What did the Tribunal hold?

The Tribunal noted that the assessee opted for the DTVSV scheme and accordingly treated the appeal as dismissed as withdrawn. Liberty was granted for restoration if the scheme resolution failed.

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee intended to withdraw the appeal to opt for the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme.

Sushil Radhakrishnan Bhatia, Salem vs DCIT | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI

Hearing: 26.03.2025Pronounced: 01.04.2025

The captioned appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeals)(NFAC) Delhi [CIT(A)] dated 22.03.2024 for Assessment Year 2012-13.

At the outset, the ld. counsel for the submitted that the present appeal is intended to be withdrawn by the assessee, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also informed that Form No.1 DTVSV has been filed on 21.12.2024 and Form No.3 is issued on 06.02.2025 vide acknowledgement No.862300040060225.

Accordingly, noting the fact that the assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn.

The assessee is given liberty for restoration of the present appeal in case the resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024 is failed.

Order pronounced in the open court on 1st April , 2025

SUSHIL RADHAKRISHNAN BHATIA,SALEM vs. DCIT CIRCLE 1(1), SALEM

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