GANESH GRAMASHTA SEVA MANDAL,MUMBAI vs. ITO 102, EXEM. WARD 1(3), MUMBAI
IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G’ BENCH
MUMBAI
BEFORE: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER
&
SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER
ITA No. 6414/MUM/2024
(Assessment Year : 2013–14)
Ganesh Gramastha
Seva Mandal
Vazira Gaothan,
L.T. Road,
Borivali-W
Mumbai-400091. Vs. ITO Exem. Ward 1(3),
619, 6th Floor,
Cumballa Hill MTNL TE
Building,
Mumbai-400026. PAN/GIR No. AAATG2886L
(Appellant)
..
(Respondent)
Assessee by Shri. Prashant Ghumare
Revenue by Shri. Dr. Kishor Dhule,
Sr. DR
Date of Hearing
17/03/2025
Date of Pronouncement
20/03/2025
ITA no. 6411,6412,6413,6414,6415 & 6416/MUM/2024
Ganesh Gramastha Seva Mandal
2
आदेश / O R D E R
PER BENCH : These appeals have been preferred by the assessee against the order passed by the Commissioner of Income Tax, Delhi (‘ld. CIT’ for short) passes u/s. 250 of the Income Tax Act, 1961, (‘the Act’ for short), dated 07.10.2024 pertaining to A.Y. 2010-11 to 2013- 14 and 2015-16 to 2016-17. 2. During the course of hearing, the ld AR submitted that the assessee has filed withdrawal application in these cases stating that it wishes to withdraw the present appeal as it has since moved an application under the Direct tax “Vivad Se Vishwas” scheme 2024 and Form no. 2 has since been issued by the Competent authority and it has also deposited disputed tax demand so determined by the Competent authority in all these cases. It was accordingly submitted that the appeals so filed by the assessee may be allowed to be withdrawn.
The Ld. DR, on the other hand, was unable to controvert the facts submitted by the assessee and didn’t object to application seeking withdrawal of the subject appeals.
After hearing both the parties and considering the material available on record and the prayer so made by the assessee, the subject appeals of the assessee are dismissed as withdrawn. However, it is observed that in case Assessee fails to avail the benefit of this scheme due to any technicalities, then Assessee
ITA no. 6411,6412,6413,6414,6415 & 6416/MUM/2024
Ganesh Gramastha Seva Mandal
3
will be at liberty to get these appeals revived by filing the misc.
application and which should be filed within limitation period so provided u/s 254(2) of the Act.
In the result, the appeals of the assessee are dismissed.
Order pronounced in open court on 20.03.2025. (RAHUL CHAUDHARY) (VIKRAM SINGH YADAV)
JUDICIAL MEMBER
ACCOUNTANT MEMBER
Mumbai; Dated 20/03/2025
Anandi Nambi, Steno
Copy of the Order forwarded to:
BY ORDER,
(Asstt.