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Facts
The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2015-16. During the hearing, the assessee's AR submitted Form 1 under the Direct Tax Vivad Se Vishwas Scheme, 2024, indicating the assessee's option to opt for the scheme.
Held
The Tribunal noted that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024. Consequently, the appeal was dismissed as withdrawn.
Key Issues
Whether the appeal should be dismissed as withdrawn upon the assessee opting for the Direct Tax Vivad Se Vishwas Scheme.
Sections Cited
250 of the Income Tax Act, 1961, Direct Tax Vivad Se Vishwas Scheme, 2024
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Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI
Before: SHRI GEORGE GEORGE KAND SHRI JAGADISH
आदेश /O R D E R
PER GEORGE GEORGE K, VICE PRESIDENT:
This appeal at the instance of the assessee is directed against the CIT(A)’s order dated 27.06.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2015-16.
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.
In the result, the appeal filed by the assessee is dismissed as withdrawn.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.