MANJULABEN AMRUTBHAI PATEL,SURAT vs. OFFICER INCHARGE, NFAC JURISDICTIONAL OFIICER - ITO WARD 2(3)(1), SURAT, SURAT

PDF · subscribers
ITA 1344/SRT/2024Status: DisposedITAT Surat29 May 2025AY 2015-16Bench: SHRI SANJAY GARG (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard both parties and considered the assessee's application for withdrawal. The appeal was dismissed as withdrawn with liberty to both parties to seek restoration if the DVSV-2024 application is not settled.

What were the facts?

The assessee had filed an appeal for Assessment Year 2015-16. The assessee applied for the benefits of the Direct Vivad se Visvas Scheme -2024, and this application was accepted.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Vivad se Visvas Scheme?

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Before: SHRI SANJAY GARG & SHRI BIJAYANANDA PRUSETH

For Appellant: Shri Rasesh Shah, CA
For Respondent: Shri Mukesh Jain, Sr-DR
Hearing: 19.03.2025Pronounced: 29.05.2025

आदेश / O R D E R

PER BIJAYANANDA PRUSETH, AM:

1.

This appeal by the assessee emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’), dated 05.11.2024 by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘CIT(A)’] for the Assessment Year (AY) 2015-16.

2.

At the outset, learned Counsel for the assessee submits that the assessee has applied for the benefits of Direct Vivad se Visvas Scheme -2024 (DTVSV-24) and her application has been accepted. The learned counsel for the assessee further submits that he may be allowed to withdraw this appeal. The Id.Sr-DR for the Revenue submits that he has no objection, if the appeal of the assessee is dismissed as "withdrawn".

Recent GST High Court judgments

Search GST case law →