MATHANGOVIL SHIVANGANAM RAJAMANICKAM,ALWARPET vs. ITO, NON CORP. CIRCLE-3 CHENNAI, CHENNAI

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ITA 385/CHNY/2023Status: DisposedITAT Chennai07 January 2025AY 2014-15Bench: SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 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 took note of the assessee's petition for withdrawal and the reason provided (opting for the VSVS Scheme). Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) - NFAC order dated 08.03.2023 for Assessment Year 2014-15. Subsequently, the assessee filed a petition dated 30.12.2024 to withdraw the appeal, stating that they had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024, and submitted the required Form 2.

What were the issues?

Whether the appeal should be dismissed as withdrawn given the assessee's decision to opt for the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND SHRI MANOJ KUMAR AGGARWAL

Hearing: 07.01.2025Pronounced: 07.01.2025

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

1.

This appeal at the instance of the assessee is directed against CIT(A) - NFAC order dated 08.03.2023, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2014-15.

2. At the outset, it is noticed that the ld.AR for the assessee has filed a petition dated 30.12.2024 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024 along with copy of Form 2 issued by the PCIT under the VSVS Scheme, 2024. In light of the above, we dismiss the appeal of the assessee as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 7th January, 2025 at Chennai.

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