What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw its appeal due to opting for the VSVS scheme. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). The assessee's counsel informed the tribunal that the assessee had opted for the VSVS scheme 2024 and wished to withdraw the appeal.

What were the issues?

Withdrawal of appeal due to opting for VSVS scheme.

Fashion Square vs ITO | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI AMITABH SHUKLA

Hearing: 29.04.2025Pronounced: 30.04.2025

Assessment Years: 2021-22 Fashion Square, Income Tax Officer, Plot No.9, Rajeswari Colony, Non-Corp Circle-19(1), 2nd Street, Palwel Road, Chennai. St.Thomas Mount, Chennai-600 016. [PAN: AACFF3756C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : None प्रत्यर्थी की ओर से /Revenue by : Ms.R.Anita, Addl.CIT सुनवाई की तारीख/Date of Hearing : 29.04.2025 घोषणा की तारीख /Date of Pronouncement : 30.04.2025 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 / 2024-25 / 1068890581(1) dated 20.09.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2021-22.

3.0 In view of the above, the appeal is dismissed as withdrawn. 4.0 In the result, the appeal of the assesse is dismissed. Order pronounced on 30th , April -2025at Chennai.

FASHION SQUARE,CHENNAI vs. ITO, NON CROP CRICLE 19(1) CHENNAI, CHENNAI

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