INNOVATIVE EFOODS LIMITED,COCHIN vs. ACIT, ERNAKULAM

PDF · subscribers
ITA 229/COCH/2024Status: DisposedITAT Cochin02 April 2025AY 2018-2019Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY, JUDICIAL MEMBER | Detail | Value | | :-------------------- | :----------------------------------------------------------------- | | ITA No. | 229/Coch/2024 | | Assessment Year | 2018-19 | | | | | **APPELLANT** | | | Name | Innovative Foods Limited | | Address | Chakolas Habitat A, Block 1C, Thevara, Ferry Road, Thevara, Cochin 682 013 | | PAN NO. | AAACI5750N | | | | | **RESPONDENT** | | | Name | CIT(A)/NFAC |2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal, granting liberty to revive it if the DTVSV application is subsequently rejected. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Innovative Foods Limited, filed an appeal against the order of the ld. CIT(A)/NFAC for AY 2018-19. During the hearing, the assessee expressed its intention to withdraw the appeal to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV), a request to which the revenue had no objection.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn given their intention to resolve the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH:COCHIN

Before: SHRI INTURI RAMA RAO & SHRI KESHAV DUBEY

For Appellant: Shri R. Ramachandran, A.R
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 27.01.2025Pronounced: 02.04.2025

O R D E R

PER KESHAV DUBEY, JUDICIAL MEMBER:

1.

This appeal at the instance of the assessee is directed against the order of ld. CIT(A)/NFAC dated 24.01.2024 vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1060057543(1) for the AY 2018- 19 passed u/s 250 of the Income Tax Act, 1961 (in short “The Act”).

2.

When the matter was called on, the ld. Counsel for the assessee submitted that assessee intends to withdraw the appeal, as the issue in the appeal is sought to be settled through the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). The revenue has also no objections for withdrawal of the appeal as requested by the assessee.

Innovative Foods Limited, Cochin Page 2 of 2 3. Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application in Form No.1 under DTVSV is rejected for any reason. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →