ASHLAND INDIA PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI - 6, MUMBAI

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ITA 4601/MUM/2024Status: DisposedITAT Mumbai17 June 2025AY 2020-21Bench: Shri Sandeep Gosain (Judicial Member), Shri Prabhash Shankar( (Accountant Member)4 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee has opted for the VSVS scheme and the proceedings are pending. Considering this, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under Section 263 of the Income Tax Act for AY 2020-21. The assessee has opted for the Vivas Se Vishwas Scheme (VSVS), and related proceedings are pending.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee has opted for the Vivas Se Vishwas Scheme and related proceedings are pending.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “A” Bench, Mumbai.

Before: Shri Sandeep Gosain(JM) & Shri Prabhash Shankar(AM)

For Appellant: Ms. Shabana Parveen
Pronounced: 17/06/2025

O R D E R Per Sandeep Gosain (JM) :-

This appeal filed by the assessee against the order passed by Ld. PCIT under section 263 of the I.T. Act vide order dated 11.7.2024 for A.Y. 2020-21.

2.

Ld. AR appearing on behalf of the assessee submitted at bar that the assessee has opted for Vivas Se Vishwas Scheme (VSVS) and DTVSV proceedings are pending before the Department. Considering the said fact, the appeal is dismissed as withdrawn with a liberty to revive the appeal, if the DTVSV application is rejected by the Department for any reason.

3.

The appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 17/06/2025.

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