DCIT CC 5-4, MUMBAI vs. DR BALABHAI NANAVATI HOSPITAL , MUMBAI
Before: SHRI AMARJIT SINGH & SHRI SASNDEEP SINGH KARHAILITA No. 5505/Mum/2024 (A.Y. 2015-16)
PER AMARJIT SINGH, ACCOUNTANT MEMBER:
All the four appeals comprising two appeals filed by the assessee and two appeals filed by the Revenue for the assessment year 2014-15 & 2015-16 respectively are directed against the different orders u/s 250 of the Act passed by the ld. Commissioner of Income-tax (Appeals) - 53, Mumbai.
ITA Nos.5505, 5506, 5716 & 5719/Mum/2024
Dr. Balabhai Nanavati Hospital
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2. At the time of hearing, the ld. AR for the assessee filed letter dated 03.02.2025 along with copy of Form 1 filed under Direct Tax
Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 for all the four appeals filed by the assessee and by the Revenue as referred above. In light of the above and after considering the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024, we dismiss all the appeals of the assessee and Revenue with the liberty to recall this order in case applications filed under Direct Tax Vivad Se
Vishwas Scheme, 2024 are not accepted.
3. In the result, both the appeals of the assessee and Revenue are dismissed.
Order pronounced in the open court on 21.02.2025. (SANDEEP SINGH KARHAIL) (AMARJIT SINGH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai, Dated: 21.02.2025
Biswajit, Sr. P.S.
Copy to:
The Appellant: 2. The Respondent: 3. The CIT, 4. The DR
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By Order