SH ELECTRONICS INDIA PVT. LTD.,KANCHEEPURAM vs. ACIT, CC-6(1), CHENNAI

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ITA 1560/CHNY/2024Status: DisposedITAT Chennai06 January 2025AY 2014-15Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI AMITABH SHUKLA (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?

Recognizing the assessee's election to proceed under the DTVSV scheme, the tribunal dismissed the appeal as withdrawn. The tribunal also granted the assessee the liberty to restore the appeal if the resolution under the DTVSV scheme fails.

What were the facts?

The assessee filed an appeal against an order from the CIT(A) for Assessment Year 2014-15. During the tribunal proceedings, the assessee opted to resolve the dispute under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024, and submitted the required Form 1.

What were the issues?

The primary issue was the continuation of the appeal before the ITAT when the assessee opted for dispute resolution under the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI

Hearing: 23.12.2024Pronounced: 06.01.2025

(िनधा�रणवष� / Assessment Year: 2014-2015) SH Electronics India Private Vs. The Assistant Commissioner of Limited, Income Tax, Survey No.40 & 41, Corporate Circle 3(1) Neervallur Village, Chennai. Kancheepuram 631 561. [PAN: AALCS 9374F] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : None ��यथ� क� ओर से /Respondent by : Shri. M.P. Guruprasan, Addl. CIT. सुनवाई क� तार�ख/Date of Hearing : 23.12.2024 घोषणा क� तार�ख /Date of Pronouncement : 06.01.2025 आदेश / O R D E R MANU KUMAR GIRI (Judicial Member)

This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals)(NFAC) Delhi [CIT(A)] dated 14.03.2024 for Assessment Year 2014-15. 2. At the outset, it is noted that the assessee has opted for solution of dispute under the Direct Tax Vivad Se Vishwas Scheme (DTVSV), 2024. Assessee also submitted Form 1 DTVSV dated 17.12.2024 as under:

A.Y. 2014-15 vide e-Filing Acknowledgement Number 756817830171224.

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 disposed of as withdrawn.

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.

In the result, the appeal filed by the assessee in is dismissed as withdrawn. Order pronounced in the open court on 6th day of January, 2025 at Chennai.

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