SHAILESH LALJIBHAI BHARWAD,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS), PUNE-11, PUNE
Before: SHRI NARENDER KUMAR CHOUDHRYAssessment Year: 2019-20
Per : Narender Kumar Choudhry, Judicial Member:
This appeal has been preferred by the Assessee against the order dated 11-09-2024, impugned herein, passed by the National
Faceless Appeal Centre (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. 2019-20. 2. The assessee in the instant case, with an intention to settle the dispute amicably through VSV scheme 2024, has filed Form no. 1
and ready to deposit the requisite amount to be determined by issuing Form nos. 3 and 5 by the Revenue Authority, thus the appeal of the Assessee, is liable to be dismissed as withdrawn, however, with liberty to the parties to seek recalling of this order on M/s. Shailesh Laljibhai Bharwad
2
non-settling the dispute finally. This Court clarify that withdrawal of this appeal would not be any impediment in processing the Form no. 1 filed under VSV scheme 2024 by the assessee and/or settling the dispute.
In the result, the appeal filed by the assessee stands dismissed as withdrawn, however, with liberty as mentioned above.
Order pronounced in the open court on 27.05.2025. (NARENDER KUMAR CHOUDHRY)
JUDICIAL MEMBER
* Kishore, Sr. P.S.
Copy to: The Appellant
The Respondent
The CIT, Concerned, Mumbai
The DR Concerned Bench
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By Order
Dy/Asstt.