SADASHIVAMURTHY,BENGALURU vs. INCOME TAX OFFICER, WARD-3(3)(1), BANGALORE

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 21/08/2024 vide DIN No. ITBA/NFAC/S/250/2024-25/1067824506(1) for the assessment year 2020-21.

At the outset, during the course of the proceedings before us, the ld. Authorized Representative (AR) of the Assessee submitted that the Assessee has filed declaration in Form-1 as prescribed under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, before the Competent Authority for settling the tax dispute in the appeal on hand. It was further submitted by the ld. AR that the assessee has obtained Form-2 determining the tax to be paid under the Direct Tax Vivad se Vishwas Scheme (DTVSV), 2024, from the Competent Authority. Accordingly, the ld. AR submitted that these filings are in process under the said scheme, which aims to resolve the tax dispute.

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 ongoing settlement process under DTVSV, 2024. 3.1 Considering the submission of the parties and in view of the fact that Form-1 has been filed under DTVSV, 2024 and Form-2 has been issued, 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.