RAKESH NANDKUMAR VARMA,GHATKOPAR, MUMBAI vs. ITO WARD 42(3)(1), BKC, MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL "D” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER MS. RENU JAUHRI, ACCOUNTANT MEMBER Rakesh Nandkumar Varma 1D/34, Kalpataru Aura, L.B.S. Marg, Ghatkopar – 400086. Maharashtra [PAN: AAOPV0722G] …………. Appellant Vs Income Tax Officer Ward 42(3)(1), Mumbai Kautilya Bhawan, BKC, Mumbai – 400051. Maharashtra …………. Respondent Appearance For the Appellant/Assessee : None For the Respondent/Department : Shri R. R. Makwana Date Conclusion of hearing : 10.02.2025 Pronouncement of order : 27.02.2025 O R D E R Per Rahul Chaudhary, Judicial Member:

1. 1. By way of the present appeal the Assessee has challenged the order dated 19/02/2024, passed by the National Faceless Appeal Centre (NFAC), Delhi, [hereinafter referred to as the ‘CIT(A)’], whereby the Ld. CIT(A) had dismissed the appeal of the Assessee against the Notice for Rectification Proceeding dated 20/08/2024, passed under Section 154 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment Year 2012-2013.

2. When the appeal was taken up for hearing the Learned Departmental Representative submitted that the Appellant/Assessee has filed application under the ‘The Direct Tax – Vivad Se Vishwaas Scheme, 2024’ opting for settlement. We find that the Assessee had already placed on record a copy of Assessment Year: 2012-2013 Form 1 [Acknowledgment Number 748107800101224] filed under the ‘The Direct Tax – Vivad Se Vishwaas Scheme’, 2024 on 10/12/2024. In view of the aforesaid, the present appeal preferred by the Assessee is dismissed as withdrawn with liberty granted to the Assessee to revive the same in case the application filed by the Assessee does not result in settlement of dispute by way of filing miscellaneous application before the Tribunal within the period prescribed.