What did the Tribunal hold?

The Tribunal allowed the appeal to be dismissed as withdrawn, granting liberty to the parties to seek recalling of the order if the dispute is not settled finally under the scheme.

The assessee appealed an order of the National Faceless Appeal Center (NFAC)/Ld. Commissioner of Income Tax (Appeals) for AY 2014-15. The assessee intended to settle the dispute amicably under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal can be dismissed as withdrawn under the Vivad Se Vishwas Scheme, with liberty to seek recall.

Chanderakanta H Lalia, Navi Mumbai vs ITO | ITAT Mumbai 2025

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Mr. Vimal Punamiya, Ld. A.R

For Respondent: Mr. P D Chougule, Ld. Sr. D.R

Hearing: 04.06.2025Pronounced: 04.06.2025

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 22.03.2024, impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2014-15.

The Assessee, with an intention to settle the dispute amicably, has filed Form No.1 under Vivad Se Vishwas Scheme, 2024 and ready to deposit the requisite amount to be determined by the Revenue Authority. Thus, the appeal of the Assessee is liable to be dismissed as withdrawn, however, with liberty to the parties to seek recalling of this order on non-settling of the dispute finally.

Thus, the appeal is allowed to be dismissed as withdrawn with liberty as granted above.

Order pronounced in the open court on 04.06.2025.

CHANDERAKANTA H LALIA,NAVI MUMBAI vs. ITO 28(1)(3), NAVI MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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