BIO INDIA INTERVENTIONAL TECHNOLOGIES PRIVATE LIMITED,NEAR CHARAK PHARMA vs. ITO, WARD-1, VAPI, CHALA VAPI

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ITA 669/SRT/2024Status: DisposedITAT Surat28 March 2025AY 2016-171 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's written request for withdrawal. The appeal was dismissed as withdrawn, with a provision for restoration if the assessee fails to avail the VSV Scheme benefit.

What were the facts?

The assessee sought to withdraw the appeal as they had availed the benefit of the Vivad Se Vishwas Scheme. They submitted the necessary documentation, including Form No. 1 and Form No. 2, to the Department.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to availing the Vivad Se Vishwas Scheme benefit.

Which sections of the Income-tax Act were involved?

Section 143(3)

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, A.R
For Respondent: Shri Ravi Kant Gupta, CIT-D.R, Shri Mukesh Jain, Sr. D.R

Date of hearing : 17-03-2025 Date of pronouncement : 28-03-2025 आदेश/ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been filed by the Assessee against the order passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)’] dated 19.04.2024 arising from the assessment order passed u/s.143(3) of the Income Tax Act, 1961 (here-in-after referred to as “the Act”) relevant to the Assessment Year 2016-17.

2.

The Ld. Counsel for the assessee has requested that the assessee has availed the benefit of Vivad Se Vishvas Scheme- 2024. The assessee has also placed on file the copy of Form Bio India Interventional Technologies Pvt. Ltd., A.Y. 2016-17 No. 1 filed with the Department and copy of Form No. 2 issued by the Department under the Direct Tax Vivad Se Vishwas Scheme, 2024.

3.

In the light of written request made on behalf of the assessee, the appeal is dismissed as withdrawn.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.

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