ASSISTANT COMMISSIONER OF INCOME TAX, COIMBATORE vs. ANANTHARAMAN VENKATESH, COIMBATORE

This appeal filed by the Revenue is directed against the order dated 21.08.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2016-17.

When the appeal was taken up for hearing, by filing an application along with Form No. 1 under DTVSV 2024 and & C.O. No. 76/Chny/24 acknowledgement thereon, ld. AR Shri H. Yeshwanth Kumar, C.A. submits that the assessee has opted to avail Vivad-se-Vishwas Scheme 2024 for the above assessment year under consideration and Form 2 is yet to be issued by the Designated Authority. He has further submitted that the appeal filed by the Appellant – Revenue may be dismissed as withdrawn.

The ld. DR Ms. V. Aswathy, JCIT did not oppose to the submissions of the ld. AR.

Having heard both the parties, we note that the assessee opted for the Vivad-se-Vishwas Scheme 2024 and produced copy of Form 1 DTVSV 2024 along with copy of acknowledgement bearing No. 852270780300125 for AY 2016-17 towards settlement of pending tax dispute. In view of the above facts and circumstances, the appeal filed by the Appellant – Revenue is liable to be dismissed as prayed by the ld. AR. 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 Vivad-se-Vishwas Scheme 2024. Thus, the appeal filed by the Appellant-Revenue is dismissed.

In the result, both the appeal filed by the Revenue and the Cross Objections filed by the assessee are dismissed. Order pronounced on 28th February, 2025 at Chennai.