M/S MODAGE HOUSING DEVELOPMENT,MOHALI vs. INCOME TAX OFFICER, MOHALI

This appeal by assessee is arising out of the order of ld. Commissioner of Income Tax (Appeals -2, Chandigarh in appeal No. 255/2014-15 order dated 08.03.2017. The 2 858-c-17- Modage Housing Development, Mohali assessment was framed by ITO, Ward 6(2), Mohali for the relevant A.Y. 2008-09 u/s 143(3) read with section 147 of the Income Tax Act, 1961 (herein after referred to as ‘the Act') vide his order dated 31.3.2014. 3. At the outset, ld. Counsel for the Assessee stated that he is opting for Direct Tax Vivad Se Vishwas Scheme, 2024 and for this he has enclosed Form No. 1 filed on 12.12.2024. Subsequently, this Form 1 was revised on 28.12.2024. He requested that he wanted to withdraw to avail the benefit of Direct Tax Vivad Se Vishwas Scheme, 2024. 4. When this was confronted to ld. Sr.DR, she has not objected for withdrawal. Since the Assessee want to avail the benefit of Direct Tax Vived Se Visvas Scheme, 2024 and Assessee has already filed From No. I, hence, we dismiss this appeal as ‘withdrawn’ as Assessee is availing Direct Tax Vivad Se Visvas Scheme, 2024. However, we give liberty to the Assessee in case the Assessee is unsuccessful in getting the benefit under Direct Tax Vivad Se Visvas Scheme, 2024 3 858-c-17- Modage Housing Development, Mohali for any reason, the Assessee can get this appeal revived by filing application before the Bench.

In terms of the above, the appeal of the Assessee is dismissed.