V.T.KUMARAVEL,KARUR vs. DCIT CENTRAL CIRCLE 11, TRICHY

The assessee filed these appeals against the orders of the Commissioner of Income Tax (Appeals)- 19, Chennai in dated 09.05.2017 for the assessment years 2008-09, 2009-10, 2010-11 & 2011-12, respectively.

The above cases were heard through video conferencing. At the time of hearing, the learned counsel for the assessee invited our attention to the letters dated 04.05.2021 and submitted that the assessee wanted to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending dispute relating to Direct Taxes and in this regard the assessee has filed Form No. 1 and Form 2 and obtained Form No. 3 from the designated authority.

The Bench has considered the material. Since the assessee submits that he has obtained Form No.3 and seeks withdrawal of appeals, therefore, we dismiss the appeals filed by the assessee, supra, as withdrawn. However, liberty is given to the assessee to restore the appeals, in the event if the designated authority, for any reason reject the application filed by the assessee under section 4 of the said Act.

In the result, the appeals filed by the assessee are dismissed as withdrawn.