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Facts
The assessee opted for the Vivad Se Vishwas scheme for the assessment years 2013-14, 2014-15, 2018-19, and 2019-20. Consequently, the appeals filed by both the assessee and the revenue were claimed to be withdrawn.
Held
The Tribunal noted that the assessee had opted for the Vivad Se Vishwas scheme for multiple appeals. The appeals were therefore dismissed as infructuous.
Key Issues
Withdrawal of appeals due to opting for the Vivad Se Vishwas scheme.
Sections Cited
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Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI
Before: SHRI OM PRAKASH KANT & SHRI SANDEEP SINGH KARHAIL
Per : OM PRAKASH KANT, Accountant Member:
The captioned appeals by the assessee and revenue have been preferred against the separate orders passed by the Ld. Commissioner of Income Tax (Appeals) for respective assessment years.
920/M/2024 IMC Chamber of Commece and Industry 2. At the outset the Ld. Counsel for the assessee submitted that assessee has opted for direct tax Vivad Se Vishwas scheme, 2024 in respect of three appeals of the assessee and one appeal of the revenue. In view of the Vivad Se Vishwas Scheme opted by the assessee these appeals are claimed to be withdrawn and therefore dismissed as infructuous, with liberty to the assessee as well as revenue to file an application for recalling the appeals in case the application of assessee under Vivad Se Vishwas Scheme is not accepted.
In the result all the three appeals of the assessee and revenue are dismissed.
Order pronounced in the open court on 29.11.2024.