BALAJI PUSHPA BAI,KANCHEEPURAM vs. ITO, NCW-22(1), TAMBARAM

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ITA 3136/CHNY/2024Status: DisposedITAT Chennai28 March 2025AY 2018-19Bench: us. And that the assessee is remitting of Rs.10,000/- for AY 2018-19 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.2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal, as the assessee had opted for the Vivad-Se-Vishwas Scheme, 2024, to settle the dispute. Consequently, the appeal was dismissed as withdrawn under the VSVS-2024 scheme, with no objection from the Revenue.

What were the facts?

The assessee filed an appeal against the Ld.CIT(A)'s order for Assessment Year 2018-19. During the proceedings, the assessee opted for the Vivad-Se-Vishwas Scheme, 2024 (VSVS-2024), having filed Form-1 and received Form-2 from the PCIT. The assessee is remitting Rs.10,000/- to settle the dispute under the scheme, and expressed a desire to withdraw the appeal, which was not objected to by the Revenue.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn given that the assessee has opted for the Vivad-Se-Vishwas Scheme, 2024.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 ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 19.02.2025Pronounced: 28.03.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT (A)‘), Delhi, dated 15.10.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2018-19.

2.

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, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 08.01.2025, copies of which are filed before us. And that the assessee is remitting of Rs.10,000/- for AY 2018-19 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.

3.

In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.

Order pronounced on the 28th day of March, 2025, in Chennai.

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