GRN FINSEC PRIVATE LIMITED ,MUMBAI vs. DCIT -1(1)(2), AAYEKAR BHAWAN, MUMBAI

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ITA 2889/MUM/2024Status: DisposedITAT Mumbai04 March 2025AY 2017-18Bench: SHRI SAKTIJIT DEY (Vice President), SHRI NARENDRA KUMAR BILLAIYA (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 noted that the assessee had settled the dispute under the VSVS Scheme and made the required payment. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2017-18. The assessee later filed an application stating they had settled the dispute under the VSVS Scheme, 2024, and had made the necessary payment.

What were the issues?

Whether the appeal should be dismissed as withdrawn upon settlement of dispute under the VSVS Scheme by the assessee.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI NARENDRA KUMAR BILLAIYA

For Appellant: Ms. Monita Mondal, AR
For Respondent: Shri Bhangepatil Pushkaraj
Hearing: 04.03.2025Pronounced: 04.03.2025

Appellant /Assessee by : Ms. Monita Mondal, AR Revenue / Respondent by : Shri Bhangepatil Pushkaraj Ramesh, SR DR. Date of Hearing : 04.03.2025 Date of Pronouncement : 04.03.2025 O R D E R PER: NARENDRA KUMAR BILLAIYA, AM: This appeal by the assessee is preferred against the order of the Commissioner of Income Tax (Appeals)/ Additional/ Joint CIT(A)-3, Kolkata [for short 'the CIT(A)] dated 23.03.2024 pertaining to AY 2017-18.

2.

On perusal of the application filed by the assessee, we find that the assessee has settled the dispute under VSVS Scheme, 2024 and has also made payment in accordance with Form-2 issued by the PCIT. On such facts, the appeal of the assessee is treated as withdrawn and accordingly dismissed.

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