SHREE MAHAVIR ASSOCIATES AND DEV LAND AND HOUSING LTD ,THANE vs. ACIT, CENTRAL CIRCLE 1, THANE, THANE
IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH
MUMBAI
BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER
&
SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER
&
Shree Mahavir Associates
And Dev
Land and Housing Ltd.
Ground Floor,
Dev Corpora Building
Easter Express Highway,
Khopat
Thane (W)-400 602
Maharashtra- 400 602
Vs. ACIT, Central Circle 1
Thane
PAN/GIR No.AADAS0263K
(Appellant)
..
(Respondent)
Assessee by Ms. Vidhi Solani
Revenue by Shri R.R. Makwana
Date of Hearing
20/01/2025
Date of Pronouncement
29/01/2025
आदेश / O R D E R
PER AMIT SHUKLA (J.M):
The aforesaid appeals have been filed by the assessee against order passed by NFAC dated 04/07/2024 for the quantum of assessment passed u/s.147
&
143(3) respectively for the A.Y.2013-14 & 2019-20. ITA No.4459 & 4460/Mum/2024
Shree Mahavir Associates And Dev Land And Housing Ltd.
2
2. In the aforesaid appeals the ld. Counsel for the assessee has submitted that assessee has opted for settlement of its tax dispute under the ‘Vivad Se Vishwas Scheme-2024’ and has also filed application before the authorities. Accordingly, appeals of the assessee are dismissed as withdrawn, however, liberty is given to the assessee in case the application for VSVS does not materialize and is not accepted, assessee may file an application for restoration of the appeals. Accordingly, appeals of the assessee are dismissed in limine.
In the result, both the appeals of the assessee are dismissed.
Order pronounced on 29th January, 2025. (GIRISH AGRAWAL) (AMIT SHUKLA)
ACCOUNTANT MEMBER
JUDICIAL MEMBER
Mumbai; Dated 29/01/2025
KARUNA, sr.ps
ITA No.4459 & 4460/Mum/2024
Shree Mahavir Associates And Dev Land And Housing Ltd.
Copy of the Order forwarded to :
BY ORDER,
(Asstt.