What did the Tribunal hold?

The assessee filed Form No.1 under the VSV Scheme, 2024, and the Revenue Department issued Form No.2. The assessee was ready to deposit the determined amount. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals)/NFAC, Delhi, for Assessment Year 2014-15. The assessee intended to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Shri Shamlal Shivandas Rajpal… vs ITO | ITAT Nagpur 2025

Income Tax Appellate Tribunal, NAGPUR “SMC” BENCH : NAGPUR

Before: SHRI N.K. CHOUDHRY

Hearing: 20.06.2025Pronounced: 20.06.2025

This appeal has been preferred by the assessee against the order dated 12/07/2023 impugned herein passed by the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi [in short, “Ld.Commissioner”] u/sec. 250 of the Income Tax Act, 1961 (for short, “the Act”) for the Assessment Year (for short, “AY”) 2014-15.

The assessee with an intention to settle the dispute, has already been filed Form No.1 under Direct Tax Vivad Se Vishwas

2 ITA.No. 407/NAG/2023 Scheme , 2024 (for short, “VSV Scheme, 2024”) and the Revenue Department has issued Form No.2. The assessee is ready to deposit the requisite amount to be determined by the Revenue authorities. Therefore, this appeal filed by the assessee is dismissed as withdrawn with liberty to the assessee to seek recalling of this order on non–settling the dispute finally.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 20.06.2025.

SHRI SHAMLAL SHIVANDAS RAJPAL PROP M.S HIRALAL TRADING CO. ,MALKAPUR vs. INCOME TAX OFFICER WARD-2, KHAMGAON

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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