DCIT CORPORATE CIRCLE 2 (1), CHENNAI vs. M/S GAVS TECHNOLOGIES PVT LTD, CHENNAI

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ITA 1703/CHNY/2018Status: DisposedITAT Chennai07 March 2025AY 2013-14Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals, as the Revenue did not object to the proposal. Consequently, the appeals were dismissed as withdrawn under the VSVS-2024 scheme.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for AY 2012-13 and 2013-14. The assessee opted for the Vivad-Se-Vishwas Scheme, 2024, and paid the settlement amounts. The assessee then expressed a desire to withdraw the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn pursuant to the assessee opting for the Vivad-Se-Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 07.03.2025Pronounced: 07.03.2025

आदेश / O R D E R PER ABY T. VARKEY, JM: These are appeals preferred by the Revenue against the order of the Learned Commissioner of Income Tax (Appeals)-6, (hereinafter referred to as ‘Ld.CIT (A)‘), Chennai, both dated 15.03.2018 for the Assessment Years (hereinafter referred to as ‘AY‘) 2012-13 & 2013-14.

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 both & 1703/Chny/2018 (AYs 2012-13 & 2013-14) M/s. GAVS Technology Pvt. Ltd. :: 2 ::

1.

dated 29.11.2024, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 12.02.2025, copies of which are filed before us. And that the assessee is remitting of Rs.2,72,60,279/- for AY 2012- 13 & Rs.1,53,36,280/- for AY 2013-14 to settle the issue under VSVS- 2024. Therefore, before us, the assessee expressed its desire to withdraw the appeals and the Revenue doesn’t object to such a proposal.

Therefore, we allow the request of the assessee to withdraw the appeals.

3.

In the light of the aforesaid discussion, appeals stand dismissed as withdrawn.

4.

In the result, appeals filed by the Revenue are dismissed as withdrawn under VSVS-2024.

Order pronounced on the 07th day of March, 2025, in Chennai.

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