What did the Tribunal hold?

The assessee expressed a desire to withdraw the appeal after opting for the Vivad-Se-Vishwas Scheme, and the Revenue had no objection. The tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. The assessee opted for the Vivad-Se-Vishwas Scheme, 2024, and filed the necessary forms to settle the issue.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee opting for the Vivad-Se-Vishwas Scheme.

C. Rajendran vs ITO | ITAT Chennai 2025

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 06.12.2024Pronounced: 08.01.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter in short "the Ld.CIT(A)”), Delhi, dated 09.10.2023 for the Assessment Year (hereinafter in short "AY”) 2015-16.

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 short ‘VSVS-2024’) and pursuant to it, assessee has filed Form-1 dated (AY 2015-16) Mr.C. Rajendran 22.10.2024, pursuant to which designated authority [PCIT] issued Form- 2, dated 14.11.2024, copy of which is filed before us. Therefore, the assessee is remitting of Rs.54,53,860/- to settle the issue under VSVS- 2024. Therefore, assessee expressed his desire to withdraw the appeal. The Revenue doesn’t have any objection.

In the light of the aforesaid discussion, appeal stands dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn under VSVS-2024.

C. RAJENDRAN,CHENNAI vs. ITO, NON CORPORATE WARD-17(4), 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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