INDIA LUXCO RETAIL PRIVATE LIMITED,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI

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ITA 4386/DEL/2024Status: DisposedITAT Delhi24 March 2025Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal acknowledged the assessee's decision to resolve the matter through the DTVSVS 2024. Consequently, noting the assessee's choice, the tribunal dismissed the appeal as withdrawn.

What were the facts?

India Luxco Retail Pvt. Limited filed an appeal against an order for the assessment year 2020-21. During the appellate proceedings, the assessee chose to settle the dispute under the Direct Tax Vivad se Vishwas Scheme, 2024 (DTVSVS) and submitted the requisite forms.

What were the issues?

Whether an appeal should be adjudicated when the assessee has opted to settle the dispute under 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, [ DELHI BENCH: ‘H’ NEW DELHI ]

Before: SHRI YOGESH KUMAR U.S. & SHRI AVDHESH KUMAR MISHRA

For Respondent: Shri Rohit Garg, CIT DR
Hearing: 24.03.2025Pronounced: 24.03.2025

order dated 29.07.2024 passed by the National Faceless Appeal Centre (NFAC) New Delhi, for the assessment year 2020-21.

2.

Ld. Counsel for the Assessee vide letter dated 24/03/2025 submitted that the Assesseehad opted to settle the dispute in appeal through Direct Tax Vivad se Vishwas Scheme, 2024 and accordingly submitted Form 1 and 2 issued under the said scheme.

3.

Heard rival submissions, perused Form 1 and 2 filed by the Assessee issued under DTVSVS 2024. Since the Assessee opted to settle the dispute involved in the present appeal under DTVSVS, the instant appeal is dismissed as withdrawn.

Order pronounced in the open court on : 24/03/2025

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