GAWADE AND ASSOCIATES,MUMBAI vs. INCOME TAX OFFICER-30(1)(4), MUMBAI

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ITA 3181/MUM/2024Status: DisposedITAT Mumbai09 April 2025AY 2014-2015Bench: SHRI NARENDRA KUMAR BILLAIYA, HON'BLE (Accountant Member), SHRI ANIKESH BANERJEE, HON'BLE (Judicial Member)1 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 accepted the assessee's request to withdraw the appeals due to opting for the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed two appeals against orders for AYs 2013-14 and 2014-15. The assessee opted for the Vivad Se Vishwas Scheme and applied to withdraw the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn on the ground that the assessee opted for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI ANIKESH BANERJEE, HON’BLE

For Appellant: Shri Jagdish Poojari, A/R
Hearing: 09/04/2025Pronounced: 09/04/2025

Heard together (2 matters)

I.T.A. No. 3183/Mum/2024
I.T.A. No. 3181/Mum/2024

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R

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