SODEXO INDIA SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the assessee's application and decided to allow the withdrawal of the appeals.
What were the facts?
The assessee filed appeals before the Tribunal. The assessee subsequently applied for withdrawal of these appeals to opt for the Direct Tax Vivad se Vishwas (DTVSV) Scheme, 2024.
What were the issues?
Whether the assessee can withdraw their appeal to opt for the DTVSV Scheme, 2024.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE
PER NARENDRA KUMAR BILLAIYA, AM: I.T.A. No. 6570 & 6571/Mum/2024, are two separate appeals by the assessee preferred against two separate orders of the ld.
Addl./JCIT(A)-2, Delhi [hereinafter ‘the ld. CIT(A)], pertaining to AY 2019-20. 2. Before us, the assessee filed the following application for withdrawal of appeals on opting for DTVSV Scheme, 2024:- “To, Date: 17.01.2025 The
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