SHIVRASHI EXIM LIMITED,BARIATU vs. ACIT, CENTRAL CIRCLE-1, RANCHI

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ITA 59/RAN/2024Status: DisposedITAT Ranchi09 October 2025AY 2012-2013Bench: SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application under the VSVS Scheme and the likelihood of amicable settlement. Consequently, the appeal was dismissed as withdrawn, granting the assessee liberty to file an application for revival if the settlement under the scheme does not materialize.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for the assessment year 2012-13. During the hearing, the assessee's representative stated that an application under the VSVS Scheme, 2024, was pending for settlement, and requested to withdraw the appeal with liberty to revive it if the settlement failed.

What were the issues?

Whether to dismiss the appeal as withdrawn, with liberty to revive, in light of the assessee's pending application under the Vivad se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH”, RANCHI

Before: SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM

Hearing: 28/08/2025Pronounced: 09/10/2025

O R D E R

Per Sonjoy Sarma, JM :

1.

The above captioned appeal is filed by the assessee against the order dated 31.01.2024, passed by the ld. CIT(A), Patna-3 for the assessment year 2012-2013.

2.

At the time of hearing, ld. AR fairly stated that the assessee has chosen to file an application under VSVS Scheme, 2024 and the process is at the final stage and assessee is waiting for Form No.4 from the competent authority. The assessee also stated that there is a fair chance to settle the matter under the said scheme. Therefore, at this stage, the appeal of the assessee ay be dismissed as withdrawn. In case, the /Ran/2024 settlement is not materialized, in that event the assessee may be allowed to file an application for revival of the case.

3.

Ld. Sr. DR has not raised any objection on such submission made by the ld.AR.

4.

Considering the submission of both the parties and perusing the material available on record, we find that since the assessee has availed the benefit under the VSVS Scheme, 2024 and it is likely that the matter may be settled there amicably, therefore, considering these aspects, we dismiss the appeal of the assessee as withdrawn. In case, the issue is not materialized there, in that event the assessee may file an appropriate application for revival of the case.

5.

In terms of the above, appeal of the assessee is dismissed. Order pronounced on 09/10/2025.

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