M/S CREW ESTATES PVT LTD.,CHENNAI vs. ITO, CORPORATE WARD-1(3), CHENNAI

PDF · subscribers
ITA 755/CHNY/2024Status: DisposedITAT Chennai25 March 2025AY 2014-15Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeals as they had opted for the Vivad-Se-Vishwas Scheme. The appeals were dismissed as withdrawn.

What were the facts?

The assessee preferred appeals against the order of the Ld.CIT(A) for AYs 2013-14 & 2014-15. The assessee opted for the Vivad-Se-Vishwas Scheme, 2024 and requested to withdraw the appeals.

What were the issues?

Whether the assessee can withdraw the appeals after opting for the Vivad-Se-Vishwas Scheme?

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: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 21.02.2025Pronounced: 25.03.2025

आदेश / O R D E R PER ABY T. VARKEY, JM: These are appeals preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, both dated 26.02.2024 for the Assessment Years (hereinafter referred to as ‘AY‘) 2013-14 & 2014-15.

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 vide & 755/Chny/2024 (AYs 2013-14 & 2014-15) M/s. Crew Estates Pvt. Ltd. :: 2 ::

1.

Acknowledgment Nos.775919410261224 for AY 2013-14 & 775839330261224 for AY 2014-15 and also filed letter dated 27.12.2024 with a request to withdraw the appeals. The Ld.DR doesn’t have any objection against the assessee to withdraw the appeals since it has opted for the DTVSV-2024. Considering the application filed by the assessee dated 27.12.2024 expressing its desire to withdraw these appeals, we allow the assessee to withdraw the appeals and dismissed the appeals.

3.

In the result, appeals filed by the assessee are dismissed as withdrawn under VSVS-2024.

Order pronounced on the 25th day of March, 2025, in Chennai.

Recent GST High Court judgments

Search GST case law →