VIRTUE ENTERPRISES,MUMBAI vs. ITO, WARD-22(3)(5), MUMBAI

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ITA 6253/MUM/2024Status: DisposedITAT Mumbai27 February 2025AY 2017-18Bench: SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI GIRISH AGRAWAL (Accountant Member)4 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 accepted the assessee's request for withdrawal of the appeal, noting that the Departmental Representative did not oppose the prayer.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee sought to withdraw the appeal as they had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI SANDEEP SINGH KARHAILSHRI GIRISH AGRAWAL

For Appellant: Mr. Narayan Atal
For Respondent: Ms. Ramma Priya, CIT-DR
1.

The assessee has filed the present appeal challenging the impugned order dated 07.08.2024, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals),

2 Virtue Enterprises. National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], for the assessment year 2017-18.

2.

At the time of the hearing, the learned AR of the assessee filed a letter dated 20.01.2025 stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and filed the declaration in Form no.1 on 19.12.2024.

Along with the letter mentioned above, the assessee has filed a copy of Form no.2 dated 02.01.2025, whereby the amount to be payable by the assessee towards a full and final settlement of the tax arrears has been determined.

Accordingly, the assessee prayed for the withdrawal of its appeal.

3.

Learned Departmental Representative does not oppose the prayer so made by the assessee.

4.

In view of the aforesaid, we accept the request of the assessee for the withdrawal of the present appeal.

5.

In the result, the appeal by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 27/02/2025

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