SANVIJAY ROLLING AND ENGINEERING LIMITED,NAGPUR vs. DCIT CIRCLE-2, NAGPUR

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ITA 39/NAG/2024Status: DisposedITAT Nagpur28 January 2025AY 2019-20Bench: SHRI V. DURGA RAO (Judicial Member), SHRI KHETTRA MOHAN ROY (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The assessee had settled the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2024, and the tax demand had been adjusted accordingly. The Revenue had no objection to the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the learned Addl./JCIT(A)-4, Delhi, for assessment year 2019-2020. During the hearing, the assessee sought to withdraw the appeal because they had opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal as the dispute was settled under The Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Scheme, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI V. DURGA RAO & SHRI KHETTRA MOHAN ROY

Hearing: 27.01.2025Pronounced: 28.01.2025

ORDER PER V. DURGA RAO, J.M. : This appeal has been filed by the assessee against the order dated 18.12.2023 of the learned Addl./JCIT(A)-4, Delhi, relating to assessment year 2019-2020. 2. During the course of hearing, Learned Counsel for the Assessee seeks permission of the Tribunal to withdraw the appeal on the ground that the assessee opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2024 and the

2 ITA.No.39/NAG./2024 Department has already adjusted the refund amount against the amount of tax demand and the assessee has also received Form No.2, which is placed on record. 3. The Learned DR has no objection to the above proposition. 4. We, therefore, dismiss the appeal of the assessee as “withdrawn”. Order pronounced in the open Court on 28.01.2025.

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