OWENS-CORNING (INDIA) PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-15(1)(1), MUMBAI

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ITA 4796/MUM/2024Status: DisposedITAT Mumbai27 January 2025AY 2020-21Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)2 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 dismissed the assessee's appeal in light of their application under the Direct Tax Vivad Se Vishwas Scheme, 2024. However, the tribunal granted the assessee the liberty to reinstate the appeal if their application under the said scheme is not accepted.

What were the facts?

The assessee filed an appeal against an order passed by the National Faceless Appeal Centre (NFAC) for Assessment Year 2020-21. During the hearing, the assessee's representative informed the tribunal that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and had filed the requisite Forms 1 and 2.

What were the issues?

Whether the appeal should be dismissed given the assessee's application under the Direct Tax Vivad Se Vishwas Scheme, 2024, and the conditions for its reinstatement.

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: Ms. Kinjal Mehta
For Respondent: Shri Mahesh Pamnani, Sr. DR
Hearing: 21.01.2025Pronounced: 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 25.07.2024 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 16.01.2025 along with copy of Form No. 1 & Form No. 2 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 2 under Direct Tax Vivad Se Vishwas Scheme 2024 filed on 09.01.2024, we dismiss the appeal of the assessee with 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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