What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee's appeal was filed against the order of the CIT(A) concerning assessment years 2012-13. The assessee had opted for the VSVS scheme 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn after the assessee opted for the VSVS scheme.

Jayanthilala Surana HUF vs ITO | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI & HON’BLE SHRI AMITABH SHUKLA

For Appellant: Shri G.Tarun, Advocate by virtual

Hearing: 16.01.2025Pronounced: 05.02.2025

Year: 2012-13 Jayanthilal surana HUF Income Tax Officer, No.2, Arevamuthu Garden Street, Vs. Non-Corporate Circle-9(2), Egmore, Chennai-600 008. Chennai [PAN: AAAHJ0862P] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee by : Shri G.Tarun, Advocate by virtual प्रत्यर्थी की ओर से / Revenue by : Shri Guru Prasad, Addl.CIT सुनवाई की तारीख/Date of Hearing : 16.01.2025 घोर्णा की तारीख /Date of Pronouncement : 05.02.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M : This appeal is filed against the order bearing DIN & Order No.ITBA/NFAC/S/250/2023-24/1059643082(1) dated 12.01.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2012- 13. Through the aforesaid appeal the assesse has challenged order u/s 250 dated 12.01.2024 passed by NFAC, Delhi.

JAYANTHILALA SURANA HUF,CHENNAI vs. ITO NON CORPORATE CIRCLE9(2), CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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