NARENDRAMOHAN K. SINGH,MUMBAI vs. ITO 21(1)(3), MUMBAI

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ITA 9063/MUM/2010Status: DisposedITAT Mumbai24 December 2024AY 2007-08Bench: SHRI SANDEEP SINGH KARHAIL (Judicial Member), SMT. RENU JAUHRI (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme. Therefore, the appeal was dismissed, with liberty granted to the assessee to seek reinstatement if the scheme application was not accepted.

What were the facts?

The assessee filed an appeal challenging an order passed under section 263 of the Income Tax Act, 1961. During the hearing, the assessee's representative 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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: SHRI SANDEEP SINGH KARHAIL & SMT. RENU JAUHRI

For Appellant: Shri Parth Gabani
For Respondent: Shri Kailash C. Kanojiya, Sr.DR

Date of Hearing – 23/12/2024 Date of Order - 24/12/2024

O R D E R PER SANDEEP SINGH KARHAIL, J.M.

The assessee has filed the present appeal challenging the impugned order dated 06/07/2010, passed under section 263 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax-21, Mumbai [“learned CIT”], for the assessment year 2007-08.

2.

At the time of the hearing, the learned AR for the assessee filed a letter along with a 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 letter, we dismiss the appeal of the assessee with the liberty to reinstate the appeal if its application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 24/12/2024

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