SALAHUDEEN A,TRIVANDRUM vs. ITO WARD1(3), KOWDIAR
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).
Held
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 Consequently, the appeals were dismissed as withdrawn.
Key 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.
Sections Cited
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
IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI KESHAV DUBEY, JM ITA Nos. 787 & 788/Coch/2023 Assessment Years: 2009-10 & 2010-11 Salahudeen A. .......... Appellant TC 6/990, Swairam, Thuruvikkal Trivandurm 695031 [PAN: AMNPA3562G] Vs. The Income Tax Officer, Ward - 1(3) .......... Respondent Aayakar Bhavan Kowdiar, Trivandrum 695003
Appellant by: Shri Anil D. Nair, Advocate Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 06.01.2025 Date of Pronouncement: 28.01.2025
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
2 ITA Nos. 787 & 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In the result, appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 28th January, 2025. Sd/- Sd/- (KESHAV DUBEY) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER Cochin, Dated: 28th January, 2025 n.p. Copy to: 1. The Appellant 2. The Respondent 3. The Pr. CIT concerned 4. The Sr. DR, ITAT, Cochin 5. Guard File By Order
Assistant Registrar ITAT, Cochin