COLONELS SECURITY SERVICES PRIVATE LIMITED,AGRA vs. INCOME TAX OFFICER-2(1)(1), AGRA

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ITA 46/AGR/2022Status: DisposedITAT Agra11 February 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's appeal was dismissed as withdrawn. The Revenue did not dispute the assessee's averments regarding opting for the settlement scheme.

What were the facts?

The assessee filed an appeal for the assessment year 2017-18 against an order under section 154 of the Income-tax Act, 1961. The assessee later filed an application to withdraw the appeal, stating they had opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024 for assessment year 2018-19.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Taxes Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 11.02.2025Pronounced: 11.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2021-22/1040612579(1), dated 11.03.2022 involving proceedings under section 154 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties. Case file perused.

3.

The assessee appears to have filed an application dated 21.01.2025 for withdrawal of the instant appeals stating that for the impugned assessment year 2018-19, he has opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024. His Form-1 to this effect also forms part of the case records. The Revenue is very fair in not disputing all these averments at this stage.

4.

This assessee’s appeal is dismissed as withdrawn, subject to all just exceptions. Order pronounced in the open court on 11thFebruary,2025.

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