THE PR COMMISSIONER OF INCOME TAX CENTRAL vs. RAJAN AGGARWAL

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ITA/91/2023HC Punjab & HaryanaPHHC01045394202315 September 2025Bench: MRS. JUSTICE LISA GILL,MRS. JUSTICE MEENAKSHI I. MEHTA2 pages
AI SummaryWithdrawn

What did the High Court hold?

The appeal was dismissed as withdrawn because the assessee had opted for the Vivad Se Vishwas Scheme. Liberty was granted to the appellant to file an appropriate application if the assessee furnished incorrect declarations or violated scheme conditions.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and Form No. 4 was issued. The appellant sought to withdraw the appeal as a result of the assessee opting for the scheme.

What were the issues?

Whether the appeal should be withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Scheme, 2024

AI-generated summary — verify with the full judgment below

110-a+248

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CM-18455-57-CII-2025 in/and

ITA-91-2023

Date of Decision: September 15, 2025

THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), GURGAON

….. Appellant

Versus

RAJAN AGGARWAL

..... Respondent

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present: Mr. Yogesh Putney, Senior Standing Counsel with Mr. Vaibhav Gupta, Advocate for the appellant.

Ms. Sonia Bohat, Advocate for Mr. Sukesh Kumar Jindal, Advocate for the respondent.

**** LISA GILL, J. CM-18455-CII-2025

This application seeking preponement of hearing of appeal is rendered infructuous. 2.

Application is disposed of accordingly. CM-18456-57-CII-2025 in/and ITA-91-2023

Learned counsel for appellant submits that respondent – Assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and in pursuance thereof Form No. 4 has since been issued. RITU SHARMA 2025.09.18 11:51 I attest to the accuracy and integrity of this document

CM-18455-57-CII-2025 in/and ITA-91-2023

-2-

In view thereof, appellant seeks to withdraw this appeal with questions of law being kept open for adjudication in appropriate proceedings. He also seeks liberty to file appropriate application in case, it is found that respondent – Assessee has furnished incorrect declaration or has violated any conditions of the Scheme. 3.

Learned counsel for respondent verifies that Assessee has opted for the Scheme in question. 4.

Application is allowed and appeal is, accordingly, dismissed as withdrawn with liberty as aforementioned. 5.

Pending application(s), if any, stand(s) disposed of.

(LISA GILL)

JUDGE

(MEENAKSHI I. MEHTA) September 15, 2025

JUDGE Rts

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

RITU SHARMA 2025.09.18 11:51 I attest to the accuracy and integrity of this document

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