ASSISTANT COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE 1(1), CHENNAI, CHENNAI vs. ACQUEON TECHNOLOGIES PRIVATE LIMITED, CHENNAI

This appeal filed by the Revenue is directed against the order dated 11.07.2024 passed by the ld. Commissioner of Income Tax (Appeals)-16, Chennai for the assessment year 2014-15. 2. We find that this appeal is filed with a delay of 30 days. The assessee filed an affidavit for condonation of delay stating the reasons.

When the appeal was taken up for hearing, by filing Form 2 under DTVSV 2024, the ld. AR Shri S.P. Chidambaram, Advocate submits that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2024 for the above assessment year under consideration. He has further submitted that the appeal filed by the Revenue is liable to be treated as withdrawn.

The ld. DR Ms. R. Anita, Addl. CIT did not oppose to the submissions of the ld. AR.

Having heard both the parties, we note that the assessee opted for the Vivad-se-Vishwas Scheme 2024 and filed Form 2 vide Acknowledgement No. 997270321101025 dated 10.10.2025 for AY 2014-15 towards settlement of pending tax dispute. In view of the above facts and circumstances, the appeal filed by the Revenue is liable to be dismissed as withdrawn as prayed by the ld. AR. However, it is open to the assessee to approach the Tribunal by filing an 3 & CO No. 7/Chny/25 appropriate application in the event of any prejudice caused in respect of the settlement of tax dispute under the Vivad-se-Vishwas Scheme 2024. Thus, the appeal filed by the Revenue is dismissed as withdrawn. C.O. No. 7/Chny/2025 6. In view of our decision in Revenue’s appeal, wherein, we dismissed the appeal in view of filing of Form 2 under DTVSV 2024 and acknowledgement thereon, consequently, the Cross Objection arising out of the said Revenue’s appeal in becomes academic and dismissed accordingly.

In the result, both the appeal filed by the Revenue and the Cross Objections filed by the assessee are dismissed.