SMT. JAYASHREEBEN MADHUKANT BHATT,RAFALESHWER, MORBI-363642 vs. THE ADDL./JOINT/DCIT/ACIT OF INCOME TAX, MORBI

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ITA 204/RJT/2024Status: DisposedITAT Rajkot23 January 2025AY 2017-18Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel submitted a letter praying for the withdrawal of the appeal, to which the Revenue's representative had no objection. The Tribunal noted that the assessee had prayed for withdrawal of the appeal under the 'Vivad Se Vishwas Scheme'.

What were the facts?

The assessee opted for the benefit of the "Direct Tax Vivad Se Vishwas Act, 2024", and the matter was settled. An order in Form No. 4 from the Pr.CIT-1, Rajkot, confirming the full and final settlement of tax arrears was placed before the Bench.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the 'Direct Tax Vivad Se Vishwas Act, 2024' settlement scheme.

Which sections of the Income-tax Act were involved?

Section 92 of Finance (No.2) Act, 2024, Section 93 of Finance (No.2) Act, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA

For Respondent: Shri Abhimanyu Singh Yadav, Sr-DR
Hearing: 22/01/2025Pronounced: 23/01/2025

सुनवाई क� तार�ख /Date of Hearing : 22/01/2025 घोषणा क� तार�ख /Date of Pronouncement : 23/01/2025 ORDER PER DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER: At the outset itself, Shri Raju Manek, Learned Counsel for the assessee, submitted before the Bench that assessee has opted for the benefit of the “Direct Tax Vivad Se Vishwas Act, 2024” and the matter has been settled. A copy of the order in Form No. 4 issued by the Pr.CIT-1, Rajkot under ‘the Direct Tax Vivad Se Vishwas Act” being the order for full and final settlement of tax arrear, dated 9.1.2025 is also placed before the Bench. Shri Raju M. Manek, on behalf of the assessee, by way of a letter dated 21.1.2025, submitted that assessee has prayed for withdrawal of the appeal to which, the

2.

We have heard both the parties and gone through the order in Form No.4 issued by the Pr.CIT-1, Rajkot for full and final settlement of tax arrears under sub-section (2) of section 92 read with section 93 of Finance (No.2) Act, 2024 under the ‘Vivad Se Vishwas Scheme’ and noted that assessee has prayed for withdrawal of the appeal. The Ld. DR for the Revenue did not have any objection if the said appeal is withdrawn by the assessee. Consequently, we treat this appeal as withdrawn. The Assessing Officer is directed to pass the consequential order as per CBDT Circular No.03/2021 dated 04.03.2021.

3.

In the result, the appeal of the assessee (in

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