THE CASTLE,CHENNAI vs. ITO, NCW-19(6)1, CHENNAI

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ITA 2604/CHNY/2024Status: DisposedITAT Chennai09 April 2025AY 2012-13Bench: SHRI SS VISWANETHRA RAVI (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal due to opting for the VSVS scheme 2024. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2012-13. The assessee's counsel informed the tribunal that the assessee has opted for the VSVS scheme 2024 and wishes to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the VSVS scheme 2024.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI AMITABH SHUKLA

Hearing: 02.04.2025Pronounced: 09.04.2025

Assessment Years: 2012-13 The Castle Income Tax Officer, No.6, 4th Main Road, Non-Corporate Ward-19(6), United India Colony, Chennai. Kodambakkam, Chennai-600 024. [PAN: AAGFT4100J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Shri D.Anand, Advocate प्रत्यर्थी की ओर से /Revenue by : Ms.R.Anita, Addl.CIT सुनवाई की तारीख/Date of Hearing : 02.04.2025 घोषणा की तारीख /Date of Pronouncement : 09.04.2025 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 / 1068261666(1) dated 02.09.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2012-13. Through the aforesaid appeal the assessee has challenged order u/s 250 dated 02.09.2024 passed by NFAC, Delhi.

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 appeal.

3.0 In view of the above, the appeal is dismissed as withdrawn.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 9th , April-2025 at Chennai.

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