RAVI SAMBHWANI,SURAT vs. INCOME TAX OFFICER, 2(3)(6), SURAT

PDF · subscribers
ITA 723/SRT/2024Status: HeardITAT Surat16 January 2025AY 2016-17Bench: 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 perused the materials. Since the assessee opted for the VSVS scheme and intended to withdraw the appeal, and the revenue had no objection, the appeal was treated as withdrawn.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and filed Form No. 2. The assessee also submitted a letter to withdraw the appeal. The revenue's representative had no objection to the withdrawal.

What were the issues?

Whether the appeal can be withdrawn by the assessee under the Direct Tax Vivad Se Vishwas Scheme, 2024.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: Shri Brijesh Vyas, AR
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 10.05.2024 by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short, ‘CIT(A)’] for the assessment year (AY) 2016-17.

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 on 02.01.2015 is filed before the Tribunal. The ld. AR of 2 ITA.723/SRT/2024/AY.2016-17 Ravi Sambhwani the assessee submitted a copy of letter dated 07.01.2025 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 02.01.2025 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 DR of the revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn.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In the result, appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →