M/S.PADMASH LEATHERS AND EXPORTS PVT. LTD.,,CHENNAI vs. ITO, CORPORATE WARD-5(1),, CHENNAI

This appeal filed by the assessee is directed against the order dated 14.03.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2014-15.

At the outset, the ld. AR Shri S. Sunil Kumar, CA submits that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2024 and filed an application along with Form 1 DTVSV 2024, which was submitted before the Designated Authority to settle the disputed tax. He further submits that all taxes due are paid and prayed that the appeal filed by the assessee may be treated as infructuous.

The ld. DR Smt. Samantha Mullamudi, Addl. CIT did not oppose to the submissions of the ld. AR.

Having heard both the parties, we note that the assessee opted for the Vivad-se-Vishwas Scheme 2024 and filed Form 1 DTVSV 2024 vide acknowledgement No. 749364250111224 for the settlement of pending tax dispute and the same is placed on record. In view of the above facts and circumstances, the appeal filed by the assessee is liable to be dismissed as infructuous. However, it is open to the assessee to approach the Tribunal by filing an appropriate application in the event of any prejudice caused in respect of the settlement of tax dispute under the Vivad-se-Vishwas Scheme 2024. Thus, the appeal filed by the assessee is dismissed as infructuous.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open Court on 12th December, 2024 at Chennai.