KUMUD KUMAR GARG,MATHURA vs. PR. CIT-1, AGRA
What did the Tribunal hold?
Since the consequential assessment order has been settled under VSVS, the subject appeal has become academic and therefore, it was prayed that the appeal be allowed to be withdrawn.
What were the facts?
The assessee filed an appeal against an order of the PCIT-1, Agra, passed under section 263 of the Income Tax Act, 1961, which set aside the assessment order. During the pendency of the appeal, the assessment order was settled under the VSVS scheme.
What were the issues?
Whether the appeal can be withdrawn as it has become academic due to settlement of the assessment order under VSVS.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: Sh. Satbeer Singh Godara & Sh. Manoj Kumar Aggarwal
Per Satbeer Singh Godara, Judicial Member:
This assessee’s appeal for Assessment Year 2007-08, arises against the PCIT-1, Agra’s case No.11/3/Pr.CIT- 1/Agra/Vig./263/2016-17 dated 31.03.2017, in proceedings u/s 147/143(3) of the Income Tax Act, 1961 (in short “the Act”).
2. Heard both the parties at length. Case file perused.
3. It emerges at the outset that the assessee has filed his application for withdrawal of the instant appeal as under:
“May it please your honours! The subject appeal is directed against the order dated 31.03.2017 passed by learned Principal Commissioner of Income tax-1, Agra under section 263 of the Income Tax Act, 1961 (the ‘Act’) setting aside the assessment order ./2018 2 Kumud Kumar Garg dated 3.07.2014 passed by the Income Tax Officer 1(3)(2), Mathura (the ‘AO') under section 148/143(3) in the case of ‘appellant’ for assessment year 2007-08.
It is submitted that during the pendency of this appeal, the 'AO' passed order under section 263/147/144 of the Act on 4.12.2017 and also rectified the said assessment order by order dated 14.12.2017. The said orders were subject matter appeals No. 404 & 405/Agra/2024 before this Hon'ble Tribunal. The said appeals have been allowed to be withdrawn by Hon'ble Tribunal as per order pronounced 70.2005 view of ‘appellant’ opting for VSVS, 2024 to settle the tax dispute.
It is submined that since the consequential assessment order has been settled under VSVS, the subject appeal has become academic and may kindly be wed to be withdrawn”
The Revenue is equally fair in not disputing this clinching averments made by the assessee at this stage. Ordered accordingly.
This assessee’s appeal is dismissed as withdrawn in above terms subject to all just exceptions.
Order Pronounced in the Open Court on 20/02/2025.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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