SOHANLAL G CHOPRA ,SURAT vs. DCIT CIRCLE 1(1)(2), SURAT

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ITA 1217/SRT/2024Status: HeardITAT Surat18 February 2025AY 2014-15Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard both parties and reviewed the submitted documents. The Senior Departmental Representative did not object to the withdrawal of the appeals.

What were the facts?

The assessee has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and has filed Form No. 2. The appeals emanate from orders passed under section 250 of the Income-tax Act, 1961.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

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 PAWAN SINGH & SHRI BIJAYANANDA PRUSETH

For Respondent: Shri Mukesh Jain, Sr. Dr
Hearing: 18/02/2025Pronounced: 18/02/2025

आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: These two appeals by the assessee emanate from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 23.09.2024 and 25.09.2024 by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)’] for the assessment years (AYs) 2014-15 and 2015-16. 2. The assessee by way of a letter dated 14.02.2025, submitted that he has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short ‘VSVS, 2024’). The copies of Form No.2 issued by the PCIT-1, Surat on 30.01.2025 for AYs.2014-15 and 2015-16, are also filed before the Tribunal.

3.

We have heard both the parties and perused the materials available on record. We have also gone through the Form Nos.2, dated 30.01.2025 issued by the Designated Authority under the VSVS, 2024. The learned Senior Departmental Representative (ld. Sr. DR) for the revenue did not have any objection, if the said appeals are withdrawn by the assessee. Consequently, we treat these two appeals as withdrawn.

4.

In the result, appeals of the assessee are dismissed as withdrawn.

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