SHREE RAGHUKUL TEXPRINTS PRIVATE LIMITED,SURAT vs. INCOME TAX OFFICER, WARD 2(1)(2), SURAT

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ITA 842/SRT/2024Status: DisposedITAT Surat29 May 2025AY 2013-14Bench: SHRI SANJAY GARG (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and, with liberty to both parties to file a Miscellaneous Application for restoration if the scheme settlement fails, dismissed the appeal as withdrawn.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted a request to withdraw the appeal. The Senior Departmental Representative for the revenue had no objection to the dismissal of the appeal as withdrawn.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.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, SURAT BENCH, SURAT

Before: SHRI SANJAY GARG & SHRI BIJAYANANDA PRUSETH

For Appellant: Shri Rasesh Shah, CA
For Respondent: Shri Mukesh Jain, Sr. Dr
Hearing: 09/04/2025Pronounced: 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 04.07.2024 by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)’] for the assessment year (AY) 2013-14.

2.

The learned Authorized Representative (ld. AR) of the assessee submitted that assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short ‘VSVS, 2024’). A copy of Form No.1, bearing with Acknowledgement No.851314000300125, dated 30.01.2025, was submitted by the ld. AR with a request to permit to withdraw the appeal. This fact was confronted with the learned Senior Departmental Representative (ld.

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