GOPANI METAL INDUSTRIES PRIVATE LIMITED ,MUMBAI vs. COMMISSIONER OF INCOME TAX (A)-52, MUMBAI
Before: SHRI AMARJIT SINGH & SHRI RAJ KUMAR CHAUHANITA No. 2652/Mum/2024 (A.Y. 2018-19)
PER AMARJIT SINGH, ACCOUNTANT MEMBER:
Both the appeals of the assessee for the assessment year
2017-18 & 2018-19 are directed against the order both dated
06.05.2024 passed by the ld. Commissioner of Income-tax
(Appeals)-52, Mumbai.
2. At the time of hearing, the ld. AR for the assessee filed letter dated 18.12.2024 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. In light of the above and after considering the copies of Form 1 Direct Tax
Vivad Se Vishwas Scheme, 2024 in both the cases filed on ITA Nos.2651 & 2652/Mum/2024
Gopani Metal Industries Private Limited
A.Y. 2017-18 & 2018-19
2
15.11.2024, we dismiss both the appeals of the assessee with the liberty to reinstate the appeals if its application under Direct Tax
Vivad Se Vishwas Scheme, 2024 are not accepted.
3. In the result, both the appeals of the assessee are dismissed.
Order pronounced in the open court on 04.02.2025. (RAJ KUMAR CHAUHAN) (AMARJIT SINGH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai, Dated: 04.02.2025
Biswajit, Sr. P.S.
Copy to:
The Appellant:
The Respondent:
The CIT,
The DR
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By Order