SRI BALAGANAPATHY SPINNING MILLS,RAJAPALAYAM vs. ACIT CIRCLE -1, VIRUDHUNAGAR

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ITA 986/CHNY/2024Status: DisposedITAT Chennai24 February 2025AY 2017-18Bench: SHRI ABY T. VARKEY, HON'BLE (Judicial Member), SHRI S. R. RAGHUNATHA, HON'BLE (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 the assessee's withdrawal and dismissed the appeal. Liberty was granted to the assessee to seek revival of the appeal if the settlement under the scheme was unsuccessful.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals). The assessee subsequently filed a form for withdrawal of the appeal stating they had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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, ‘C’ BENCH, CHENNAI

Before: SHRI ABY T. VARKEY, HON’BLE & SHRI S. R. RAGHUNATHA, HON’BLE

Hearing: 19.02.2025Pronounced: 24.02.2025

आदेश/ O R D E R

PER S. R. RAGHUNATHA, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) for the assessment year 2017-18, vide order dated 13.02.2024.

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,

:-2-: ITA. No: 986/Chny/2024 we dismiss the appeal of the assessee as withdrawn.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 In the result, the appeal filed by the assessee is dismissed as withdrawn.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 court on 24th February, 2025.

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