M/S AGRA MATHURA CITY TRANSPORT SERVICES LTD.,AGRA vs. PR.CIT-1, AGRA

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ITA 50/AGR/2021Status: DisposedITAT Agra10 February 2025AY 2015-16Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024, for the demand arising out of the consequential order. The revenue did not dispute the copy of Form No.1 submitted.

What were the facts?

The assessee filed an appeal for assessment year 2015-16 against the revisionary order of the Pr.CIT. The consequential assessment was framed under section 143(3) r.w.s. 263 of the Act. The assessee sought withdrawal of the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme?

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 10.02.2025Pronounced: 10.02.2025

This assessee’s appeal for assessment year 2015-16 arises against the revisionary order of Ld. Pr.CIT, Agra-1 dated 31-03-2021. The consequential assessment has been framed u/s 143(3) r.w.s. 263 of the Act on 31-03-2022.

2.

The Ld. AR sought withdrawal of the appeal on the ground that the assessee has opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 against demand arising out of consequential order. The copy of Form No.1 has been placed on record which has not been disputed by the revenue.

3.

Accepting the prayer of the assessee, the appeal is dismissed as withdrawn subject to all just exceptions.

Order pronounced in the open court on 10th February, 2025.

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