SHAILESH DATTATRAY AREKAR,GUJARAT vs. ACIT, VAPI
ITA 38/SRT/2024Status: DisposedITAT Surat21 March 2025AY 2016-17Bench: MS. SUCHITRA KAMBLE (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryAllowed
What did the Tribunal hold?
The assessee's counsel requested to withdraw the appeal, and the CIT-DR had no objection. The Tribunal considered the withdrawal application and dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against the order dated 28.11.2023 for AY 2016-17. The assessee had applied for benefits under the Direct Vivad se Visvas Scheme - 2024 (DTVSV-24), and this application was accepted.
What were the issues?
Withdrawal of appeal due to application under Vivad se Visvas Scheme and liberty to restore appeal if the scheme application is not settled.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Before: MS. SUCHITRA KAMBLE & SHRI BIJAYANANDA PRUSETH
Hearing: 06/03/2025Pronounced: 24/03/2025
O R D E R
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