SHRI V.T. RAJ, LIC AGENT,,VIRUDHUNAGAR vs. ITO, WARD-3,, VIRUDHUNAGAR

आयकर अपीलीय अिधकरण, ‘डी’ �यायपीठ, चे�ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI �ी वी दुगा� राव,�या�यक सद�य एवं �ी जी. मंजुनाथ, लेखा सद�य के सम� BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos: 2800 & 2801/Chny/2019 िनधा�रण वष� / Assessment Years: 2009-10 & 2010-11 Shri. V.T. Raj, Income Tax Officer, LIC Agent, v. Ward -3, Kannan Kovil Street, Virudhunagar – 626 001. Kattanam Seval Street, Thayilpatti Post, Sivakasi, Virudhunagar (DT) – 626 128. [PAN: AFXPR 9047Q] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/Appellant by : None ��यथ� क� ओर से/Respondent by : Ms. R. Anita, Addl. CIT सुनवाई क� तार�ख/Date of Hearing : 20.10.2021 घोषणा क� तार�ख/Date of Pronouncement : 20.10.2021 आदेश /O R D E R PER G. MANJUNATHA, ACCOUNTANT MEMBER:

These appeals filed by the assessee are directed against the common order passed by the learned CIT(A), Madurai dated 01.08.2019 and pertains to assessment years 2009-10 & 2010-11.

:-2-: 2800& 2801/Chny/2019 Scheme, 2020’ and stated that the assessee had availed the VSVS scheme to settle its pending disputes. The assessee has further submitted that the Department has accepted application filed by the assessee and issued Form 3 quantifying amount of taxes payable under VSVS scheme. Therefore, the assessee has requested for withdrawal of appeals. The ld.DR on the other hand has no objection for withdrawing appeals filed by the assessee. Therefore, considering the fact that the assessee has filed application for withdrawal of appeals and has also filed Form 3 issued by the Department, we dismiss the appeals filed by the assessee as withdrawn. However, a liberty is given to the assessee to restore the appeals, in case the application filed by the assessee before the Designated Authority, is rejected for any reason.

Order pronounced in the court on 20th October, 2021 at Chennai.