What did the Tribunal hold?

The Tribunal held that since the Assessee intended to settle the dispute under the VSVS and was willing to deposit the determined amount, the appeals were liable to be dismissed as withdrawn. Liberty was granted to seek recall of the order in case of failure to deposit or settle.

The Assessee filed appeals against the orders of the Ld. Commissioner of Income Tax (Appeals). The Assessee intended to settle the dispute amicably through the Vivad Se Vishwas Scheme (VSVS) and filed Form no.1, agreeing to deposit the determined amount.

What were the issues?

Whether the appeals should be dismissed as withdrawn on the basis of the Assessee's intention to settle the dispute under the Vivad Se Vishwas Scheme.

Pooja Equiresearch Pvt Ltd vs DCIT | ITAT Mumbai 2025

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

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI PRABHASH SHANKAR

For Appellant: Ms. Dinkle Hariya, Ld. A.R. &, Ms. Shruti Kalyanikar, Ld. A.R

For Respondent: Mr. R.A. Dhyani, Ld. D.R. (on behalf of Mr. Mahesh Pamnani. Sr. D.R.)

Pronounced: 03.02.2025

Present for: Assessee by : Ms. Dinkle Hariya, Ld. A.R. & Ms. Shruti Kalyanikar, Ld. A.R. Revenue by : Mr. R.A. Dhyani, Ld. D.R. (on behalf of Mr. Mahesh Pamnani. Sr. D.R.) Date of Hearing : 03 . 02 .2025 Date of Pronouncement : 03.02.2025 O R D E R Per : Narender Kumar Choudhry, Judicial Member:

These appeals have been preferred by the Assessee against the orders even dated 17.09.2024, impugned herein, passed by the Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) under section 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2012-13 & 2013-14.

& 5943/M/2024 M/s. Pooja Equiresearch Pvt. Ltd.

As the Assessee with an intention to settle the dispute amicably through Vivad Se Vishwas Scheme, (in short “VSVS”) 2024 has filed Form no.1 in both the cases and is willing to deposit the requisite amount to be determined by the Revenue Authority and thus the appeals of the Assessee are liable to be dismissed, however, with liberty to the parties to seek recall of this order, in case of failure of the Assessee to deposit the amount to be determined by the Revenue Authority and/or non-settling the dispute through VSVS 2024.

In the result, the appeals filed by the Assessee are dismissed as withdrawn with liberty to the parties as mentioned above.

Order pronounced in the open court on 03.02.2025.

POOJA EQUIRESEARCH PVT LTD,MUMBAI vs. DCIT, CENTRAL CIRCLE 8(2), MUMBAI

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