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Facts
The assessee filed appeals against the orders of the National Faceless Appeal Centre [CIT(A)] for AYs 2013-14 to 2016-17. During the hearing, the assessee's counsel informed the tribunal of 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. It granted the assessee the liberty to revive these appeals if their applications filed under Form No. 1 of the DTVSV Scheme are rejected for any reason.
Key Issues
Whether the assessee should be permitted to withdraw appeals to opt for settlement under the Direct Tax Vivad Se Vishwas Scheme, with a provision for revival if the scheme application is rejected.
Sections Cited
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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In the result, appeals filed by the assessee are dismissed as withdrawn.