NIZAR POOLAKKODAN,MALAPPURAM vs. ITO WARD 1 & TPS, TIRUR, TIRUR

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ITA 677/COCH/2022Status: DisposedITAT Cochin11 February 2025AY 2015-2016Bench: Shri Inturi Rama Rao (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's choice to opt for VSVS 2024. However, it granted the assessee the liberty to revive the appeal before the Tribunal if the VSVS 2024 declaration is rejected for any reason.

What were the facts?

An appeal was filed by the assessee against the CIT(A)'s order for Assessment Year 2015-16. During the hearing, the assessee's counsel informed the Tribunal that the assessee had opted for the Vivad se Vishwas Scheme (VSVS) 2024 and requested to withdraw the appeal, a request to which the Departmental Representative did not object.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme 2024, with the provision for revival if the VSVS application is rejected.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, “SMC” BENCH, COCHIN

Before: Shri Inturi Rama Rao

Hearing: 04.02.2025

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 15.04.2022 having DIN & Order No.ITBA/NFAC/S/250/2022-23/1042746765(1) for the assessment year 2015-2016.

2.

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for the assessee pointed out that the assessee opted for VSVS 2024 and hence the present appeal may be dismissed as withdrawn.

3.

The learned Departmental Representative did not object to the withdrawal of the appeal by the assessee.

4.

In view of the fact that the assessee opted for VSVS 2024, I dismiss this appeal filed by the assessee as withdrawn with

5.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on this 11th day of February, 2025.

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