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Facts
The assessee challenged an order passed by the Learned CIT(A) which dismissed their appeal concerning the assessment year 2013-14. The Assessing Officer had computed the total income with a significant addition.
Held
The Tribunal allowed the assessee's prayer to dismiss the appeal as withdrawn, with liberty to revive it if no settlement is reached under the Direct Taxes Vivad Se Vishwas Scheme-2024.
Key Issues
Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme, with liberty to revive.
Sections Cited
250, 1961
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Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 1250/JPR/2024
fu/kZkj.k o"kZ@Assessment Year : 2013-14 Sh. Krishan Das Maheshwari Cuke Deputy Commissioner of Vs. C-21, Chomu House Sardar Income Tax, Patel Marg, C-Schme, Jaipur. Circle-1, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADAPM3693G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. S.L. Poddar, Adv. (Th. V.C.) jktLo dh vksj ls@Revenue by: Sh. Anoop Singh, Addl.CIT lquokbZ dh rkjh[k@Date of Hearing : 20 /01/2025 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 20/01/2025 vkns'k@ORDER PER: Narinder Kumar, Judicial Member,
By way of present appeal, the assessee has challenged order dated 26.09.2024, passed by Learned CIT(A), NFAC, Delhi, u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), relating to assessment year 2013-14.
Sh. Krishan Das Maheshwari vs. DCIT Vide impugned order, Learned CIT(A) dismissed the appeal for statistical purpose, for the reasons and findings recorded therein, as regards assessment order dated 30.03.2022 passed by the Assessing Officer. Vide abovesaid assessment order, the Assessing Officer computed total income of the assessee at Rs. 2,80,28,715/-, making an addition of Rs. 2,21,37,965/-.
Today, when the appeal has been taken up, Shri S.L. Poddar Learned counsel for the appellant has submitted that the appellant has opted to avail of benefit of Direct Taxes Vivad Se Vishwas Scheme-2024 by filing Form-1, before the competent authority, and that accordingly, this appeal be dismissed as having been withdrawn, with liberty to get the same revived, in case no settlement is arrived at under the said Scheme-2024.
Having regard to all the facts and circumstances, prayer of Ld. counsel for the appellant is allowed and this appeal is hereby dismissed, as having been withdrawn, with the liberty to get the same revived, in case no settlement is arrived at between the parties as regards subject matter of the Sh. Krishan Das Maheshwari vs. DCIT appeal, on filing of appropriate application for restoration of the appeal, and that too in accordance with law. File be consigned to the record room after the needful is done by the office. Order pronounced in the open court on 20/01/2025. Sd/- Sd/- ¼jkBkSM+ deys'k t;UrHkkbZ ½ ¼ujsUnz dqekj½ (RATHOD KAMLESH JAYANTBHAI) (NARINDER KUMAR) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 20/01/2025 *Santosh आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू The Appellant- Sh. Krishan Das Maheshwari, Jaipur. 1. 2. izR;FkhZ@ The Respondent- DCIT, Circle-1, Jaipur. 3. vk;dj vk;qDr@ The ld CIT 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेजज. त्महपेजतंत