G.MALLIGA,CHENNAI vs. ITO, CHENNAI

आयकर अपीलीय अिधकरण, ‘ए’
यायपीठ, चे ई।
IN THE INCOME TAX APPELLATE TRIBUNAL
‘A’ BENCH: CHENNAI

ी एबी टी. वक
, ाियक सद एवं
एवं
एवं
एवं

ी अिमताभ शुा, लेखा सद के सम

BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER

आयकर अपील सं./ITA No.760/Chny/2017
िनधारण वष/Assessment Year: 1997-98

G. Malliga,
No.13, 6th Street, Lake Area,
Nungambakkam,
Chennai-600 034. v.
The ITO,
Non-Corporate Ward-3(4),
Chennai.
[PAN: AFFPM 4644 A]

(अपीलाथ/Appellant)

(यथ/Respondent)

अपीलाथ क ओर से/ Appellant by :
Ms. T.V.Muthu Abirami,
Advocate
यथ क ओर से /Respondent by :
Mr.R. Raghupathy, Addl.CIT
सुनवाईकतारीख/Date of Hearing
:
20.02.2025
घोषणाकतारीख /Date of Pronouncement
:
25.03.2025

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)-4, (hereinafter referred to as ‘Ld.CIT (A)‘), Chennai, dated 23.02.2016 for the Assessment Year
(hereinafter referred to as ‘AY‘) 1997-98. 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 G. Malliga
:: 2 ::

short ‘VSVS-2024’) and pursuant to it, assessee has filed Form-1 dated
31.01.2025, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 18.02.2025, copy of which is filed before us. And that the assessee is remitting of Rs.18,194/- 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 In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.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 In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.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 25th day of March, 2025, in Chennai. (अिमताभ शुा)
(AMITABH SHUKLA)
लेखा सदय/ACCOUNTANT MEMBER (एबी टी. वक
)
(ABY T. VARKEY)
याियक सदय/JUDICIAL MEMBER
चे ई/Chennai,
!दनांक/Dated: 25th March, 2025. TLN
आदेश क ितिलिप अ$ेिषत/Copy to: