NANDYALA HANUMANTHA REDDY GARI PRASADA REDDY,BENGALURU vs. DCIT, CENTRAL CIRCLE-1(1), BENGALURU
Income Tax Appellate Tribunal, ‘B’ BENCH: BANGALORE
Before: SHRI WASEEM AHMED & SHRI PRAKASH CHAND YADAVAssessment Years: 2014-15
PER WASEE M AHMED, ACCOUNTANT MEMBER:
This is an appeal filed by the assessee against the order passed by the CIT(II),
Bengaluru dated
27/01/2025
vide
DIN
No.
ITBA/APL/M/250/2024-25/1072563272(1) for the assessment year 2014-
15. 2. In the present appeal, the assessee has contended that he intends to settle the dispute under Vivad Se Vishwas (VSV) Scheme 2024
introduced by the Government of India. Accordingly, during the course of the proceedings before us, the ld. Authorized Representative (AR) of Page 2 of 3
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the assessee submitted that the assessee is in the process of settling the tax dispute in the appeal on hand and filed Form-2 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, issued by the Competent Authority in support of his contention. Accordingly, the ld. AR filed the letter dated 27-02-2025 requesting for the withdrawal of appeal.
The Learned Departmental Representative (DR) confirmed the submission of the AR and raised no objection to the dismissal of the appeal in light of the settlement of dispute under DTVSV, 2024. 4. Considering the submission of the parties and in view of the fact that Form-2 has been issued by the revenue authority, we find that no purpose would be served by keeping this appeal pending before the Tribunal. Accordingly, this appeal is dismissed as the issue is being resolved under the Direct Tax Vivad se Vishwas Scheme, 2024. However, before parting it is clarified that in the event the Competent Authority under DTVSV, 2024, for any reason, deems the settlement to be non- operative or invalid, the Assessee shall be at liberty to approach the Tribunal by filing a suitable application for restoration of the appeal to its original number as per the provisions of law. 5. In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024. Order pronounced in court on 22nd day of April, 2025 (PRAKASH CHAND YADAV) Accountant Member Bangalore Dated, 22nd April, 2025
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Copy to:
The Applicant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR, ITAT, Bangalore. 6. Guard file
By order
Asst.