M/S. ACQUEON TECHNOLOGIES PVT LTD vs. ASSISTANT COMMISSIONER OF INCOME TAX

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TCA/488/2023HC Madras12 November 2025Bench: Honourable The CHIEF JUSTICE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the statement made by the learned counsel for the appellant that the assessee had opted for the Vivad Se Viswas Scheme, 2024, for the relevant assessment year and had filed a declaration. Based on this statement, the appellant's counsel indicated that they did not wish to press the appeal and intended to pursue the remedy under the scheme. Consequently, the Court placed the statement on record and dismissed the appeal as withdrawn. The liberty was granted to the appellant to pursue the aforesaid remedy. No specific findings were made on the merits of the appeal, as it was withdrawn. The operative direction was the dismissal of the appeal as withdrawn with liberty to pursue the Vivad Se Viswas Scheme.

What were the facts?

The appeal was filed by Acqueon Technologies Private Limited (formerly Serviont Global Solutions Limited) against an order of the Income Tax Appellate Tribunal (ITAT), Madras “D” Bench, dated May 19, 2023, in IT(TP)A No.60/Chny/2022. The assessee is the appellant and the Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai, is the respondent. The appeal was filed under Section 260A of the Income-tax Act, 1961. The specific assessment year(s) and the amount in dispute are not explicitly stated in the provided text. The procedural history involves the assessee filing an appeal before the High Court after an order from the ITAT.

What were the issues?

The High Court was to decide the appeal filed under Section 260A of the Income-tax Act, 1961. The specific grounds of appeal or the questions of law that the Tribunal had to decide are not detailed in the provided judgment. The judgment records that the learned counsel for the appellant made a statement regarding the assessee opting for the Vivad Se Viswas Scheme, 2024, for the relevant assessment year and filing a declaration. Consequently, the appellant's counsel stated that they did not wish to press the appeal and would pursue the remedy under the scheme. No arguments were recorded for the respondent.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

T.C.A.No.488 of 2023 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12.11.2025 CORAM : THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA, CHIEF JUSTICE AND THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN T.C.A.No.488 of 2023 Acqueon Technologies Private Limited (formerly, Serviont Global Solutions Limited) 4/600 & 4/197, 7th Street Dr.VSI Estaste, Phase-II Thiruvanmiyur,Chennai-600 041 (PAN: AAACI0947F) Appellant Vs The Assistant Commissioner of Income Tax Corporate Circle 1(1), Chennai - 600 034. Respondent PRAYER

: Appeal filed under Section 260A of the Income-tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Madras “D” Bench, dated 19.05.2023 in IT(TP)A No.60/Chny/2022. For Appellant: Ms.Sonali Kothari.S. for Mr.S.P.Chidambaram For Respondent: Mr.T.Ravikumar Senior Standing Counsel ______________ Page 1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm ) T.C.A.No.488 of 2023 JUDGMENT (Order of the Court was made by the Hon'ble Chief Justice) Heard. 2. A statement is made by learned counsel for the appellant that the assessee opted for Vivad Se Viswas Scheme, 2024 for the relevant assessment year and also filed declaration and, therefore, she does not wish to press this appeal and shall pursue the remedy as above. 3. Placing the statement on record, the appeal is dismissed as withdrawn, with liberty to pursue the aforesaid remedy. There shall be no order as to costs. (MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)

12.11.2025 Index : Yes/No Neutral Citation : Yes/No bbr ______________ Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm ) T.C.A.No.488 of 2023 To: 1. The Assistant Registrar Income Tax Appellate Tribunal Chennai Benches, Chennai. 2. The Commissioner of Income Tax (Appeals)-15, Chennai. 3. The Assistant Commissioner of Income Tax, Corporation Circle 1(1), Chennai. ______________ Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm ) T.C.A.No.488 of 2023 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J. bbr

T.C.A.No.488 of 2023

12.11.2025 ______________ Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:33:04 pm )

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