Loading judgment…
Facts
The assessee filed an appeal against the CIT(A)'s order which confirmed the disallowance of Rs. 15,88,077/- as travelling expenses for accompanying family members of players. The assessee argued these expenses were for business purposes.
Held
The Tribunal noted that the assessee had filed an application under the Vivad Se Vishwas Scheme, 2024, and Form 2 was pending. Therefore, the appeal was dismissed as withdrawn.
Key Issues
Whether travelling expenses for accompanying family members of players are allowable as a business expenditure. The appeal was dismissed as withdrawn due to the assessee's application under the Vivad Se Vishwas Scheme.
Sections Cited
250, 1961
AI-generated summary — verify with the full judgment below
Before: SMT. BEENA PILLAI & SMT. RENU JAUHRI
(नििाारण वर्ा / Assessment Year :2018-19) Indiawin Sports Pvt. Ltd. v/s. ACIT, Central Circle 6(2) 13th Floor, Maker Chamber बिाम Air India Building, IV, Nariman Point, Nariman Point, Mumbai- Mumbai-400021 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCR8195F Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee by: Ms. Moksha Mehta राजस्व की ओर से /Revenue by: Mr. Virabhadra S. Mahajan, Sr. DR स िवाई की िारीख / Date of Hearing 26.06.2025 घोर्णा की िारीख/Date of Pronouncement 30.06.2025 आदेश / O R D E R PER RENU JAUHRI [A.M.] :- This appeal is filed by the assessee against the order of the Learned Commissioner of Income-tax (Appeals), Mumbai-54 [hereinafter referred to as “CIT(A)”] dated 22.08.2023 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year [A.Y.] 2018-19.
The assessee has raised the following grounds of appeal:
A.Y. 2018-19 Indiawin Sports Pvt. Ltd. “On the facts and in the circumstances of the case and in law, the learned Commissioner of Income-tax - (Appeals-54) (hereinafter referred to as CIT(A)}; 1. erred in confirming the action of the Assistant Commissioner of Income-Tax, Central Circle -6(2), Mumbai (hereinafter referred to as AO) in disallowing an amount of Rs. 15,88,077/- being travelling expenses incurred for accompanying family members of players. The appellant submits that the travelling expenses incurred for accompanying family members of players are incurred for the purpose of business and the same ought to be allowed while computing income of the appellant.”
At the outset, Ld. AR submitted that an application has been filed under the Vivad Se Vishwas Scheme, 2024 (VSVS, 2024), in Form 1. However, Form 2 is pending to be issued by the department.
In view of these facts, the appeal of the assessee is dismissed as withdrawn. However, the assessee is at liberty to request for the revival of the appeal in case its application under VSVS, 2024 does not become final.
In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 30.06.2025.