the Income Tax Department has since issued Form No. 2 on 19/02/2025. Accordingly, the assessee seeks withdrawal of the appeal. The same was not objected to by Ld. CIT-DR.

3.

Accepting the prayer of Ld. AR, the appeal of the assessee is dismissed as withdrawn subject to liberty to the assessee to seek revival of the appeal in case the aforesaid resolution fails, for whatever reasons.

2 4. In the result, the appeal of the assessee stand dismissed as withdrawn.

(Order pronounced in the open Court on 05th March 2025 )

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