BONFIGLIOLI TRANSMISSIONS PVT. LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-1(1),, CHENNAI

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ITTPA 112/CHNY/2024Status: DisposedITAT Chennai27 February 2026AY 2021-222 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the letter filed by the assessee dated 19.02.2026, requesting the withdrawal of the appeal. The assessee stated that they have opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and provided a copy of Form 2 issued by the PCIT under the scheme. In light of this submission, the Tribunal decided to dismiss the appeal as withdrawn. However, the Tribunal granted the assessee liberty to reinstate the appeal if their application under the Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted. The primary finding is that the appeal is withdrawn by the assessee due to their participation in the Vivad Se Vishwas scheme.

What were the facts?

The assessee, Bonfiglioli Transmissions Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal (ITAT), Chennai, against the final assessment order dated 24.10.2024. This order was passed under section 143(3) read with section 144C(13) and section 144B of the Income Tax Act, 1961. The assessment year in question is 2021-22. The revenue is represented by the Deputy Commissioner of Income Tax, Corporate Circle 1(1), Chennai. The appeal was filed by the assessee challenging the assessment order.

What were the issues?

1. Whether the appeal filed by the assessee is maintainable in light of the assessee opting for the Direct Tax Vivad Se Vishwas Scheme, 2024? (Question of law) Assessee's contention: The assessee has filed a letter dated 19.02.2026 seeking withdrawal of the appeal. This is because the assessee has opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and has submitted a copy of Form 2 issued by the Principal Commissioner of Income Tax (PCIT) under the scheme. Therefore, the appeal should be dismissed as withdrawn. Revenue's contention: The judgment records no specific contention from the revenue regarding the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND MS PADMAVATHY S

Hearing: 27.02.2026Pronounced: 27.02.2026

आदेश/ O R D E R PER GEORGE GEORGE K, VICE PRESIDENT: This appeal filed by the assessee is directed against the final assessment order dated 24.10.2024 passed under section 143(3) r.w.s.144C(13) r.w.s. 144B of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2021-22.

:- 2 -: IT(TP)A No.112/Chny/2024 2. At the time of hearing, the Ld.AR for the assessee submitted that the assessee has filed a letter dated 19.02.2026 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 along with copy of Form 2 issued by the PCIT under the VSVS Scheme, 2024. In light of the above, we dismiss the appeal of the assessee as withdrawn with a liberty to reinstate the appeal if its application under Direct Tax Vivad Se Vishwas Scheme, 2024, is not accepted.

3.

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

Order pronounced in the open court on 27th February, 2026 at Chennai.

Sd/- Sd/- (प�मावती एस) (जॉज� जॉज� के) (PADMAVATHY S) (GEORGE GEORGE K) लेखा सद�य/ACCOUNTANT MEMBER उपा�य� /VICE PRESIDENT चे�ई/Chennai, �दनांक/Dated, the 27th February, 2026 RSR आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकर आयु�त /CIT, Chennai 4. �वभागीय ��त�न�ध/DR 5. गाड� फाईल/GF.

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