RENAULT NISSAN TECHNOLOGY BUSINESS CENTRE INDIA PVT. LTD.,KANCHIPURAM vs. ACIT, CPC-TDS,, GHAZIABAD

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ITA 1474/CHNY/2024Status: DisposedITAT Chennai11 June 2025AY 2022-23Bench: 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 wished to withdraw the appeals due to opting for the VSVS scheme. The appeals were dismissed as withdrawn with liberty to the appellant to request restoration if the VSVS application is not accepted.

What were the facts?

The appellant assessee filed three appeals against the order of the Ld. First Appellate Authority. During the hearing, the assessee informed that they have opted for the VSVS scheme 2024 and wished to withdraw the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn upon the assessee opting for the VSVS scheme 2024.

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: 06.06.2025Pronounced: 11.06.2025

Heard together (3 matters)

ITA No.1472/Chny/2024
ITA No.1473/Chny/2024
ITA No.1474/Chny/2024

Read from the judgment's own cause title. This page is filed under one of them.

Assessment Years: 2022-23 Renalt Nissan Technology Business Deputy Commissioner of Income Centre India Private Limited, Tax, No.TP 2/1, Ascendas IT Park, Circle-1, LTU, Natham Sub Post Office,’ Chennai. Mahindra World City, Kanchipuram, Tamil Nadu- 603 004. [PAN: AADCR7253E] (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:-

S. Appeal AYs Appellant CIT(A) Order Details Respondent No. Nos. A B C D E F ITA DIN & Order No.ITBA / NFAC / No. S / 250 / 2023-24 / 1472 / Chny Renalt Nissan 1063255453(1) dated 1 2021-22 / 2024 Technology 23.03.2024 Business Centre India Private Limited, Deputy ITA DIN & Order No.ITBA / NFAC / No. No.Tp 2/1, Commissioner S / 250 / 2023-24 / Ascendas IT Park, 1473 / Chny of Income Tax, Natham Sub Post 1063255933(1) dated 2 2021-22 / 2024 Office,’ Circle-1, LTU, 23.03.2024 Mahindra World Chennai. City, Kanchipuram, ITA DIN & Order No.ITBA / NFAC / No. Tamil Nadu- 603 S / 250 / 2023-24 / 004. 1474 / Chny [PAN: 1063255652(1) dated 3 2022-23 / 2024 AADCR7253E] 23.03.2024 2.0 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.

3.0 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.

Page - 2 - of 3 , 1473 & 1474/Chny/2024 4.0 In the result, the appeals of the assessee are decided as under:-

Order pronounced on 11th , June-2025 at Chennai.

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