M/S ORICON ENTERPRISE LIMITED ,MUMBAI vs. ASSESSMENT UNIT. NFAC, DELHI

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ITA 2812/MUM/2024Status: DisposedITAT Mumbai27 January 2025AY 2020-21Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI RAHUL CHAUDHARY (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 considered the assessee's opt-in to the Direct Tax Vivad Se Vishwas Scheme, 2024. Consequently, the appeal was dismissed, with liberty granted to the assessee to seek reinstatement if the scheme application is not accepted.

What were the facts?

The assessee filed an appeal against an order of the National Faceless Appeal Centre (NFAC). During the hearing, the assessee's AR submitted a letter and copy of Form No. 1 under the Direct Tax Vivad Se Vishwas Scheme, 2024, indicating the assessee had opted for the scheme.

What were the issues?

Whether the appeal can be dismissed on account of the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMARJIT SINGH & SHRI RAHUL CHAUDHARY

For Appellant: Shri Niraj Gupta
For Respondent: Shri R.A. Dhyani, CIT/DR
Hearing: 22.01.2025Pronounced: 27.01.2025

O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

The appeal of the assessee for the assessment year 2020-21 is directed against the order dated 20.03.2024 passed by the ld. National Faceless Appeal Centre (NFAC), Delhi.

2.

At the time of hearing, the ld. AR for the assessee filed letter dated 24.12.2024 along with copy of Form No. 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and submitted 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 filed on 09.12.2024, we dismiss the appeal of the assessee with liberty to reinstate the

3.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 27.01.2025.

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