ADARSH JAN SEVA MANDAL,MUMBAI vs. THE COMMISSIONER OF INCOME TAX (APPEALS), DELHI

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ITA 6471/MUM/2024Status: DisposedITAT Mumbai25 March 2025AY 2019-20Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (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 considered the assessee's option to resolve the dispute under the Vivad Se Vishwas Scheme-2024 and noted that the assessee has paid the required demand. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of CIT(A) which was passed against the assessment order. The assessee opted to resolve the dispute under the Vivad Se Vishwas Scheme-2024 and has filed the necessary forms.

What were the issues?

Whether the appeal can be dismissed as withdrawn on the basis of the assessee opting for the Vivad Se Vishwas Scheme-2024.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

Before: SHRI PAWAN SINGH, JUDICIALMEMBER & SHRI GIRISH AGRAWAL

Hearing: 25.03.2025Pronounced: 25.03.2025

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal filed by assessee is against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, vide order no. ITBA/NFAC/S/250/2024-25/1069639333(1), dated 14.10.2024 passed against the assessment order by National Faceless Assessment Centre, Delhi, u/s. 143(3) r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 17.09.2021 for AY 2019-20.

2.

Assessee has placed on record a written submission dated 05.03.2025, wherein it has opted to resolve the dispute in this appeal under Vivad Se Vishwas Scheme-2024’ (VSV, 2024 scheme). Assessee has filed Form-1 dated 28.012.2024 against which the designated

3.

Considering these facts on record and assessee having paid the demand as required under the said scheme, we find it appropriate to dismiss the appeal as withdrawn, pursuant to the option availed by assessee for resolving the dispute in this appeal under VSV, 2024. Accordingly, appeal of the assessee is dismissed with a liberty to restore / revive the appeal, in case the application for ‘Vivad Se Vishwas Scheme-2024’ do not materialize or is not accepted by the department.

4.

In the result, appeal of the assessee is dismissed.

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