SHREE DHARMA SHASTHA SEVA PARISHAD,MUMBAI vs. INCOME TAX OFFICER-WARD 2(3), MUMBAI

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ITA 5675/MUM/2024Status: DisposedITAT Mumbai28 March 2025AY 2011-12Bench: SMT. BEENA PILLAI (Judicial Member), SHRI OMKARESHWAR CHIDARA ( (Accountant 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 allowed the assessee to withdraw the appeal, with liberty to recall if circumstances warranted. Consequently, the grounds raised were dismissed as withdrawn, and the appeal was dismissed.

What were the facts?

The assessee opted for the Vivad Se Vishwash Scheme, 2024, paid taxes based on Form 2, and was awaiting Form 4. The assessee's Authorized Representative (AR) prayed for withdrawal of the present appeal.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal due to opting for the Vivad Se Vishwash Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SHRI OMKARESHWAR CHIDARA

For Appellant: Shri. Nikhil
For Respondent: Shri. Pravin Salunkhe, Sr. DR
Hearing: 27.03.2025Pronounced: 28.03.2025

Assessment Year: 2011-12 Shree Dharma Shastha Vs CIT(A) Seva Parishad National Faceless 104, Monarch Galaxy, Appeal Center Sector 36, Seawoods, Nerul, Navi Mumbai 400706 PAN: AAJCS8389J (Appellant) (Respondent) Appellant by Shri. Nikhil Natekar (Virtually appeared) Respondent by Shri. Pravin Salunkhe, Sr. DR Date of Hearing 27.03.2025 Date of Pronouncement 28.03.2025 ORDER Per: Smt. Beena Pillai, J.M.: The present appeal arises out of order dated 10/09/2024 passed by National Faceless Appeal Center (NFAC), Delhi for assessment year 2011-12.

2.

At the outset the Ld. AR submitted that, assessee has opted for Vivad Se Vishwash Scheme, 2024 and has received form 2 based on which the taxes have been paid. He submitted that, assessee is waiting for form 4. At this juncture the Ld.AR prayed for withdrawal of present appeal.

Assessment Year: 2011-12 Shree Dharma Shastha Seva Parishad 3. Based on the above submission, assessee is allowed to withdraw the present appeal with the liberty to recall if circumstances so warrant. Accordingly, grounds raised by the assess is dismissed as withdrawn. In the result appeal filed by the assessee is dismissed as withdraw.

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