AHAMED KOVVAL HAJI,KASARAGOD vs. ITO, WARD INTERNATIONAL TAX, KOZHIKODE

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ITA 905/COCH/2024Status: DisposedITAT Cochin27 March 2025AY 2016-17Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal, granting liberty to revive it if the application under the Direct Tax Vivad Se Vishwas Scheme, 2024 is rejected. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Ahamed Kovval Haji, filed an appeal against the CIT(A) order for AY 2016-17. During the hearing, the assessee's counsel sought to withdraw the appeal, stating the intention to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).

What were the issues?

Whether to permit the assessee to withdraw the appeal for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2024, with the liberty to revive it if the DTVSV 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 INTURI RAMA RAO, AM & SHRI SANDEEP SINGH KARHAIL, JM

For Appellant: Shri Suresh Kumar
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 25.03.2025Pronounced: 27.03.2025

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-12, Bengaluru [CIT(A)], dated 11.09.2024 for Assessment Year (AY) 2016-17.

2.

When the matter was called on, the learned counsel for the assessee submitted that the appellant intends to withdraw the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with liberty to revive the appeal,

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27th March, 2025.

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