M/S. PIONEER SERVICES,CHENNAI vs. ITO, NCW-11(1),, CHENNAI

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ITA 3041/CHNY/2024Status: DisposedITAT Chennai28 February 2025AY 2015-16Bench: 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 DTVSV-2024 and the Ld.DR had no objection. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee preferred appeals against the order of the Ld.CIT(A) confirming penalties levied by the AO under Section 271(1)(c) of the Income Tax Act for AY 2014-15 & 2015-16. The assessee opted for DTVSV-2024 and requested to withdraw the appeals.

What were the issues?

Whether the assessee is allowed to withdraw the appeals after opting for DTVSV-2024?

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 27.02.2025Pronounced: 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, both dated 23.10.2024 for the Assessment Years (hereinafter referred to as ‘AY‘) 2014-15 & 2015-16, wherein penalty u/s.271(1)(c) of the Income Tax Act, 1961 levied by the AO to the tune of Rs.18,56,726/- & Rs.21,34,282/- respectively has been confirmed.

& 3041/Chny/2024 (AY 2014-15 & 2015-16) M/s. Pioneer Services :: 2 ::

2.

At the outset, the Ld.AR of the assessee brought to our notice that the assessee has opted for the DTVSV-2024 and has filed Form No.1 along with the acknowledgment and also filed letter dated 23.12.2024 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 23.12.2024 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In the result, appeals filed by the assessee are dismissed as withdrawn.

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

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