INSIGHT MEDIA CITY (INDIA) PRIVATE LIMITED,KOCHI vs. INCOME TAX OFFICER, TDS CIRCLE, TRIVANDRUM
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the withdrawal of appeals, granting the assessee liberty to revive them if their application under the DTVSV scheme (Form No. 1) is rejected for any reason. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals for Assessment Years 2018-19 to 2021-22 against CIT(A) orders. The assessee's counsel informed the Tribunal that they intended to withdraw these appeals to settle the underlying issues through the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).
What were the issues?
Whether the assessee should be permitted to withdraw appeals for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, with a provision for revival if the scheme application is rejected.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI GEORGE GEORGE K., VP & SHRI INTURI RAMA RAO, AM
O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee is directed against separate orders of the Commissioner of Income Tax (Appeals)-18, Chennai [CIT(A)] (all the orders dated 30.08.2024) for assessment years 2018-19 to 2021-22.
When the matter was called on, the learned counsel for the assessee stated that the assessee filed a letter dated 02.04.2025 stating that the appellant intends to withdraw the appeals, as the to 1026/Coch/2024 Insight Media City (India) Pvt. Ltd. issue in the appeals is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with liberty to revive the appeals, in the event the application in Form No. 1 under DTVSV comes to be rejected, for any reason.
In the result, appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 8th April, 2025. 4.
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