NIELSEN (INDIA) P.LTD,MUMBAI vs. DCIT RG 6(1), MUMBAI

ITA 3581/MUM/2015Status: DisposedITAT Mumbai31 July 2025AY 2009-10Bench: SHRI ANIKESH BANERJEE (Judicial Member), SMT. RENU JAUHRI (Accountant Member)11 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted to settle the dispute under the Vivad Se Vishwas Scheme and requested to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). The assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024, and sought to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250,Section 43B,Section 40(a)(ii),Section 115-O

AI-generated summary — verify with the full judgment below

Before: SHRI ANIKESH BANERJEE & SMT. RENU JAUHRI

For Respondent: Ms. Neena Jeph, CIT DR
Hearing: 07.07.2025Pronounced: 31.07.2025

PER RENU JAUHRI [A.M.] :- This appeal is filed by the assessee against the order of the Commissioner of Income Tax, Appeals-57, Mumbai [Ld. CIT(A)], 31.05.2013 passed u/s. 250 of the Income Tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2009-10. P a g e | 2 ITA NO. 3581/Mum/2015 AY 2009-10 M/s. N

The order continues below.

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