VENUS FOOTARTS LIMITED,NEEM KA THANA vs. DCIT CENTRAL CIRCLE-1, JAIPUR
ITA 1295/JPR/2024Status: DisposedITAT Jaipur05 March 2025AY 2015-16Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (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 noted that the assessee company was interested in withdrawing the appeal by settling the dispute under the Vivad Se Vishwas Scheme. The Bench allowed the withdrawal of the appeal.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. During the hearing, the assessee's AR prayed for withdrawal of the appeal due to settlement of the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.
What were the issues?
Whether the assessee can withdraw the appeal due to settlement under Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JAIPUR BENCHES,’’B” JAIPUR
Hearing: 04/03/2025
ORDER
Latest GST High Court judgments
Search GST case law →- M/S B.K. Agency Under The Proprietor Of Bhola Prasad vs. The Chief Commissioner, CGSTPatna · 2 Nov 2026
- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026
