What did the Tribunal hold?

The Tribunal, considering the assessee's opting for the Direct Tax Vivad Se Vishwas Scheme, 2024, dismissed the appeal, granting liberty to reinstate it if the scheme application is not accepted.

The assessee filed an appeal against the order of the CIT(A)/NFAC. During the hearing, the assessee's AR submitted that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn upon the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Sabapathy Palaniammal Velayutham vs ACIT | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND SHRI JAGADISH

Hearing: 28.04.2025Pronounced: 28.04.2025

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

This appeal at the instance of the assessee is directed against the CIT(A)/NFAC’s order dated 08.03.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2012-13.

2. At the time of hearing, the Ld.AR for the assessee has filed copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV 2024) and stated that assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal of the assessee with a liberty to reinstate the appeal if his application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court at the time of hearing on 28th April, 2025 at Chennai.

SABAPATHY PALANIAMMAL VELAYUTHAM,CHENNAI vs. ACIT, NCC-14(1), CHENNAI

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