VANITABEN PRAVINBHAI PRAJAPATI,SURAT vs. ITO, WARD 2(3)(1), SURAT

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ITA 1098/SRT/2024Status: HeardITAT Surat16 January 2025AY 2022-23Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the request to withdraw the appeal under the VSVS Scheme, 2024. Both parties were heard, and the materials were perused. The revenue had no objection to the withdrawal.

What were the facts?

The assessee appealed an order from the CIT(A). During the pendency of the appeal, the assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and filed the necessary forms. The assessee then requested to withdraw the appeal under this scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme, 2024.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: Shri Sapnesh Sheth, CA
For Respondent: Shri Mukesh Jain, Sr. DR
Hearing: 15/01/2025Pronounced: 16/01/2025

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 01.01.2024 by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)’] for the assessment year (AY) 2022-23.

2.

The learned Authorized Representative (ld. AR) of the assessee submitted that assessee has opted 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 under the ‘VSVS, 2024’ was filed on 27.11.2024 before

2 ITA.1098/SRT/2024/AY.2022-23 Vanitaben Pravinbhai Prajapati the Tribunal. The ld. AR of the assessee submitted a copy of letter dated 02.12.2024 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 27.11.2024 filed by the assessee to opt the benefit of ‘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 DR of the revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.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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