M/S HMA AGRO INDUSTRIES LTD.,AGRA vs. ITO., WARD-2(1)(5), AGRA

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ITA 184/AGR/2019Status: DisposedITAT Agra03 February 2025AY 2015-16Bench: SHRI M. BALAGANESH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee opted to settle the dispute through the VSVS scheme. The appeals filed by the revenue were treated as withdrawn.

What were the facts?

The assessee appealed an order of the CIT(A) which upheld an assessment order under section 143(3). The assessee subsequently filed a letter stating they would avail the Vivad Se Vishwas Scheme, 2024, for settling tax disputes.

What were the issues?

Whether the appeal needs to be adjudicated when the assessee has opted for the Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH “DB”: AGRA

For Appellant: Shri Deependra Mohan, CA
For Respondent: Shri Sukesh Kumar Jain, CIT DR
Hearing: 03/02/2025Pronounced: 03/02/2025

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in AY 2015-16, arises out of the order of the Commissioner of Income Tax (Appeals)-2, Agra [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 28.03.2019 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 25.01.2018 by the Assessing Officer, ITO, Ward- 2(1)(5), Agra (hereinafter referred to as ‘ld. AO’).

2.

The assessee filed a letter dated 01.02.2025 before us stating that it would be availing the Vivad Se Vishwas Scheme, 2024 introduced by the Statute to settle the tax disputes prevailing in these years for which declaration in form No.1 has already been filed.

3.

Since the assessee had opted settling the dispute arising out of this appeal by availing VSVS scheme, 2024, the appeals filed by the revenue are hereby treated as withdrawn with liberty to be given to the assessee to get these appeals restored on an application made by it in the event of the declaration made under VSVS scheme, 2024 not attaining finality for any reason whatsoever.

4.

With the above mentioned liberty given to the assessee, the appeals filed by the revenue are hereby dismissed as withdrawn.

Order pronounced in the open court on 03/02/2025.

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