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Facts
Eighteen appeals filed by Innovative Interiors Pvt. Ltd. against orders of the Learned Commissioner of Income Tax (NFAC) for various assessment years were before the Tribunal. The assessee opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024, and requested to withdraw all appeals, providing Form-1 and Form-2 issued by the designated authority.
Held
The Tribunal permitted the assessee to withdraw the appeals as requested. Consequently, all eighteen appeals were dismissed as withdrawn, with the liberty for the assessee to approach the Tribunal again if any prejudice arises from the settlement under the Direct Tax Vivad-se-Vishwas Scheme, 2024.
Key Issues
Whether the Income Tax Appellate Tribunal should allow the withdrawal and dismissal of appeals when the assessee has opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024, and submitted the required forms.
Sections Cited
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Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI SS VISWANETHRA RAVI & SHRI JAGADISH
आदेश / O R D E R PER BENCH:
Aforesaid eighteen appeals filed by the assessee arising out of the orders of Learned Commissioner of Income Tax (NFAC), Delhi dated 11.11.2024. to 3411/Chny/2024 :- 2 -:
The Ld. Authorized Representative (A.R) of the assessee, at the outset stated that assessee has opted for Direct Tax Vivad-se-Vishwas Scheme, 2024 in the above appeals and therefore, wants to withdraw the appeals. The Ld. A.R has submitted a copy of Form-1 filed by the assessee and Form-2 issued by the designated authority in support of its contention.
We have heard both the sides, and perused the materials available on record. In these cases, the assessee has opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024 in the above appeals by filing Form-1. The Designated Authority has also issued Form No.2 for the settlement of pending tax dispute. The Ld. AR has now made a request to withdraw the appeals. Accordingly, the appeals are permitted to be withdrawn and therefore, dismissed. However, it is open to the assessee to approach the Tribunal by filing an appropriate application in the event of any prejudice caused in respect of the settlement of tax dispute under the Direct Tax Vivad-se-Vishwas Scheme, 2024. to 3411/Chny/2024 :- 3 -:
In the result, all the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 11th April, 2025.