PANDIAN MUTHUMARI,VILLUPURAM vs. ITO, WARD-1,, VILLUPURAM

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ITA 1880/CHNY/2024Status: DisposedITAT Chennai29 July 2025AY 2013-14Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)2 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 Income Tax Appellate Tribunal noted that the Revenue had no objection to the assessee's request to withdraw the appeal. Consequently, the Tribunal allowed the request and dismissed the appeal as withdrawn, in light of the assessee opting for the Vivad Se Vishwas Scheme, 2024.

What were the facts?

The assessee filed an appeal against the Ld.CIT(A)'s order for Assessment Year 2013-14. During the appeal proceedings, the assessee opted for the Vivad Se Vishwas Scheme, 2024, and after filing Form-1 and receiving Form-2, expressed a desire to withdraw the appeal to settle the dispute by remitting Rs.6,18,093/-.

What were the issues?

Whether the appeal should be dismissed as withdrawn given that the assessee opted for the Vivad Se Vishwas Scheme, 2024, and the Revenue did not object to the withdrawal request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 04.07.2025Pronounced: 29.07.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, dated 22.05.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2013-14.

2.

At the outset, the assessee brought to our notice that assessee has opted for Vivad-Se-Vishwas Scheme, 2024 (hereinafter in short ‘VSVS- 2024’) and pursuant to it, assessee has filed Form-1 dated 24.11.2024, and pursuant to which the designated authority [PCIT] has issued Form- 2, dated 09.06.2025, copy of which is filed before us. And that the assessee is remitting of Rs.6,18,093/- to settle the issue under VSVS- 2024. Therefore, before us, the assessee expressed its desire to withdraw the appeal and the Revenue doesn’t object to such a proposal. Therefore, we allow the request of the assessee to withdraw the appeal.

3.

In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.

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