RANGOLI PORTFOLIO PRIVATE LIMITED,PANCHKULA vs. DCIT,CIRCLE, PANCHKULA

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ITA 725/CHANDI/2023Status: DisposedITAT Chandigarh15 January 2025AY 2014-15Bench: SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)3 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The Tribunal considered the assessee's prayer and dismissed both appeals as withdrawn. The appeals became infructuous due to the settlement under the 'Vivad Se Vishwas Scheme'. However, the assessee was given liberty to revive the appeals if they failed to get the full benefit of the scheme due to technicalities.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for Assessment Years 2015-16 & 2014-15. The assessee later filed applications for withdrawal of these appeals. This was on the ground that the assessee had availed the benefit of the 'Vivad Se Vishwas Scheme 2024' and resolved the dispute with the Revenue.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme. The liberty to revive appeals if the scheme benefit is not fully availed.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

& 725 /CHD/2023 �नधा�रण वष� / Assessment Yearss : 2015-16 & 2014-15 बनाम Rangoli Portfolio private The DCIT, Limited, Circle, 354, 2ndFloor, Sector Panchkula 9, Panchkula Haryana �थायी लेखा सं./PAN NO: AADCR5197F अपीलाथ�/Appellant ��यथ�/Respondent ( Physical Hearing ) �नधा�रती क� ओर से/Assessee by : Shri Parikshit Aggarwal, CA & Shri Rohit Kaura, Advocate राज�व क� ओर से/ Revenue by : Dr. Ranjit Kaur, Sr.DR सुनवाई क� तार�ख/Date of Hearing : 13.01.2025 उदघोषणा क� तार�ख/Date of Pronouncement : 15.01.2025 आदेश/Order Per Bench : Captioned appeals have been preferred by the assessee against the orders of ld. CIT(A), National Faceless Appeal Centre, Delhi [hereinafter referred to as ‘CIT(A)’], dated 29.09.2023 and 720 & 725-Chd-2023 Rangoli Portfolio Private Limited 2 30.10.2023 for the Assessment Years 2015-16 & 2014-15 respectively.

2.

The assessee has filed separate applications each dated 9.9.2025 for withdrawal of these appeals on the ground that he has availed benefit of 'Vivad Se Vishwas Scheme 2024’ and he has resolved the dispute with the Revenue under this Scheme. Necessary certificates in Form No.2 under Rule 5 have been issued to him which is placed on record.

3.

Considering the prayer of the assessee, both the appeals are dismissed as ‘withdrawn’ because in view of this settlement of dispute under 'Vivad Se Vishwas Scheme', it becomes infructuous. However, it is made clear that in case, on account of some technicalities, assessee failed to avail the full benefit of this Scheme, then both sides will be at liberty to get the appeals revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme.

720 & 725-Chd-2023 Rangoli Portfolio Private Limited 3

4.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced on 15. 01.2025.

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