What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal, stating that the assessee has availed the benefit of the Vivad Se Vishvas Scheme. The Tribunal acknowledged the request and the documentation provided.

The assessee, Shree Ram Chemicals, filed an appeal against an order passed by the CIT(A). The assessee has availed the benefit of the Vivad Se Vishvas Scheme-2024 and has provided necessary documentation.

What were the issues?

Withdrawal of appeal due to availing Vivad Se Vishvas Scheme benefit.

Shree Ram Chemicals, Bharuch vs ITO | s.143(3) | ITAT Surat 2025

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: Shri Sanjay Garg & Shri Bijayananda Pruseth

For Respondent: Shri Mukesh Jain, Sr. D.R

Assessee by: None (Application) Revenue by: Shri Mukesh Jain, Sr. D.R. Date of hearing : 19-03-2025 Date of pronouncement : 28-03-2025 आदेश/ORDER Per Sanjay Garg, Judicial Member:

The present appeal has been filed by the Assessee against the order passed by the Learned Commissioner of Income Tax (Appeal)/Additional/Joint Commissioner of Income Tax, Appeal- 2, Kolkata [hereinafter referred to as “CIT(A)’] dated 30.07.2024 arising out of the assessment order passed u/s. 143(3) of the Shri Ram Chemicals, A.Y. 2014-15 Income Tax Act, 1961 (here-in-after referred to as “the Act”) relevant to the Assessment Year 2014-15.

The Ld. Counsel for the assessee has requested vide letter dated 10th March, 2025 that the assessee has availed the benefit of Vivad Se Vishvas Scheme-2024. The assessee has also placed on file the copies of Form Nos. 2, 3 & 4 under the Direct Tax Vivad Se Vishwas Scheme, 2024.

In the light of written request made on behalf of the assessee, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reason, whatsoever, then the assessee will be at liberty to seek restoration of this appeal for hearing by moving a separate application in this respect.

SHREE RAM CHEMICALS,BHARUCH vs. ITO, WARD 2(1), BHARUCH

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