M/S. MURASOLI TRUST,CHENNAI vs. ACIT, EXEMPTIONS,, CHENNAI

PDF · subscribers
ITA 3051/CHNY/2024Status: DisposedITAT Chennai03 March 2025AY 2018-19Bench: 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 noted that the assessee filed for withdrawal of the appeal under the Vivad Se Vishwas Scheme. Consequently, the Tribunal dismissed the appeal as withdrawn, while granting liberty to seek revival if the scheme settlement is unsuccessful.

What were the facts?

The assessee filed an appeal against the CIT(A) NFAC order. The assessee's Authorized Representative filed Form No. 2 under the VSVS Scheme, 2024, stating that the assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, for withdrawal of the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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: 03.03.2025Pronounced: 03.03.2025

O R D E R

PER S.R. RAGHUNATHA, ACCOUNTANT MEMBER:

1.

This appeal of the assessee is directed against CIT(A) - NFAC order dated 13.11.2024 passed under section 250 of the Income Tax Act, 1961, relevant to the Assessment Year 2018-19 .

2.

At the outset, it is noticed that the ld.AR for the assessee filed Form No.2 issued by the PCIT 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 In light of the above, we dismiss the appeal of the assessee as withdrawn.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In the result, the appeal filed by the assessee is dismissed as withdrawn.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 3rd March, 2025.

Recent GST High Court judgments

Search GST case law →