THE BHARAT LINE LTD,MUMBAI vs. DCIT 2(1), MUMBAI

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ITA 6867/MUM/2014Status: DisposedITAT Mumbai16 October 2024AY 2010-11Bench: SHRI AMARJIT SINGH (Accountant Member), SHRI RAHUL CHAUDHARY (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 filed an application for settlement under the Direct Tax Vivad Se Vishwas Act, 2020, and had submitted the relevant form. Consequently, the appeal was deemed infructuous.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11 against an order of the CIT(A). During the proceedings, the assessee's counsel submitted that an application had been filed under the Direct Tax Vivad Se Vishwas Act, 2020, for full and final settlement of tax arrears.

What were the issues?

Whether the appeal filed by the assessee is infructuous due to settlement under the Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI RAHUL CHAUDHARY

For Appellant: Shri Vijay Mehta
For Respondent: Ms Kaveeta Punit Kaushik, Sr. DR
Hearing: 26.09.2024Pronounced: 16.10.2024

O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

This appeal of the assessee for the assessment year 2010-11 is directed against the order u/s 250 of the Income-tax Act, 1961 dated 23.09.2014 passed by the ld. Commissioner of Income-tax (Appeals)-4, Mumbai.

2.

During the appellate proceedings before us, at the outset, the ld. Counsel submitted that the assessee has filed application under Direct Tax Vivad Se Vishwas Act, 2020. In this regard, the ld. Counsel has also filed copy of Form No.5 dated 11th June, 2021 issued by the PCIT, Mumbai-2 in respect of full and final settlement of tax arrears u/s 5(2) r.w.s. section 6 of the Direct Tax Vivad Se Vishwas Act, 2020.

3.

In view of the above facts and submissions of the assessee, the appeal filed by the assessee is dismissed as infructuous.

4.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 16.10.2024.

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