Facts
The assessee, Young Women Christain Association, filed appeals against the orders of the National Faceless Appeal Centre (CIT(A)) for Assessment Years 2013-14 to 2016-17. During the hearing, the assessee's counsel submitted a letter requesting to withdraw the appeals, intending to settle the issue through the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV).
Held
The Tribunal permitted the assessee to withdraw the appeals. It also granted the assessee the liberty to revive the appeals if their applications under the DTVSV scheme are rejected for any reason.
Key Issues
Whether the assessee should be permitted to withdraw appeals filed before the ITAT for settlement under 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 PRAKASH CHAND YADAV, 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)] all dated 23.12.2022 for Assessment Years (AYs) 2013-14 to 2016-17.
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 Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV). Accordingly, we permit the assessee to withdraw the appeals with
In the result, appeals filed by the assessee are dismissed as withdrawn.