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“miscellaneous application”

AppealsSection 254(2)Section 254(2)1,501 judgments

The decision most relied on for miscellaneous application is 254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT (295 ITR 466), cited in 35 judgments on BharatTax.

Leading authorities on miscellaneous application

Judgments citing miscellaneous application

Mayur Thakorbhai Champaneriya, Surat vs. ITO, Ward 2(3)(3), Surat

In the result, appeal of the assessee is dismissed as withdrawn

ITA 1049/SRT/2024[2009-10]Status: DisposedITAT Surat16 Apr 2025AY 2009-10

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1049/Srt/2024 Assessment Year: (2009-10) (Hybrid Hearing) Mayur Thakorbhai Income-Tax Officer, Ward-2(3)(3), बनाम/ Champaneriya Surat Room No.616, 6Th Floor, Vs. C-37, Hariom Nagar, Gujarat Aayakar Bhawan, Near Majura Housing Board, Pandesara, Gate, Opp,. New Civil Hospital, Surat-394 210 Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ahjpc 7855 K (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Sapnesh R Sheth, Ca राज" की ओर से /Respondent By Shri Mukesh Jain, Sr-Dr सुनवाई की तारीख/Date Of Hearing 19/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement 16/04/2025 आदेश / O R D E R Per Bijayananda Pruseth, Am: This Appeal By Assessee Emanates From The Order Dated 30.08.2024 Passed By The National Faceless Appeal Centre, Delhi Under Section 250 Of The Income-Tax Act, 1961 For Assessment Year (Ay) 2009-10. 2. At The Outset, Learned Counsel For The Assessee Submits That The Assessee Has Applied For The Benefits Of Direct Vivad Se Visvas Scheme -2024 (Dtvsv-24) & His Application Has Been Accepted. The Learned Counsel For The Assessee Further Submits That He May Be Allowed To Withdraw This Appeal. He Has Also Filed Copy Of Form No. 1 Of Dvsv-24, Which Was Issued By The Designated Authority. This Fact Was Confronted With Learned Senior- Departmental Representative Of The Revenue. The Ld.Sr-Dr For The Revenue

Section 250

assessee under DVSV-2024 does not get finally settled for any reason whatsoever, then both the parties are at liberty to prefer Miscellaneous Application before this Tribunal for restoration of the appeal or any further direction and in such event, the appeal shall get restored. The Assessing Officer is directed