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Facts
The assessee's appeals for assessment years 2015-16 and 2016-17 were directed against orders of the Commissioner of Income-tax (Appeals). During the hearing, the assessee's AR submitted a letter and Form 1 indicating the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.
Held
The Tribunal considered the copies of Form 1 filed under the Direct Tax Vivad Se Vishwas Scheme, 2024. The appeals were dismissed with the liberty to reinstate them if the scheme application is not accepted.
Key Issues
Whether the assessee's appeals should be dismissed in light of their opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.
Sections Cited
Direct Tax Vivad Se Vishwas Scheme, 2024
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Income Tax Appellate Tribunal, MUMBAI BENCH “F”, MUMBAI
Before: SHRI AMARJIT SINGH & SHRI SANDEEP SINGH KARHAIL
O R D E R PER AMARJIT SINGH, ACCOUNTANT MEMBER: Both the appeals of the assessee for the assessment year 2015-16 & 2016-17 are directed against the order dated 08.12.2023 & 29.12.2023 respectively passed by the ld. Commissioner of Income-tax (Appeals)-52, Mumbai.
At the time of hearing, the ld. AR for the assessee filed letter dated 29.11.2024 & 07.08.2024 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 the copies of Form 1 Direct Tax Vivad Se Vishwas Scheme, 2024 in both the cases filed on 27.11.2024, we dismiss both the appeals of the assessee & 212/Mum/2024 Virendra Shyamnarayan Singh A.Y. 2015-16 & 2016-17 with the liberty to reinstate the appeals if its application under Direct Tax Vivad Se Vishwas Scheme, 2024 are not accepted.
In the result, both the appeals of the assessee are dismissed.
Order pronounced in the open court on 09.12.2024.