VESTAS WIND SYSTEMS A/S,CHENNAI vs. ACIT, INTNL TAX CIRCLE-2(2), CHENNAI

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ITA 292/CHNY/2023Status: DisposedITAT Chennai30 January 2025AY 2016-17Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's intention to withdraw the appeal under the Direct Tax Vivad Se Vishwas Scheme. Therefore, the appeal was dismissed as withdrawn, with liberty granted for restoration if the scheme resolution fails.

What were the facts?

The assessee filed an appeal against the order of the Assistant Commissioner of Income Tax for Assessment Year 2016-17. The assessee subsequently informed that they intend to withdraw the appeal to opt for the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon assessee opting for the Direct Tax Vivad Se Vishwas Scheme?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, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI & HON’BLE SHRI JAGADISH

For Respondent: Ms. Ann Marry Baby, CIT
Hearing: 30.01.2025Pronounced: 30.01.2025

सुनवाई क� तार�ख/Date of Hearing : 30.01.2025 घोषणा क� तार�ख /Date of Pronouncement : 30.01.2025 आदेश / O R D E R MANU KUMAR GIRI (Judicial Member) This appeal filed by the assessee is directed against the order of the Assistant Commissioner of Income Tax(Appeals) International Taxation Circle 2(2), Chennai dated 05.01.2023 for Assessment Year 2016-17.

2.

At the outset, the ld. counsel for the submitted a letter dated 23.01.2025 wherein stated that the present appeal is intended to be withdrawn by the appellant, for the purpose of opting the benefit under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also informed that Form No.1 DTVSV has been filed on 30.12.2024 and Form No.2 is issued on 23.01.2025.

3.

Accordingly, noting the fact that the assessee is opted for resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, we treat this appeal being dismissed as withdrawn.

4.

The assessee is given liberty for restoration of the present appeal in case the resolution of dispute under Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024 are failed.

5.

In the result, the appeal filed by the assessee in is dismissed as withdrawn. Order pronounced in the open court on 30th day of January, 2025 at Chennai.

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