INCOME TAX OFFICER, CHENNAI vs. A C M MEDICAL FOUNDATION, CHENNAI

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ITA 1525/CHNY/2024Status: DisposedITAT Chennai24 February 2025AY 2019-20Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal as it had opted for the Direct Tax Vivad-se-Vishwas Scheme. The appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal for Assessment Year 2019-20. The assessee had opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024, and submitted the necessary forms.

What were the issues?

Whether the appeal should be withdrawn by the Revenue upon assessee opting for the Direct Tax Vivad-se-Vishwas Scheme.

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 JAGADISH

Hearing: 31.01.2025Pronounced: 24.02.2025

आदेश / O R D E R

PER JAGADISH, A.M : Aforesaid appeal filed by the Revenue for Assessment Year (AY) 2019-20 arising out of the order of Learned Commissioner of Income Tax, Appeal, Addl/JCIT(A)-2, Noida dated 29.03.2024.

2.

The Ld. Authorized Representative (A.R) of the assessee, at the outset stated that assessee has opted for Direct Tax Vivad-se-Vishwas

ITA No.2714/Chny/2024 :- 2 -:

Scheme, 2024 and therefore, wants to withdraw the appeal. The Ld.

1.

A.R has submitted a copy of Form-1 filed by the assessee and Form-2 issued by the designated authority in support of its contention.

3.

We have heard both the sides, and perused the materials available on record. In this case, the assessee has opted for the Direct Tax Vivad-se-Vishwas Scheme, 2024 by filing Form-1. The Designated Authority has also issued Form No.2 for the settlement of pending tax dispute. The Ld. AR has now made a request to withdraw the appeal. We allow the assessee to withdraw the appeal and dismiss the appeal as withdrawn. 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 Direct Tax Vivad-se-Vishwas Scheme, 2024.

5.

In the result, the appeal filed by the Revenue is dismissed as withdrawn. Order pronounced on 24th February, 2025.

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