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Facts
The assessee filed appeals challenging the CIT(A)'s order for Assessment Years 2014-15 and 2015-16. The assessee subsequently filed an application to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.
Held
The Tribunal noted the assessee's application for settlement under the DTVSV Scheme. Consequently, the Tribunal deemed it fit to dismiss the appeals as withdrawn.
Key Issues
Whether the appeals should be dismissed as withdrawn upon the assessee opting for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024.
Sections Cited
250
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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: AND SHRI. OMKARESHWAR CHIDARA, AM
O R D E R Per Kavitha Rajagopal, J M: These appeals have been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals)-8, 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) 2014-15 and 2015-16.
The assessee filed an application dated 19.02.2025 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.
Upon perusal of the same, we deem it fit to dismiss the appeals filed by the assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if and when necessary.
& 982/Mum/2024 (A.Y. 2014-15 & 2015-16) R Tulsidas Exports Private Limited 4. In the result, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on 21.02.2025