R TULSIDAS EXPORTS PRIVATE LIMITED ,MUMBAI vs. DCIT, CIRCLE-3(3)(1), MUMBAI
Before: MS. KAVITHA RAJAGOPAL, JM & SHRI. OMKARESHWAR CHIDARA, AM
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. 2. 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.
3. Upon perusal of the same, we deem it fit to dismiss the appeals filed by the assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if and when necessary.
ITA No. 981 & 982/Mum/2024 (A.Y. 2014-15 & 2015-16)
R Tulsidas Exports Private Limited
In the result, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on 21.02.2025 (OMKARESHWAR CHIDARA) JUDICIAL MEMBER
Mumbai; Dated: 21.02.2025
Karishma J. Pawar (Stenographer)
Copy of the Order forwarded to:
The Appellant 2. The Respondent 3. CIT- concerned 4. DR, ITAT, Mumbai 5. Guard File BY ORDER,
(Dy./Asstt.