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Facts
The assessee had filed eighteen appeals arising from orders of the Commissioner of Income Tax (NFAC). The assessee opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024, and requested to withdraw the appeals.
Held
The Tribunal heard both sides and perused the materials. The assessee had opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024. The appeals were permitted to be withdrawn and were accordingly dismissed.
Key Issues
Whether the appeals can be withdrawn by the assessee after opting for the Direct Tax Vivad-se-Vishwas Scheme, 2024.
Sections Cited
AI-generated summary — verify with the full judgment below
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 Accordingly, the appeals are permitted to be withdrawn and therefore, dismissed.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In the result, all the appeals filed by the assessee are dismissed as withdrawn.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.