M/S. PRIYA ELECTRONICS ,CHAIBASA vs. ITO WARD-3(4),, CHAIBASA

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ITA 214/RAN/2024Status: DisposedITAT Ranchi08 May 2025AY 2016-17Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee requested to withdraw the appeal and a perusal of the letter indicated that Form No. 1 for the scheme was filed. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order passed by the Id. CIT(A) for the assessment year 2016-2017. The assessee requested to withdraw the appeal as they had availed the Vivad-se-Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be withdrawn by the assessee upon availing the Vivad-se-Vishwas Scheme?

Which sections of the Income-tax Act were involved?

Vivad-se-Vishwas Scheme, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHIBENCH,RANCHI

Hearing: 08/05/2025Pronounced: 08/05/2025

ĮċĊĭŊįēćıकीओरसे/Assessee by : None �ȡ�è��ȧj �  ȯ/Revenue by : Shri Khubchand Pandya, Sr. DR Ǖ��ȡ_�ȧ�ȡ�ȣ�/ Date of Hearing : 08/05/2025 �Ȫ��ȡ�ȧ�ȡ�ȣ�/Date of Pronouncement : 08/05/2025 आदेश/ O R D E R PerBench: This is an appeal filed by the assessee against the order passed by the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 03.01.2024, for the assessment year 2016-2017.

2.

None appeared on behalf of the assessee. Shri KhubchandT Pandya, Sr. DR appeared on behalf of the revenue.

3.

A perusal of the letter filed by the assessee, which has been received by the Registry on 17.04.2025, shows that the assessee wants to withdraw the present appeal as the assessee has availed Vivad-se- Vishwas Scheme, 2024 in respect of the impugned appeal. The necessary Form No. 1 has duly been filed by the assessee before designated authority through e-filing portal and assessee company has received Form 2 issued by the designated authority of VSVS, 2024. Considering the above submissions, the appeal of the assessee is hereby dismissed as withdrawn. However, the assessee will be at liberty to get its appeal restored upon filing an application, if for any reason, whatsoever, the application for Vivad Se Vishwas Scheme, 2024 is not accepted by the Department.

4.

In the result, appeal of the assessee is dismissed as withdrawn. Order dictated and pronounced in the open court on 08/05/2025.

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