What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal as the issue was settled under the Vivad-Se-Vishwas Scheme. The appeal was dismissed as withdrawn.

The assessee opted for the Vivad-Se-Vishwas Scheme, 2024 and filed the necessary forms. The assessee remitted Rs. 2,74,188/- to settle the issue under the scheme.

What were the issues?

Whether the appeal can be dismissed as withdrawn in light of the assessee opting for the Vivad-Se-Vishwas Scheme.

Shivakumar Vengavyil, Chennai… vs Non Corporate Ward 1(6) | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 13.03.2025Pronounced: 09.04.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), (hereinafter referred to as ‘Ld.CIT‘), Delhi, dated 18.10.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2015-16.

At the outset, the Ld.AR of the assessee brought to our notice that assessee has opted for Vivad-Se-Vishwas Scheme, 2024 (hereinafter in short ‘VSVS-2024’) and pursuant to it, assessee has filed Form-1 dated 30.12.2024, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 07.02.2025, copy of which is filed before us. And that the assessee is remitting of Rs.2,74,188/- to settle the issue under VSVS-2024. Therefore, before us, the assessee expressed its desire to withdraw the appeal and the Revenue doesn’t object to such a proposal.

Therefore, we allow the request of the assessee to withdraw the appeal.

In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.

SHIVAKUMAR VENGAVYIL,CHENNAI TAMILNADU vs. NON CORPORATE WARD 1(6), CHENNAI

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