K. BALASUBRAMANIAM Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal has been filed by the assessee under Section 260 A of the Income Tax Act, 1961 ('the Act' for brevity), challenging the order dated 24.09.2009 passed by the Income Tax Appellate Tribunal, Chennai, 'D' Bench ('the Tribunal' for brevity) in I.T.A.No.659/Mds/2009 for the Assessment Year 2003-04. This appeal was admitted on 25.07.2019 on the following Substantial Questions of Law:

(2.) We have heard Mr.T.Vasudevan, learned counsel appearing for the appellant/assessee and Ms.V.Pushpa, learned Junior Standing counsel for the respondent/Revenue.

(3.) The learned counsel for the appellant / assessee, on instructions, submitted that the appellant / assessee intends to avail the benefit of Vivad Se Vishwas Scheme ('VVS Scheme' for brevity) and in this regard, the assessee is taking steps to file the application / declaration in Form No.I.