What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals, granting liberty to revive them if their application under the DTVSV scheme is rejected. Consequently, the appeals were dismissed as withdrawn.

The assessee filed appeals against the orders of the National Faceless Appeal Centre for AYs 2004-05 & 2005-06. The assessee's counsel sought to withdraw these appeals, intending to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).

What were the issues?

Whether the appeals should be permitted to be withdrawn for opting into the DTVSV scheme, with an allowance for their revival if the scheme application is rejected.

Shri.Sherafuddeen Theyyampattil… vs ITO | ITAT Cochin 2025

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI PRAKASH CHAND YADAV, JM

For Appellant: Shri C.B.M. Warrier

For Respondent: Smt. Leena Lal, Sr. D.R

Hearing: 20.01.2025Pronounced: 04.02.2025

O R D E R Per: Inturi Rama Rao, AM This appeals filed by the assessee are directed against the orders of the National Faceless Appeal Centre, Delhi [CIT(A)], both dated 25.05.2023 for Assessment Years (AYs) 2004-05 & 2005-06.

When the matter was called the learned counsel for the assessee filed a letter stating that the appellant intends to withdraw the appeals, as the issue in the appeal is sought to be settled through & 379/Coch/2023 Sherafudheen Theyyampattil Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with liberty to revive the appeal, in the event the application in Form No. 1 under DTVSV came to be rejected for any reason.

In the result, appeals filed by the assessee are dismissed as withdrawn.

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

SHRI.SHERAFUDDEEN THEYYAMPATTIL,MALAPPURAM vs. THE ITO, TIRUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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