M/S. AMBADI INVESTMENTS PVT. LTD.,CHENNAI vs. DCIT, CC-1(1), CHENNAI
आयकर अपीलीय अिधकरण, ’ए’ Ɋायपीठ, चेɄई
IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI
ŵी एस.एस. िवʷनेũ रिव, Ɋाियक सद˟ एवं ŵी मनोज कुमार अŤवाल, लेखा सद˟ के समƗ ।
Before Shri S.S. Viswanethra Ravi, Judicial Member &
Shri Manoj Kumar Aggarwal, Accountant Member
I.T.A. No.2101/Chny/2024
िनधाŊरण वषŊ/Assessment Year: 2019-20
M/s. Ambadi Investments Pvt. Ltd.,
No. 43, Parry Building, 43 Moore
Street, Chennai 600 001. [PAN: AAACN1078J]
Vs. The Deputy Commissioner of Income Tax,
Corporate Circle 1(1),
Chennai.
(अपीलाथŎ/Appellant)
(ŮȑथŎ/Respondent)
अपीलाथŎ की ओर से / Appellant by :
Shri Sudarmani Advocate for Shri R. Vijayaraghavan, Advocate
ŮȑथŎ की ओर से/Respondent by :
Shri R. Raghupathy, Addl.CIT
सुनवाई की तारीख/ Date of hearing :
24.02.2025
घोषणा की तारीख /Date of Pronouncement
:
26.02.2025
आदेश /O R D E R
PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order dated 26.06.2024 passed by the Addl./JCIT(A)-5, Mumbai for the assessment year 2019-20. 2. When the appeal was taken up for hearing, by filing an application along with Form No. 2 under DTVSV 2024 which was issued by the Designated Authority, the ld. AR Shri Sudarmani, Advocate submits that the assessee has opted to avail the Vivad-se-Vishwas Scheme 2024 for the above assessment year under consideration. He has further
ITA No.2101/Chny/24
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submitted that the appeal filed by the assessee may be treated as withdrawn.
The ld. DR Shri R. Raghupathy, Addl. CIT did not oppose to the submissions of the ld. AR.
Having heard both the parties, we note that the assessee opted for the Vivad-se-Vishwas Scheme 2024 and the Designated Authority issued Form No.2 vide Acknowledgement No. 827468511160125 dated 16.01.2025 for AY 2019-20 towards settlement of pending tax dispute. In view of the above facts and circumstances, the appeal filed by the assessee is liable to be dismissed as withdrawn as prayed by the ld. AR. However, it is open to the assessee to approach the Tribunal by filing an appropriate application in the event of any prejudice caused in respect of the settlement of tax dispute under the Vivad-se-Vishwas Scheme 2024. 5. In the result, all the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 26th February, 2025 at Chennai. (MANOJ KUMAR AGGARWAL) ACCOUNTANT MEMBER Chennai, Dated, 26` .02.2025
ITA No.2101/Chny/24
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Vm/-
आदेश की Ůितिलिप अŤेिषत/Copy to:
1. अपीलाथŎ/Appellant,
2.ŮȑथŎ/ Respondent,
3. आयकर आयुƅ/CIT, Chennai/Madurai/Coimbatore/Salem
4. िवभागीय Ůितिनिध/DR &
5. गाडŊ फाईल/GF.