SAIDALI KUTTY POOLAKKODAN,TIRUR vs. ITO, TIRUR

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ITA 68/COCH/2024Status: 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The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's election to opt for the VSVS 2024. The assessee was granted the liberty to revive the appeal if their declaration under the VSVS 2024 scheme is rejected for any reason.

What were the facts?

The assessee filed an appeal against a CIT(A) order for AY 2015-2016. During the proceedings, the assessee's counsel informed the tribunal that the assessee had opted for the VSVS 2024 scheme and requested to withdraw the appeal. The Departmental Representative did not object to the withdrawal.

What were the issues?

Whether an appeal should be dismissed as withdrawn when the assessee opts for the VSVS 2024 scheme, and whether to grant liberty to revive the appeal if the VSVS declaration is rejected.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 06.01.2024 having DIN & Order No.ITBA/NFAC/S/250/2023-24/1059435127(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for the assessee pointed out that the assessee opted for VSVS 2024 and hence the present appeal may be dismissed as withdrawn.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In view of the fact that the assessee opted for VSVS 2024, I dismiss this appeal filed by the assessee as withdrawn with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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