ABHIMANYU SINGH,LUCKNOW vs. DDIT/ADIT9INTL.TAX), LUCKNOW

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ITA 256/LKW/2024Status: DisposedITAT Lucknow05 February 2025AY 2015-16Bench: SHRI ANADEE NATH MISSHRA (Accountant Member), SHRI SUBHASH MALGURIA (Judicial Member)3 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 noted that the assessee had opted for the Vivad Se Vishwas Scheme and the Designated Authority had issued a certificate. The Tribunal, in view of this, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2015-16 against an order passed under Section 147 read with Section 144C(13) of the Income Tax Act. During the hearing, it was noted that the assessee opted for the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn on account of the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 147,Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW

Before: SHRI ANADEE NATH MISSHRA & SHRI SUBHASH MALGURIA

For Appellant: Shri Rakesh Garg, Advocate

2015-16 against impugned order dated 14/02/2024 (DIN & Order No.ITBA/AST/S/147/2023-24/1060928452(1) passed u/s 147 read with section 144C(13) of the I. T. Act.

(B) During the course of hearing, it was noticed that the assessee has opted for Vivad Se Viswas Scheme-2024 “(VSVS” for short) and designated authority has issued certificate in Form No. 2 on 9th January 2025. Copy of Form No. 2 was also enclosed. Learned D.R. expressed no objection. In view of the foregoing, the appeal of the assessee is dismissed on account of assessee opting for VSVS.

(C) By way of abundant caution, we clarify that assessee will be at liberty to approach Income Tax Appellate Tribunal for restoration of appeal if it is found that the issue in dispute in present appeal is not settled under aforesaid VSVS.

(D) In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 05/02/2025)

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