RAMASAMY SIVAKOLUNDHU RAJA,TIRUPPUR vs. ITO, WARD-2(1), TIRUPPUR

PDF · subscribers
ITA 3023/CHNY/2024Status: DisposedITAT Chennai18 July 2025AY 2017-18Bench: SHRI SS VISWANETHRA RAVI (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's counsel informed that the assessee has opted for the VSVS scheme 2024 and wishes to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2017-18. The assessee has opted for the VSVS scheme 2024 and Form-4 has been issued.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for a settlement scheme?

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI AMITABH SHUKLA

Hearing: 09.07.2025Pronounced: 18.07.2025

Assessment Years: 2017-18 Ramasamy Sivakolundhu Raja, Income Tax Officer, No.24/13, 3rd Street, Ward-2(1), Esawaramoorthy Lay out, Tiruppur Theerkkuthottam, Karuvampalayam, Tiruppur, Tamil Nadu-641 604. [PAN: AGGPR1119P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Shri S.Sridhar (Erode), Advocate प्रत्यर्थी की ओर से /Revenue by : Ms.Babitha, JCIT सुनवाई की तारीख/Date of Hearing : 09.07.2025 घोषणा की तारीख /Date of Pronouncement : 18.07.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M :

This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA / NFAC / S / 250 / 2023-24 / 1061167314(1) dated 20.02.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment year 2017-18. The reference to the word “Act” in this order hereinafter shall mean the Income Tax Act, 1961 as amended from time to time.

2.0 At the outset, the Ld. Counsel for the assessee has informed that the assesse has opted for VSVS scheme 2024 and as form-4 has been issued in its case would like to withdraw its above appeal.

3.0 In view of the above, the appeal is dismissed as withdrawn. 4.0 In the result, the appeal is dismissed as withdrawn Order pronounced on 18th , July-2025 at Chennai.

Recent GST High Court judgments

Search GST case law →