EUGEN PETER EIGENMANN,VILLUPURAM vs. ITO, WARD-3,, PUDUCHERRY

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ITA 2999/CHNY/2024Status: DisposedITAT Chennai21 January 2025AY 2011-12Bench: SHRI GEORGE GEORGE K (Vice President), SHRI AMITABH SHUKLA (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's application under the Vivad Se Vishwas Scheme. It granted the assessee liberty to reinstate the appeal if their application under the scheme is not accepted.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2011-12, passed under Section 250 of the Income Tax Act. During the hearing, the assessee's Authorized Representative informed the Tribunal that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and had filed Form 1 under the scheme.

What were the issues?

The key issue was the dismissal of the appeal as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024, and whether a conditional dismissal with liberty for reinstatement was appropriate.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND

Hearing: 21.01.2025Pronounced: 21.01.2025

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

1.

This appeal at the instance of the assessee is directed against the CIT(A)/NFAC’s order dated 26.09.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2011-12.

2. At the time of hearing, the ld.AR for the assessee has filed copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV 2024) and stated that assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal of the assessee with a liberty to reinstate the appeal if his application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21st January, 2025 at Chennai.

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