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Facts
The assessee filed an appeal for AY 2018-19 against an order from the CIT(A). Subsequently, the assessee's counsel informed the tribunal of their intention to withdraw the appeal to avail the benefits under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, confirming that Form No.1 DTVSV had been filed.
Held
The tribunal, acknowledging the assessee's decision to opt for the DTVSV scheme, dismissed the appeal as withdrawn. It provided the assessee the liberty to seek restoration of the appeal should the resolution under the DTVSV scheme not materialize.
Key Issues
Whether the appeal should be dismissed as withdrawn given the assessee's election to resolve the dispute under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.
Sections Cited
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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL & HON’BLE SHRI MANU KUMAR GIRI
(िनधा�रणवष� / Assessment Year: 2018-2019) Chemin C and I Pvt Ltd, Vs. The Deputy Commissioner of C-105, 106, 17th Cross, Income Tax, Pipdic Industrial Estate, Circle 1, Mettupalayam, Pondicherry Pondicherry 605 009. [PAN: AACCC 3561F] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Shri P.M. Kathir, Advocate ��यथ� क� ओर से /Respondent by : Shri. Krishna Kumar, JCIT. सुनवाई क� तार�ख/Date of Hearing : 25.02.2025 घोषणा क� तार�ख /Date of Pronouncement : 25.02.2025 आदेश / O R D E R PER MANU KUMAR GIRI (Judicial Member)
This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals)(NFAC) Delhi [CIT(A)] dated 16.06.2024 for Assessment Year 2018-19.
At the outset, the ld. counsel for the submitted a letter dated 24.02.2025 wherein stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.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 24.02.2025 vide acknowledgment No.881095300240225.
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resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn.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 are failed.
In the result, the appeal filed by the assessee in is dismissed as withdrawn. Order pronounced in the open court on 25th day of February, 2025 at Chennai.