WORD OF CHRIST MINISTRIES,CHENNAI vs. ITO, EXEMPTIONS WARD-3, CHENNAI

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ITA 3000/CHNY/2024Status: DisposedITAT Chennai26 March 2025AY 2019-20Bench: SHRI ABY T VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's counsel informed them about the decision to opt for the VSVS scheme and the desire to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment years 2019-20. The assessee has now opted for the VSVS scheme 2024 and wishes to withdraw the appeal.

What were the issues?

Whether the assessee is allowed to withdraw the appeal after opting for the VSVS scheme.

Which sections of the Income-tax Act were involved?

Section 250

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: 27.02.2025Pronounced: 26.03.2025

Word of Christ Ministries, Income Tax Officer, No.100/3, Medavakkam Tank Road, (Exemptions) – Ward-3, Kilpauk S.O, Kilpauk, Chennai. Chennai-600 010. [PAN: AAATW0341C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee by : Ms.Samuktha Banusekar, Advocate. प्रत्यर्थी की ओर से /Revenue by : Dr.I.Roopa, Addl, CIT सुिवाई की तारीख/Date of Hearing : 27.02.2025 घोर्णा की तारीख /Date of Pronouncement : 26.03.2025 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/APL/S/250/2024-25/1069089386(1) dated 25.09.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), for the assessment years 2019-20. Through the aforesaid appeal the assessee has challenged order u/s 250 dated 25.09.2024 passed by Addl / JCIT(A)-2, Pune.

Page - 1 - of 2 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3.0 In view of the above, the appeal is dismissed as withdrawn.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.

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