MULLAKARA CHACKO RIXON,ERODE vs. COMMISSIONER OF INCOME TAX (APPEAL), CHENNAI

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ITA 1239/CHNY/2024Status: DisposedITAT Chennai12 December 2024AY 2009-2010Bench: SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024. Considering this, the Tribunal dismissed the appeal with a liberty to reinstate it if the scheme application is not accepted.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. At the time of hearing, the assessee's representative filed a copy of Form 1 under the Direct Tax Vivad Se Vishwas Scheme, 2024, indicating the assessee's option to opt for the scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND SHRI JAGADISH

Hearing: 12.12.2024Pronounced: 12.12.2024

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

1.

This appeal at the instance of the assessee is directed against the CIT(A)’s order dated 18.03.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2009-10.

2. At the time of hearing, the ld.AR for the assessee has filed copy of Form 1 filed under Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV 2024) and stated that assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal of the assessee with a liberty to reinstate the appeal if his application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 12th December, 2024 at Chennai.

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