VENUGOPAL RAMACHANDRAN,AIYAPPAS,K K ROAD,KOTTAYAM vs. DEPUTY COMMISSIONER OF INCOME TAX,NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 343/COCH/2024Status: DisposedITAT Cochin04 February 2025AY 2014-15Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal and dismissed it as withdrawn. It also granted the assessee liberty to revive the appeal if the DTVSV application in Form No. 1 is rejected for any reason.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. During the hearing, the counsel submitted a letter seeking to withdraw the appeal as the issue was being settled under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).

What were the issues?

Whether to allow withdrawal of the appeal for settlement under the Direct Tax Vivad Se Vishwas Scheme and provide an option for revival.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

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

For Appellant: Shri Shivadasa Panicker, Advocate
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 appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 30.03.2024 for Assessment Year (AY) 2014-15.

2.

When the matter was called, the learned counsel for the assessee filed a letter stating that the appellant intends to withdraw the appeal, as the issue in the appeal is sought to be settled through Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeal with

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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