PUSHPA DEVI ,MYSORE vs. INCOME TAX OFFICER, WARD-1(1), MYSORE
Income Tax Appellate Tribunal, ‘SMC’ BENCH: BANGALORE
Before: SHRI WASEEM AHMEDAssessment Year: 2017-18
PER WASEEM AHMED, ACCOUNTANT MEMBER:
This is an appeal filed by the assessee against the order passed by the Addl/JCIT(A)-2, Coimbatore dated 24/06/2024 vide DIN No.
ITBA/APL/S/250/2024-25/1065965223(1) for the AY 2017-18. 2. In the present appeal, the assessee has contended that she intends to settle the dispute under the Vivad Se Vishwas (VSV) Scheme
2024 introduced by the Government of India. Accordingly, during the Page 2 of 3
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course of the proceedings before us, the ld. Authorized Representative
(AR) of the Assessee submitted that the assessee is in the process of settling the tax dispute in the appeal on hand and filed Form-4 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 8-02-2022 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.
In the result, the appeal filed by the Assessee is hereby dismissed under DTVSV 2024. Page 3 of 3
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Order pronounced in court on 20th day of February, 2025 (WASEEM AHMED)
Accountant Member
Bangalore
Dated, 20th February, 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.