M/S KAMADGIRI ENTERPRISES,MORENA vs. PR.CIT., GWALIOR

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ITA 163/AGR/2019Status: DisposedITAT Agra03 February 2025AY 2014-15Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the Revenue did not dispute the assessee's averments regarding the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal for Assessment Year 2014-15 against an order passed by the PCIT, Gwalior, under Section 263 of the Income Tax Act. During the hearing, it was revealed that the assessee had applied under the Direct Tax Vivad Se Vishwas Scheme, 2024, and had been issued Form 5.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee's application under the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: Sh. Satbeer Singh Godara & Sh. M. Balaganesh

Hearing: 03.02.2025Pronounced: 03.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for Assessment Year 2014-15, arises against the PCIT, Gwalior’s order dated 28.03.2019, in proceedings u/s 263 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

It emerges during the course of hearing that the assessee is stated to have filed application under the “Direct Tax Vivad Se Vishwas Scheme, 2024” and has already submitted Form 1 & 2 and Form 5 thereunder has been issued by the prescribed authority.

5.

This assessee’s appeal is dismissed as withdrawn in above terms, subject to all just exceptions. Order Pronounced in the Open Court on 03/02/2025.

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