THENPANDIAN SPINNING MILLS INDIA PVT.LTD.,NAMAKKAL vs. DCIT, CIRCLE-1, TIRUPUR

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ITA 1720/CHNY/2026Status: DisposedITAT Chennai03 August 2026AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme. The appeal was dismissed as withdrawn.

What were the facts?

The assessee appealed against a penalty levied under Section 271D. The assessee later opted for settlement under the Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRIS.R.RAGHUNATHA

Hearing: 03.08.2026

आयकरअपील�यअ�धकरण ’बी’ �यायपीठ,चे�नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI �ी मनुकुमारिग�र, �ाियक सद� एवं �ी एस. आर. रघुनाथा लेखासद� BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRIS.R.RAGHUNATHA, ACCOUNTANT MEMBER

आयकर अपील सं./ITA No. 1720/Chny/2026 �नधा�रण वष�/Assessment Year: 2010-11 Thenpandian Spinning Mills v. The Dy. Commissioner of India Private Limited, Income Tax (DCIT) Circle-1, 178/173, Paramathy Road, Tiruppur-641 602 Santhaipettaipudur, S.O., Namakkal, Namakkal-637001 [PAN: AABCT 1285C] (Appellant) (Respondent)

अपीलाथ� क� ओर से/ Appellant by : Mr. Bhupendran, Advocate !यथ� क� ओर से /Respondent by : Mr. A.T. Krishnamoorthy, Addl. CIT सुनवाई क� तार�ख/Date of Hearing : 03.08.2026 : 03.08.2026 घोषणा क� तार�ख /Date of Pronouncement आदेश / O R D E R PER MANU KUMAR GIRI, JM:

The present appeal has been preferred by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi [hereinafter referred to as “the Ld. CIT(A)”] dated 22.01.2026, whereby the penalty levied u/s. 271D of the Income Tax Act, 1961 (“the Act”) for Assessment Year 2010-11 was confirmed. 2. At the outset, the Ld. Counsel appearing on behalf of the assessee submitted that the assessee has opted for settlement of

ITA No. 1720/Chny/2026 (AY 2010-11) Thenpandian Spinning Mills India Pvt Ltd. Vs DCIT C-1 :: 2 :: the matter under the Vivad Se Vishwas Scheme, 2024 (VSVS). In view thereof, the assessee sought permission to withdraw the present appeal. The Ld. DR has not objected to the prayer of the assessee. 3. Having regard to the aforesaid submission, the request of the assessee for withdrawal of the appeal is accepted. Accordingly, the appeal is dismissed as withdrawn. 4. In the result, the appeal filed by the assessee stands dismissed as withdrawn. Order pronounced in the open court on the 03rd day of August, 2026 in Chennai.

Sd/- Sd/- (एस. आर. रघुनाथा) (मनु कुमार िग�र) (S.R.RAGHUNATHA) (MANU KUMAR GIRI) लेखा सद*य/ACCOUNTANT MEMBER �या�यक सद*य/JUDICIAL MEMBER चे�नई/Chennai, +दनांक/Dated: 03rd August, 2026 SNDP, Sr. PS आदेश क� �त,ल-प अ.े-षत/Copy to: 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT, Chennai / Madurai / Salem / Coimbatore. 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF SANDEE Digitally signed by SANDEEP P KUMAR Date: 2026.08.25 KUMAR 17:43:05 +05'30'

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