MURTHY SHEKHAR,CHENNAI vs. DCIT, NCC-7(1), CHENNAI

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ITA 1837/CHNY/2024Status: DisposedITAT Chennai15 January 2025AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee has settled the issue under the Vivad-Se-Vishwas Scheme and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee opted for the Vivad-Se-Vishwas Scheme, 2024 and filed the necessary forms. The assessee then expressed a desire to withdraw the appeal before the ITAT.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee's settlement under the Vivad-Se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, C BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Year: 2015-16 v. Murthy Shekhar, The DCIT, T 46/4, 2nd Floor, NCC-7(1), 3rd Avenue, Chennai. Anna Nagar S.O. (Chennai), Anna Nagar, Chennai-600 040. [PAN: ANIPS 2743 P] (अपीलाथ�/Appellant) (��यथ�/Respondent) : Mr.N. Arjun Raj, Advocate अपीलाथ� क� ओर से/ Appellant by : Ms. Anitha, Addl.CIT ��यथ� क� ओर से /Respondent by : सुनवाईक�तारीख/Date of Hearing 08.01.2025 : 15.01.2025 घोषणाक�तारीख /Date of Pronouncement आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, dated 20.06.2024 for the Assessment Year (hereinafter referred to as ‘AY‘) 2015-16.

2.

At the outset, the Ld.AR of the assessee brought to our notice that assessee has opted for Vivad-Se-Vishwas Scheme, 2024 (hereinafter in (AY 2015-16) Murthy Shekhar short ‘VSVS-2024’) and pursuant to it, assessee has filed Form-1 dated 16.12.2024, pursuant to which designated authority [PCIT] issued Form- 2, dated 17.12.2024, copy of which is filed before us. Therefore, the assessee is remitting of Rs.85,216/- to settle the issue under VSVS-2024. Therefore, assessee expressed his desire to withdraw the appeal. The Revenue doesn’t have any objection.

3.

In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.

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