MAYUR THAKORBHAI CHAMPANERIYA,SURAT vs. ITO, WARD 2(3)(3), SURAT
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested to withdraw the appeal as their application under the Vivad se Visvas scheme was accepted. The revenue had no objection to the dismissal of the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against an order passed by the National Faceless Appeal Centre. The assessee had 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Whether the appeal can be dismissed as withdrawn consequent to the acceptance of the assessee's application under the Vivad se Visvas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Before: SHRI SANJAY GARG & SHRI BIJAYANANDA PRUSETH
O R D E R
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