COLGATE-PALMOLIVE (INDIA) LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 15(1)(1), MUMBAI

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ITA 4838/MUM/2024Status: FixedITAT Mumbai06 February 2025AY 2020-21Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 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 noted that the assessee's representative presented Form 2 under the Vivad Se Vishwas Scheme and requested to withdraw the appeal. As the Revenue did not object, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the NFAC, which was based on an order passed by the Ld. Income-tax Officer under Section 154 read with Section 143(3) of the Act. The assessee later sought to withdraw the appeal, having obtained Form 2 under the Direct Taxes Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee is allowed to withdraw the appeal after submitting Form 2 under the Vivad Se Vishwas Scheme, and if the Revenue has any objection.

Which sections of the Income-tax Act were involved?

Section 250,Section 154,Section 143(3),Section 92

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI B.R. BASKARAN & SHRI ANIKESH BANERJEE

For Appellant: Ms. Tisha Bagh
Hearing: 06/02/2025Pronounced: 06/02/2025

Instant appeal of the assessee was filed against the order of the National Faceless Appeal Centre (NFAC), Delhi *for brevity, ‘Ld.CIT(A)’) passed under section 250 of the Income-tax Act, 1961 (for brevity, ‘the Act’), date of order 02/11/2023 for A.Y. 2018-19. The impugned order was emanated from the order of the Ld. Income-tax Officer, Ward 23(1)(1), Mumbaipassed under section 154 read with section 143(3) of the Act, date of order 22/02/2023.

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