TOTALENERGIES MARKETING INDIA PRIVATE LIMITED (FORMERLY KNOWN AS TOTAL OIL INDIA PRIVATE LIMITED),MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX MUMBAI 3, MUMBAI

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ITA 2535/MUM/2024Status: DisposedITAT Mumbai17 January 2025AY 2018-19Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)3 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 option under the Direct Tax Vivad Se Vishwas Scheme, 2024. The appeal was dismissed with a liberty to reinstate it if the scheme application is not accepted.

What were the facts?

The assessee filed an appeal against the order of the PCIT-3, Mumbai for the assessment year 2018-19. During the hearing, the assessee's AR submitted a letter along with Form 2 under the Direct Tax Vivad Se Vishwas Scheme, 2024, indicating the assessee's option to opt for the scheme.

What were the issues?

Whether the appeal should be dismissed in light 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 “E”, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI ANIKESH BANERJEE

For Appellant: Shri Gautam Thacker
For Respondent: Shri Biswanath Das, CIT, DR
Hearing: 15.01.2025Pronounced: 17.01.2025

O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

The appeal of the assessee for the assessment year 2018-19 is directed against the order dated 28.03.2024 passed by the ld. Principal Commissioner of Income-tax (‘PCIT’)-3, Mumbai.

2.

At the time of hearing, the ld. AR for the assessee filed letter dated 13.01.2025 along with copy of Form 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 Direct Tax Vivad Se Vishwas Scheme 2024 filed on 10.01.2025, we dismiss Total Energies Marketing India Private Limited A.Y. 2018-19 the appeal of the assessee with the liberty to reinstate the appeals if its application under Direct Tax Vivad Se Vishwas Scheme, 2024 is not accepted.

3.

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

Order pronounced in the open court on 17.01.2025.

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