What did the Tribunal hold?

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

The assessee filed an appeal against the order of Addl/JCIT(A)-4, Kolkata, for the Assessment Year 2010-11. During the hearing, the assessee's AR submitted a copy of Form 1 filed under the Direct Tax Vivad Se Vishwas Scheme, 2024, indicating the assessee's option 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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024.

Premkumar Sheetal vs ITO | ITAT Chennai 2024

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND SHRI S.R. RAGHUNATHA

Hearing: 28.11.2024Pronounced: 28.11.2024

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

This appeal at the instance of the assessee is directed against the order of Addl/JCIT(A)-4, Kolkata dated 31.07.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2010-11.

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 her 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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 28th November, 2024 at Chennai.

PREMKUMAR SHEETAL,CHENNAI vs. ITO, NCW-3(3), CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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