GOBIPALAYAM RAMANAGOUNDER NATARAJAN,ERODE vs. ITO WARD 2(1), ERODE

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ITA 2840/CHNY/2024Status: DisposedITAT Chennai28 February 2025AY 2017-18Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (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 assessee expressed a desire to withdraw the appeals as they had opted for the Vivad-Se-Vishwas Scheme, and the Revenue did not object. The Tribunal allowed the request for withdrawal.

What were the facts?

The assessee preferred appeals against the order of the Ld.CIT(A)/NFAC for AY 2017-18. There was a delay of 7 days in filing the appeals, which was condoned. The assessee had opted for the Vivad-Se-Vishwas Scheme, 2024.

What were the issues?

Whether the appeals can be withdrawn by the assessee under the Vivad-Se-Vishwas Scheme, 2024.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, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI MANOJ KUMAR AGGARWAL

For Respondent: Dr. I. Roopa, Addl.CIT
Hearing: 28.02.2025Pronounced: 28.02.2025

आदेश / O R D E R PER BENCH: 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, for dated 26.08.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2017-18.

& 2841/Chny/204 (AY 2017-18) Gobipalayam Ramanagounder Natarajan :: 2 ::

2.

At the outset, the Ld. Counsel for the assessee submitted that there is a delay of ‘7’ days in filing of these appeals. Since assessee was prevented by sufficient cause, the Ld. Counsel for the assessee prayed for condonation of delay, for which, the Ld.DR didn’t raise any objection and hence, we condone the delay of ‘7’ days.

3.

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 Acknowledgment No.861040430050225 & 861148500050225, and pursuant to which the designated authority [PCIT] has issued Form-2, dated 17.02.2025, copies of which are filed before us. And that the assessee is remitting of Rs.2,67,255/- & Rs.31,451/- 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.

4.

In the light of the aforesaid discussion, appeals stand dismissed as withdrawn.

1.

& 2841/Chny/204 (AY 2017-18) Gobipalayam Ramanagounder Natarajan 5. In the result, appeals filed by the assessee are dismissed as withdrawn under VSVS-2024.

Order pronounced on the 28th day of February, 2025, in Chennai.

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