M/S. TRIUMPH INTERNATIONAL (INDIA) PVT. LTD.,KANCHEEPURAM vs. DCIT (INTERNATIONAL TAXATION) PVT. LTD., CHENNAI

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ITA 1773/CHNY/2024Status: DisposedITAT Chennai25 March 2025AY 2012-13Bench: SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the DTVSV Scheme and therefore, the appeal was dismissed as withdrawn. The assessee was granted liberty to seek restoration of the appeal if the DTVSV resolution failed.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals) for AY 2012-13. During the proceedings, the assessee informed the tribunal that they intended to withdraw the appeal to opt for the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn upon the assessee opting for the Direct Tax Vivad Se Vishwas Scheme (DTVSV).

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL & HON’BLE SHRI MANU KUMAR GIRI

Hearing: 27.02.2025Pronounced: 27.02.2025

(िनधा�रणवष� / Assessment Year: 2012-2013) M/s. Triumph International (India) Vs. The Deputy Commissioner of Private Ltd, Income Tax, No.240, Sengundram Village, International Taxation 2(2) Singaperumalkoil, Chennai. Kancheepuram 603 204. [PAN: AABCT 5775D] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Ms. Sonali, Advocate ��यथ� क� ओर से /Respondent by : Ms. Gouthami Manivasagam, JCIT. सुनवाई क� तार�ख/Date of Hearing : 27.02.2025 घोषणा क� तार�ख /Date of Pronouncement : 27.02.2025 आदेश / O R D E R PER MANU KUMAR GIRI (Judicial Member)

This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals) Chennai-16 [CIT(A)] dated 23.04.2024 for Assessment Year 2012-13. 2. At the outset, the ld. counsel for the submitted on 27.02.2025 that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024.

Assessee also informed that Form No.1 DTVSV has been filed on 07.01.2025 vide acknowledgment No.807954800070125.

Accordingly, noting the fact that the assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn.

The assessee is given liberty for restoration of the present appeal in case the resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024 is failed for any reason whatsoever.

In the result, the appeal filed by the assessee in is dismissed as withdrawn. Order pronounced in the open court at the time of hearing on 27th February, 2025

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