MARIAPPA SENNIAPPAN RAJA,ERODE vs. ITO, WARD-1(1), ERODE

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ITA 3138/CHNY/2024Status: DisposedITAT Chennai25 March 2025AY 2012-13Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as per the VSVS-2024. The Revenue did not object to this proposal. Consequently, the Tribunal allowed the withdrawal request and dismissed the appeal as withdrawn under the VSVS-2024.

What were the facts?

The assessee filed an appeal for AY 2012-13 against an order of the Ld.CIT dated 14.11.2024. Subsequently, the assessee opted for the Vivad-Se-Vishwas Scheme, 2024 (VSVS-2024), filed Form-1 and Form-2, and committed to remitting Rs. 7,500/- to settle the issue.

What were the issues?

Whether the appeal could be dismissed as withdrawn after the assessee opted for the Vivad-Se-Vishwas Scheme, 2024 and completed the necessary formalities.

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: 25.03.2025

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), (hereinafter referred to as ‘Ld.CIT‘), Delhi, dated 14.11.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2012-13.

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 dated 23.12.2024, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 16.01.2025, copy of which is filed before us. And that the assessee is remitting of Rs.7,500/- 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In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.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In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.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.

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