SHIVARAM BHARATHWAJ VAIDYANATHAN,CHENNAI vs. NON CORPORATE CIRCLE 7(1), CHENNAI

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ITA 2382/CHNY/2024Status: DisposedITAT Chennai29 January 2025AY 2019-20Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI JAGADISH (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal acknowledged the assessee's decision to resolve the dispute under the DTVSV, 2024, and accordingly dismissed the appeal as withdrawn. The Tribunal also granted the assessee the liberty to seek restoration of the appeal if the resolution under the DTVSV, 2024 fails.

What were the facts?

The assessee, Shivaram Bharathwaj Vaidyanathan, filed an appeal against an order of the CIT(A) for Assessment Year 2019-20. During the proceedings, the Ld. counsel informed the tribunal that the assessee intended to withdraw the appeal to opt for the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, having already filed Form No.1 and received Form No.2 under the scheme.

What were the issues?

The primary issue was whether to allow the withdrawal of the appeal in light of the assessee's election to opt for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ (SMC

Before: HON’BLE SHRI MANU KUMAR GIRI & HON’BLE SHRI JAGADISH

Hearing: 29.01.2025Pronounced: 29.01.2025

(िनधा�रणवष� / Assessment Year: 2019-2020) Shivaram Bharathwaj Vaidyanathan, Vs. The Income Tax Officer, No.4, Old No.8, Non Corporate Circle 7(1) Nagammai Street, Chennai. R. A. Puram, Chennai 600 028. [PAN: ANUPS 9330E] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : None ��यथ� क� ओर से /Respondent by : Shri. P.K. Senthil Kumar, Addl. CIT. सुनवाई क� तार�ख/Date of Hearing : 29.01.2025 घोषणा क� तार�ख /Date of Pronouncement : 29.01.2025 आदेश / O R D E R 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 25.07.2024 for Assessment Year 2019-20.

2.

At the outset, the ld. counsel for the submitted a letter dated 22.01.2025 wherein stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.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 17.12.2024 and Form No.2 is issued on 15.01.2025.

3.

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.

4.

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.

5.

In the result, the appeal filed by the assessee in is dismissed as withdrawn. Order pronounced in the open court at the time of hearing on 29thday of January, 2025 at Chennai.

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