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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI MAHAVIR SINGHAND SHRI MANOJ KUMAR AGGARWAL
आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT: These appeals filed by the assessee are directed against the common order of learned Commissioner of Income Tax (Appeals)-1, Madurai in & 482/2014-15, dated 29.03.2019 for the assessment years 2003-04 & 2004-05.
&1590/Chny/2019 2 2. At the time of hearing, the ld.counsel for the assessee has stated that the assessee wants to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending disputes relating to Direct Taxes and in this regard he filed a letter dated 02.03.2023 along with Form no. 3 from the designated authority. Therefore, once the assessee has filed Form 3 and expressed his willingness to settle pending disputes regarding direct taxes, then there is no point in keeping appeals filed by the assessee. Hence, we are dismissing the appeals subject to liberty to the assessee to get it recalled in case, the assessee does not succeed in availing the scheme i.e., Vivad Se Vishwas Scheme 2020 for whatever reason.
In the result, the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 2nd March, 2023 at Chennai.