RAJESH PURSHOTTAM SHAROFF,MUMBAI vs. INCOME TAX OFFICER, PIRAMAL CHAMBER

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ITA 6174/MUM/2024Status: DisposedITAT Mumbai17 January 2025AY 2017-18Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI ANIKESH BANERJEE (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 noted that the assessee had availed the Direct Tax Vivad Se Vishwas Scheme, 2024. Consequently, the appeal was dismissed.

What were the facts?

The assessee filed an appeal for Assessment Year 2017-18 against an order dated 25.09.2024. During the hearing, the assessee's AR submitted a letter stating that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

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 “J”, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI ANIKESH BANERJEE

For Appellant: Shri Rahul Punmiya
For Respondent: Shri Asif Karmali, Sr. DR
Hearing: 14.01.2025Pronounced: 17.01.2025

Present for: Assessee by : Shri Rahul Punmiya Revenue by : Shri Asif Karmali, Sr. DR Date of Hearing : 14.01.2025 Date of Pronouncement : 17.01.2025 O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

The appeal of the assessee for the assessment year 2017-18 is directed against the order dated 25.09.2024 passed by the ld. Commissioner of Income-tax [‘CIT(A)’], ADDL/JCIT(A) – 2, Noida.

2.

At the time of hearing, the ld. AR for the assessee filed letter dated 10.01.2025 along with copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 and stated that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above and after considering that assessee has availed Vivad Se Vishwas Scheme 2024, we dismiss 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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