SILKROAD SUGAR PVT. LTD.,CHENNAI vs. DCIT, CHENNAI

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ITA 963/CHNY/2016Status: DisposedITAT Chennai04 March 2025AY 2010-2011Bench: SHRI S.S. VISWANETHRA RAVI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)1 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The Tribunal dismissed the appeal as withdrawn, noting that the assessee had opted for the VSVS Scheme. Liberty was granted to revive the appeal if the settlement under the scheme was unsuccessful.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2010-11. The assessee subsequently opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI S.S. VISWANETHRA RAVI & SHRI S.R. RAGHUNATHA

Hearing: 04.03.2025Pronounced: 04.03.2025

O R D E R

PER S.R. RAGHUNATHA, ACCOUNTANT MEMBER:

1.

This appeal of the assessee is directed against CIT(A)-15, Chennai order dated 13.01.2016 passed under section 250 of the Income Tax Act, 1961, relevant to the Assessment Year 2010-11 .

2.

At the outset, it is noticed that the ld.AR for the assessee filed Form No.1 received from the portal under the VSVS Scheme, 2024 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal of the assessee as withdrawn. However, liberty is given to the assessee to seek revival of appeal, in case assessee remains unsuccessful in settlement of appeal under the scheme.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 4th March, 2025.

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