ASHIDA ELECTRONICS PRIVATE LIMITED,THANE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1, THANE

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ITA 5598/MUM/2024Status: DisposedITAT Mumbai29 January 2025AY 2014-15Bench: Smt. Beena Pillai (Judicial Member), Shri Omkareshwar Chidara ( (Accountant Member)4 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The Tribunal heard both parties and per the appellant's request, dismissed the appeal as withdrawn. The appellant provided proof of availing the Vivad Se Vishwas Scheme.

What were the facts?

The appellant company, Ashida Electronics Pvt. Ltd., sought to withdraw its appeal before the Income Tax Appellate Tribunal. The reason for withdrawal was that the company had availed the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the appellant availing the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “A” Bench, Mumbai.

Before: Smt. Beena Pillai (JM) & Shri Omkareshwar Chidara (AM)

For Appellant: Ms. Tejaswi Pendse

For Respondent: Shri Ram Krishn Kedia

Hearing: 21.01.2025Pronounced: 29.1.2025

O R D E R Per Omkareshwar Chidara (AM) :-

During the course of hearing before the Bench, Ld. AR of the appellant company has stated that it had availed Vivad Se Vishwas Scheme and hence they may be permitted to withdraw the appeal. In proof of availing the VSV Scheme, the Ld. AR of the appellant has filed a copy of Form No. 3 evidencing payment of disputed taxes also, vide covering letter dated 14.1.2025. Ld. DR has not objected to the same.

Heard both sides. The appeal of the appellant company is dismissed as withdrawn as the appellant company has availed VSV scheme.

The appellant’s appeal is dismissed.

Order pronounced in the open court on 29th January, 2025.

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