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Facts
The assessee filed an appeal against an order of the National Faceless Assessment Centre/CIT(A) for Assessment Year 2012-13. During the hearing, the assessee's counsel informed the tribunal that the assessee had opted for the Vivad se Vishwas Scheme 2020 (referred to as VSVS 2024 in the judgment).
Held
The tribunal dismissed the appeal as withdrawn, granting the assessee the liberty to revive the appeal if their declaration under the Vivad se Vishwas Scheme is rejected for any reason whatsoever.
Key Issues
Whether the appeal should be dismissed as withdrawn in light of the assessee opting for the Vivad se Vishwas Scheme 2020, with a provision for revival if the scheme declaration is rejected.
Sections Cited
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Income Tax Appellate Tribunal, “SMC” BENCH, COCHIN
Before: Shri Inturi Rama Rao
Asst.Year 2012-2013 Sri.Micheal Vijay Joseph The Income Tax Officer 6C West Gate Terrace v. Non-Corporate Circle 2(2) Pandith Karuppan Road Kochi. Thevara, Cochin – 682 013. PAN : ADBPJ4594N. (Appellant) (Respondent) Appellant by : Sri.K.Shankar Narayanan, CA Respondent by : Smt.Leena Lal, Senior AR Date of Date of Hearing : 10.02.2025 Pronouncement : 14.02.2025 O R D E R This appeal filed by the assessee is directed against the order of the National Faceless Assessment Centre / Commissioner of Income- tax (Appeals) [“CIT(A)” for short] dated 24.04.2024 having DIN & Order No.ITBA/NFAC/S/250/2024-25/1064332273(1) for the assessment year 2012-2013.
At the outset, the learned Counsel for the assessee pointed out that the assessee opted for VSVS 2024 and hence the present appeal may be dismissed as withdrawn.
The learned Departmental Representative did not object to the withdrawal of the appeal by the assessee.
. Sri.Micheal Vijay Joseph. 4. In view of the fact that the assessee opted for VSVS 2024, I dismiss this appeal filed by the assessee as withdrawn with the liberty to the assessee to revive appeal before the Tribunal, if the declaration filed comes to be rejected for any reason whatsoever.
In the result, the appeal filed by the assessee is dismissed.
Order pronounced on this 14th day of February, 2025.