SALAHUDEEN A,TRIVANDRUM vs. ITO WARD1(3), KOWDIAR
What did the Tribunal hold?
The tribunal permitted the assessee to withdraw the appeals, granting liberty to revive them if the applications filed under Form No. 1 of the DTVSV scheme are rejected for any reason. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals for Assessment Years 2009-10 and 2010-11 against orders of the National Faceless Appeal Centre. During the hearing, the assessee's counsel submitted a letter indicating the appellant's intention to withdraw the appeals to settle the issues through the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).
What were the issues?
Whether the Income Tax Appellate Tribunal should allow the assessee to withdraw appeals to opt for the Direct Tax Vivad Se Vishwas Scheme, 2024.
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 KESHAV DUBEY, JM
O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the orders of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 24.08.2023 for Assessment Years (AYs) 2009-10 & 2010-11.
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 appeals is sought to be settled through & 288/Coch/2023 Salahudeen A. Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with liberty to revive the appeals, in the event the applications 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In the result, appeals filed by the assessee are dismissed as withdrawn.
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