MILLENIUM CLOTHING PVT. LTD.,MUMBAI, MAHARASTHTRA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 7(2), MUMBAI, MUMBAI, MAHARASTHTRA

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ITA 5420/MUM/2024Status: DisposedITAT Mumbai03 March 2025AY 2007-08Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI ANIKESH BANERJEE (Judicial 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 considered the assessee's submission regarding opting for the Vivad Se Vishwas Scheme. As the scheme application was processed, the appeal was dismissed.

What were the facts?

The assessee opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and filed Form No. 1. The Assessing Officer passed an order dated 27.08.2024.

What were the issues?

Whether the appeal should be dismissed in light of the assessee opting for the Vivad Se Vishwas Scheme, 2024?

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI ANIKESH BANERJEE

For Respondent: Shri Hemant Kumar C Leuva, CIT/DR
Hearing: 20.02.2025Pronounced: 03.03.2025

Millenium Clothing Pvt. Ltd. ACIT, Central Circle – 7(2), Aayakar Bhawan, Room No. 3, B-3/10, 1st Floor, M.K. Road, Mumbai – Vs. Sector 4, Vashi, Maharashtra- 400020. 400703. PAN: AADCM1287B (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Hemant Kumar C Leuva, CIT/DR Date of Hearing : 20.02.2025 Date of Pronouncement : 03.03.2025 O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

The appeal of the assessee for the assessment year 2007-08 is directed against the order dated 27.08.2024 passed by the ld. Commissioner of Income Tax, Appeal [CIT(A)] – 49, Mumbai.

2.

At the time of hearing, the ld. AR for the assessee filed letter dated 26.12.2024 and submitted that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. Before us, the ld. Counsel also submitted that Form No. 1 of Vivad Se Vishwas Scheme, 2024 filed has also been received. In light of the above and after considering the submission that assessee had received Form No. 1 under Vivad Se Vishwas Scheme 2024, we dismiss the appeal of the assessee with the liberty to reinstate the appeal if its

3.

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

Order pronounced in the open court on 03.03.2025.

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