AL FATHIMA GENERAL TRDG P. LTD,THRISSUR vs. THE DCIT, TRICHUR

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ITA 562/COCH/2023Status: DisposedITAT Cochin07 February 2025Bench: Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial 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The Tribunal acknowledged the assessee's decision to opt for the VSVS and, consequently, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income-tax (Appeals) for Assessment Year 2018-2019. Subsequently, the assessee informed the Tribunal that it had opted for the Vivad Se Vishwas Scheme (VSVS) and intended to withdraw its appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

Hearing: 13.12.2024Pronounced: 07.02.2025

O R D E R

Per Prakash Chand Yadav, JM :

1.

The present appeal filed by the assessee is arising from the order of the Commissioner of Income-tax (Appeals) and it relates to assessment year 2018-2019, having DIN & Order No.ITBA/NFAC/S/250/2023-24/1054184835(1) dated 06.07.2023

2.

At the outset, it has been pointed out that the assessee has opted for VSVS and is going with withdraw its appeal from the Tribunal. In view of this, we dismiss the appeal filed by the assessee as withdrawn.

3.

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

Order pronounced on this 7th day of February, 2025.

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