RSM SAPTHAGIRI FINANCE LTD,TIRUNELVELI vs. ACIT,C-1, TIRUNELVELI

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ITA 269/CHNY/2021Status: DisposedITAT Chennai31 March 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the impugned issues for both assessment years were settled by the assessee under the Vivad-Se-Vishwas Scheme (VSVS). Consequently, the appeals were dismissed as withdrawn by the assessee.

What were the facts?

The assessee's appeals were initially allowed by the tribunal. However, the revenue filed miscellaneous applications stating the issues were settled under the Vivad-Se-Vishwas Scheme (VSVS). The tribunal recalled its earlier order and restored the appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn when the assessee has settled the disputes under the Vivad-Se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Saroj Kumar Parida (Advocate) – Ld. AR, Shri ARV Sreeniwasan (Addl. CIT) – Ld. Sr. DR
For Respondent: Shri ARV Sreeniwasan (Addl. CIT) – Ld. Sr. DR

Heard together (2 matters)

ITA No.96/Chny/2021
ITA No.269/Chny/2021

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): 1. The captioned appeals were initially disposed-off by Tribunal vide common order dated 26-05-2022 allowing the appeals of the assessee. However, revenue preferred miscellaneous applications on the ground that the impugned issues, for both the years, were already settled by the assessee under Vivad-Se-Vishwas Scheme (VSVS). Considering the same, common order was recalled vide MA Nos.222 & 223/Chny/2022 dated 31-03-2023 and the appeals were restored to their original status. Since the disputes were settled by the assessee under VSVS, both the appeals were taken up for hearing with the consent of both the sides and are being disposed-off by way of this order.

2.

Undisputedly, the impugned issues, for both the years, have already been settled by the assessee under Vivad-Se-Vishwas Scheme (VSVS) and Form Nos. 5 has also been issued by designated authority. Considering the same, both the appeals stands dismissed as withdrawn by the assessee.

3.

Both the appeals stands dismissed as withdrawn.

Order pronounced on 31st March, 2023.

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