ASHISH SURESHKUMAR RUIA,MUMBAI vs. INCOME TAX OFFICER 23(1)(6), MUMBAI

Before us, the Ld. counsel for the assessee submitted that assessee has already opted under Vivad Se Vishwas Scheme, 2024 for settlement of issue in dispute involved in the present appeal. for settlement of issue in dispute involved in the present appeal. for settlement of issue in dispute involved in the present appeal. The Ld. counsel for the assessee has filed a copy of Form No. 1 The Ld. counsel for the assessee has filed a copy of Form No. 1 The Ld. counsel for the assessee has filed a copy of Form No. 1 prescribed under the Vivad Se Vishwas Scheme, 2024 which is prescribed under the Vivad Se Vishwas Scheme, 2024 which is prescribed under the Vivad Se Vishwas Scheme, 2024 which is placed on record. In view of t placed on record. In view of the settlement of the dispute opted by he settlement of the dispute opted by the assessee under Vivad Se Vishwas Scheme, 2024, this appeal of the assessee under Vivad Se Vishwas Scheme, 2024 the assessee under Vivad Se Vishwas Scheme, 2024 the assessee is deemed to be withdrawn the assessee is deemed to be withdrawn, but the assessee is , but the assessee is granted liberty for filing application for reviving for filing application for reviving the appeal in case the appeal in case the application of th the application of the assessee under Vivad Se Vishwas Scheme e assessee under Vivad Se Vishwas Scheme does not go through. does not go through.

In the result, the appeal of the assessee is accordingly In the result, the appeal of the assessee is accordingly In the result, the appeal of the assessee is accordingly dismissed.