SHIVA PROTECTION FORCE PRIVATE LIMITED,RANCHI vs. ACIT, CIRCLE-1, RANCHI

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ITA 488/RAN/2024Status: DisposedITAT Ranchi08 May 2025AY 2022-23Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee has submitted Form No. 1 for the Vivad-se-Vishwas Scheme. The appeal is dismissed as withdrawn, with the liberty for the assessee to seek restoration if the scheme application is rejected.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee subsequently filed a letter expressing the desire to withdraw the appeal as they had availed the Vivad-se-Vishwas Scheme, 2024.

What were the issues?

Withdrawal of appeal due to availing 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 08.08.2024, for the assessment year 2022-2023.

2.

None appeared on behalf of the assessee. Shri Khubchand 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 02.04.2025, 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. Considering the above submissions, the appeal of the assessee is hereby dismissed as withdrawn.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In the result, appeal of the assessee is dismissed as withdrawn.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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