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Facts
The assessee challenged an order of the CIT(A). During the pendency of the appeal, the assessee filed an application stating they had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.
Held
The Tribunal decided to dismiss the appeal as withdrawn, granting liberty to the assessee to revive it if the settlement under the Vivad Se Vishwas scheme was not completed.
Key Issues
Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.
Sections Cited
250
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Income Tax Appellate Tribunal, “A” BENCH, MUMBAI
(Assessment Year: 2016-17) Larsen & Toubro Limited ACIT-CC-5(4) Room No. 436, 4th Floor, Kautilya L & T House, N. M. Marg, Ballard Estate, Mumbai – 400001. Vs. Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400051. PAN/GIR No. AAACL0140P (Assessee) : (Respondent) Assessee by : Shri. Ronak Doshi Respondent by : Shri. Ram Krishn Kedia, SR. DR. Date of Hearing : 05.03.2025 Date of Pronouncement : 06.03.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) 53, Mumbai (‘ld. CIT(A)’ for short), passed u/s .250 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2016-17.
The learned Authorised Representative (ld. AR for short) for the assessee filed an application dated 04.03.2025 stating that the assessee has opted to settle the dispute through the Direct Tax Vivad Se Vishwas Scheme, 2024 along with the relevant forms as per the DTVSV 2024 scheme.
(A.Y. 2016-17) Larsen & Toubro Limited 3. Upon perusal of the same, we deem it fit to dismiss the appeal filed by the assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if and when necessary. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 06.03.2025