BHUPENDRAKUMAR MANILAL PATEL,VAPI vs. INCOME TAX OFFICER, WARD-1 , VAPI

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ITA 269/SRT/2024Status: DisposedITAT Surat18 February 2025AY 2007-08Bench: 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 available materials, including Form No. 2. The Revenue's DR had no objection to the withdrawal of the appeal.

What were the facts?

The assessee appealed an order from the CIT(A) for AY 2007-08. The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted Form No. 2. The assessee also submitted a letter to withdraw the appeal under the VSVS, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn by the assessee under the Direct Tax Vivad Se Vishwas Scheme, 2024.

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 Appellant: Ms Preyashi Tated, CA
For Respondent: Shri Mukesh Jain, Sr. Dr
Hearing: 13/02/2025Pronounced: 18/02/2025

आदेश / O R D E R

PER BIJAYANANDA PRUSETH, AM:

1.

This appeal by the assessee emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 12.01.2024 by the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)’] for the assessment year (AY) 2007-08.

2.

The learned Authorized Representative (ld. AR) of the assessee submitted that assessee has opted for the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024 (in short ‘the VSVS, 2024’). A copy of Form No.2 issued by the PCIT on 31.12.2024 is filed before the Tribunal. The ld. AR of 2 ITA.269/SRT/2024/AY.2007-08 Bhupendra Manilal Patel the assessee submitted a copy of letter dated 13.02.2025 to withdraw the appeal under VSVS, 2024.

3.

We have heard both the parties and perused the materials available on record. We have also gone through the Form No.2, dated 31.12.2024 issued by the Designated Authority under the VSVS, 2024. The ld. Sr. DR of the revenue did not have any objection, if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

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