What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as withdrawn. Liberty was granted to the assessee to seek restoration if the VSVS application did not materialize.

The Revenue filed an appeal against an order passed by the CIT(A). The assessee requested for withdrawal of the appeal, having opted for settlement under the Vivad Se Vishwas Scheme-2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

DCIT vs Mckinsey and Company… | ITAT Mumbai 2025

Income Tax Appellate Tribunal, ‘I’ BENCH

For Appellant: Shri Divesh Chawla (Virtually

For Respondent: Shri Krishna Kumar (Sr. DR)

Hearing: 10/03/2025Pronounced: 10/03/2025

आदेश / O R D E R PER AMIT SHUKLA (JM): The aforesaid appeal has been filed by the Revenue against order passed by CIT(A)-57, Mumbai dated 27/04/2023 for the quantum of assessment passed u/s.143(3) for the A.Y.2014-15.

Dineshchandra Mulji Karia 2. Ld. Counsel for the assessee has submitted a letter dated 12/12/2024 requesting for withdrawal of the aforesaid appeal as assessee has opted for settlement of its tax dispute under the ‘Vivad Se Vishwas Scheme-2024’.

3. Accordingly, appeal of the Revenue is dismissed as withdrawn, however, liberty is given to the assessee in case the application for VSVS does not materialize and is not accepted, assessee may file an application for restoration of the appeal. Accordingly, appeal of the Revenue is dismissed.

In the result, appeal of the Revenue is dismissed.

Order pronounced on 10th March, 2025.

DCIT(IT)-3(2)(1), MUMBAI, MUMBAI vs. MCKINSEY AND COMPANY KOMMANDITBOLAG, SWEDEN

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