GALAXY CONCAB INDIA PRIVATE LIMITED,JAIPUR vs. DCIT- CIRCLE-3, JAIPUR
]
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर
IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR
Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k
BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 989/JPR/2024
fu/kZkj.k o"kZ@Assessment Year : 2014-15
Bajrang Ball Industries Private
Limited
F-532, Road No. 6D, VKI Area,
Central Circle-2,
Jaipur.
LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACB9926F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Ms. Prabha Rana, Adv.
jktLo dh vksj ls@Revenue by: Sh. Gautam Singh Choudhary, JCIT (Th. V.C.) lquokbZ dh rkjh[k@Date of Hearing
: 09 /01/2025
mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 09/01/2025
vkns'k@ORDER
PER: Narinder Kumar, Judicial Member,
By way of present appeal, the assessee has challenged order dated
30.05.2024, passed by Learned CIT(A), Jaipur-4, u/s 250 of the Income
Tax Act, 1961 (hereinafter referred to as “the Act”), whereby assessment order dated 29.03.2016, pertaining to the assessment year 2014-15, has been upheld and the appeal filed by the assessee stands dismissed.
2
Bajrang Ball Industries Pvt. Ltd.
It may be mentioned here that Learned CIT(A) dismissed the appeal in limine holding that the appellant had failed to prove any sufficient cause in filing of the appeal beyond prescribed period of limitation.
Today, on behalf of the appellant, an application has been submitted informing that the appellant has opted for availing of benefit of Direct Tax Vivad Se Vishwas Scheme-2024. 3. Ld. AR for the appellant has urged that the present appeal be dismissed as having been withdrawn, with liberty to get the same revived, in case no settlement is arrived at under the said Scheme-2024. 4. With the application, copy of Form -1 DTVSVS-2024 has been submitted by the appellant.
Having regard to all the facts and circumstances, prayer of Ld. AR for the appellant is allowed and this appeal is hereby dismissed, as having been withdrawn, with liberty that in case no settlement is arrived at between the parties as regards subject matter of the appeal, the appellant
3
Bajrang Ball Industries Pvt. Ltd.
shall be at liberty to file appropriate application for restoration of the appeal, 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 09/01/2025. 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:- 09/01/2025
*Santosh
आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू
1. The Appellant- Bajrang Ball Industries Pvt. Ltd., Jaipur.
2. izR;FkhZ@ The Respondent- DCIT, Central Circle-2, Jaipur.
3. vk;dj vk;qDr@ The ld CIT
4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत
5. xkMZ QkbZy@ Guard File ITA No. 989/JPR/2024) vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेजज. त्महपेजतंत
]
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर
IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR
Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k
BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 989/JPR/2024
fu/kZkj.k o"kZ@Assessment Year : 2014-15
Bajrang Ball Industries Private
Limited
F-532, Road No. 6D, VKI Area,
Central Circle-2,
Jaipur.
LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACB9926F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Ms. Prabha Rana, Adv.
jktLo dh vksj ls@Revenue by: Sh. Gautam Singh Choudhary, JCIT (Th. V.C.) lquokbZ dh rkjh[k@Date of Hearing
: 09 /01/2025
mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 09/01/2025
vkns'k@ORDER
PER: Narinder Kumar, Judicial Member,
By way of present appeal, the assessee has challenged order dated
30.05.2024, passed by Learned CIT(A), Jaipur-4, u/s 250 of the Income
Tax Act, 1961 (hereinafter referred to as “the Act”), whereby assessment order dated 29.03.2016, pertaining to the assessment year 2014-15, has been upheld and the appeal filed by the assessee stands dismissed.
2
Bajrang Ball Industries Pvt. Ltd.
It may be mentioned here that Learned CIT(A) dismissed the appeal in limine holding that the appellant had failed to prove any sufficient cause in filing of the appeal beyond prescribed period of limitation.
Today, on behalf of the appellant, an application has been submitted informing that the appellant has opted for availing of benefit of Direct Tax Vivad Se Vishwas Scheme-2024. 3. Ld. AR for the appellant has urged that the present 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. 4. With the application, copy of Form -1 DTVSVS-2024 has been submitted by the appellant.
Having regard to all the facts and circumstances, prayer of Ld. AR for the appellant is allowed and this appeal is hereby dismissed, as having been withdrawn, with liberty that in case no settlement is arrived at between the parties as regards subject matter of the appeal, the appellant
3
Bajrang Ball Industries Pvt. Ltd.
shall be at liberty to file appropriate application for restoration of the appeal, 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 09/01/2025. 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:- 09/01/2025
*Santosh
आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू
1. The Appellant- Bajrang Ball Industries Pvt. Ltd., Jaipur.
2. izR;FkhZ@ The Respondent- DCIT, Central Circle-2, Jaipur.
3. vk;dj vk;qDr@ The ld CIT
4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत
5. xkMZ QkbZy@ Guard File ITA No. 989/JPR/2024) vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेजज. त्महपेजतंत