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Facts
The assessee filed an appeal against the CIT(A)'s order for Assessment Year 2011-12. The assessee's counsel submitted a letter indicating the intent to withdraw the appeal to opt for the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, having already filed the necessary forms.
Held
The Tribunal treated the appeal as dismissed as withdrawn, considering the assessee's election to resolve the dispute under the DTVSV Scheme, 2024. It also granted the assessee liberty to restore the appeal if the scheme's resolution fails.
Key Issues
Whether an appeal should be dismissed as withdrawn when the appellant opts for resolution under the Direct Tax Vivad Se Vishwas Scheme, 2024, and if liberty should be granted for its restoration.
Sections Cited
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Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI
Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL & HON’BLE SHRI MANU KUMAR GIRI
[PAN: AEWPB8958C] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Shri. P.M.Kathir, Advocate ��यथ� क� ओर से /Respondent by : Ms. R. Anita, Addl. CIT. सुनवाई क� तार�ख/Date of Hearing : 01.01.2025 घोषणा क� तार�ख /Date of Pronouncement : 27.01.2025 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 22.08.2024 for Assessment Year 2011-12.
At the outset, the ld. counsel for the submitted a letter dated 15.01.2025 wherein stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.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 19.12.2024 and Form No.2 is issued on 10.01.2025.
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resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn.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In the result, the appeal filed by the assessee in is dismissed as withdrawn.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 27th day of January, 2025 at Chennai.