KODUNGALLUR ONNU KURE AYIRAM YOGAM EAST NADA,KODUNGALLUR vs. ITO(EXEMPTION), EXEMPTION WARD, THRISSUR

PDF · subscribers
ITA 412/COCH/2024Status: DisposedITAT Cochin19 February 2025AY 2012-2013Bench: SHRI INTURI RAMA RAO (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. It granted the assessee the liberty to revive the appeal if their application under the DTVSV Scheme is rejected. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order from the National Faceless Appeal Centre (NFAC) for Assessment Year 2012-13. Subsequently, the assessee requested to withdraw the appeal, citing an intention to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).

What were the issues?

Whether the assessee should be allowed to withdraw the appeal given their intent to resolve the matter through the Direct Tax Vivad Se Vishwas Scheme, 2024.

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

For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 05.02.2025Pronounced: 19.02.2025

O R D E R This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 18.03.2024 for Assessment Year (AY) 2012-13.

2.

When the matter was called on, the learned counsel for the assessee filed a letter stating 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, I permit the assessee to withdraw the appeal with liberty to revive the appeal, in the event the application in Form No. 1 under DTVSV comes to be rejected, for any reason.

Order pronounced in the open court on 19th February, 2025. 4.

Recent GST High Court judgments

Search GST case law →