RENAULT NISSAN TECHNOLOGY BUSINESS CENTRE INDIA PVT. LTD.,KANCHIPURAM vs. ACIT, CPC-TDS,, GHAZIABAD
आयकर अपीलीय अधिकरण, ‘ए’न्यायपीठ, चेन्नई।
IN THE INCOME TAX APPELLATE TRIBUNAL
‘A’ BENCH: CHENNAI
श्री यस यस विश्वनेत्र रवि, न्यावयक सदस्य एवं श्री अविताभ शुक्ला, लेखा सदस्य के समक्ष
BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.1472/Chny/2024, Assessment Years: 2021-22
आयकर अपील सं./ITA No.1473/Chny/2024, Assessment Years: 2021-22
आयकर अपील सं./ITA No.1474/Chny/2024, Assessment Years: 2022-23
Renalt Nissan Technology Business
Centre India Private Limited,
No.TP 2/1, Ascendas IT Park,
Natham Sub Post Office,’
Mahindra World City,
Kanchipuram,
Tamil Nadu- 603 004. [PAN: AADCR7253E]
Deputy Commissioner of Income
Tax,
Circle-1, LTU,
Chennai.
(अपीलार्थी/Appellant)
(प्रत्यर्थी/Respondent)
अपीलार्थी की ओर से/ Assessee by :
Shri Vinay Jain, C.A प्रत्यर्थी की ओर से /Revenue by :
Ms.Gautham S.Mukundan, JCIT
सुनवाई की तारीख/Date of Hearing
:
06.06.2025
घोषणा की तारीख /Date of Pronouncement
:
11.06.2025
आदेश / O R D E R
PER BENCH
The below mentioned appeals have been filed by the appellant assessee for AY-2021-22, 2021-22 and 2022-23 contesting the order of Ld. First Appellate Authority indicated Column-E, herein below:-
ITA Nos.1472, 1473 & 1474/Chny/2024
Page - 2 - of 3
S.
No.
Appeal
Nos.
AYs
Appellant
CIT(A) Order Details
Respondent
A B
C
D
E
F
2021-22
Renalt
Nissan
Technology
Business
Centre
India
Private
Limited,
No.Tp
2/1,
Ascendas IT Park,
Natham Sub Post
Office,’
Mahindra
World
City,
Kanchipuram,
Tamil Nadu- 603
004. [PAN:
AADCR7253E]
DIN & Order No.ITBA / NFAC /
S
/
250
/
2023-24
/
1063255453(1) dated
23.03.2024
Deputy
Commissioner of Income Tax,
Circle-1, LTU,
Chennai.
2021-22
DIN & Order No.ITBA / NFAC /
S
/
250
/
2023-24
/
1063255933(1) dated
23.03.2024
2022-23
DIN & Order No.ITBA / NFAC /
S
/
250
/
2023-24
/
1063255652(1) dated
23.03.2024
0 At the outset, the Ld. Counsel for the assessee has informed that the assesse has opted for VSVS scheme 2024 and hence would like to withdraw its above three appeals.
0 In view of the above, the appeals are dismissed as withdrawn with the liberty to the appellant assessee to request for restoration of the appeals, in the event of its VSVS application not finally accepted by the Revenue.
ITA Nos.1472, 1473 & 1474/Chny/2024
Page - 3 - of 3
0 In the result, the appeals of the assessee are decided as under:- ITA Nos Assessment Year Result ITA No. 1472 / Chny / 2024
2021-22
Dismissed
ITA No. 1473 / Chny / 2024
2021-22
Dismissed
ITA No. 1474 / Chny / 2024
2022-23
Dismissed
Order pronounced on 11th , June-2025 at Chennai. (यस यस धवश्वनेत्र रधव)
(SS VISWANETHRA RAVI)
न्याधयक सदस्य / Judicial Member (अधमताभ शुक्ला)
(AMITABH SHUKLA)
लेखा सदस्य /Accountant Member
चेन्नई/Chennai, धदनांक/Dated: 11th , June-2025. KB/-
आदेश की प्रतितिति अग्रेतिि/Copy to:
1. अिीिार्थी/Appellant
2. प्रत्यर्थी/Respondent
3. आयकर आयुक्त/CIT - Chennai
4. तिभागीय प्रतितिति/DR
5. गार्ड फाईि/GF