SUDHAKAR REDDY RONDLA,TRINIDAD AND TOBAGO vs. DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION - 2, HYDERABAD

At the outset, the Learned Authorised Representative (“Ld. AR”) submitted that, the assessee wanted to withdraw the appeal as he has opted to resolve it’s dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024 (“DTVSV,2024”). The Ld. AR also submitted that, the assessee has filed Form-1 under the DTVSV,2024 on 15.11.2024 and paid the amount of taxes in accordance with Form-2 of the DTVSV,2024. Therefore, the Ld. AR requested before the bench that the assessee may be allowed to withdraw the appeal.

The Learned Department Representative (“Ld. DR”) conceded to the request of Ld. AR.

We have heard the rival contentions and also gone through the record in the light of the submissions made by either side. We are inclined to allow the appeal of the assessee to withdraw as he has preferred to resolve it’s dispute under the DTVSV,2024 and have already filed Form-1 under DTVSV,2024 on 15.11.2024 and paid the amount of taxes in accordance with Form-2 of the DTVSV,2024. The Ld. DR has also conceded to the request of Ld. AR. Accordingly, we hereby dismiss the appeal of the assessee as withdrawn. However, we are giving opportunity to the assessee, if the case of the assessee is not accepted under the DTVSV,2024 by Revenue for whatsoever may be the reason, then the assessee shall be at liberty to file Miscellaneous Application before the Tribunal within the prescribed time under the Act to reinstate the case. It is ordered accordingly.

In the result, the appeal filed by the assessee is dismissed as withdrawn.