DAYALAN PARTHASARATHY,CHENNAI vs. INCOME TAX OFFICER, NON CORPORATE WARD 10(6) CHENNAI, CHENNAI

PDF · subscribers
ITA 2760/CHNY/2024Status: HeardITAT Chennai23 December 2024AY 2017-18Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 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?

In light of the assessee's request to withdraw the appeal due to opting for the VSVS scheme, the tribunal considered the appeal dismissed as withdrawn. The appeal was therefore dismissed.

What were the facts?

The assessee's counsel informed the tribunal that the assessee has opted for the VSVS scheme 2024 and wishes to withdraw the appeal. This appeal was filed against an order dated 19.06.2024 concerning assessment year 2017-18.

What were the issues?

Withdrawal of appeal due to opting for VSVS scheme 2024.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRI AMITABH SHUKLA

For Appellant: Shri S.Anand, Advocate(Virtual)
Hearing: 18.12.2024Pronounced: 23.12.2024

अपीलार्थी की ओर से/ Assessee by : Shri S.Anand, Advocate(Virtual) प्रत्यर्थी की ओर से / Revenue by : Ms.V.Aswathy, JCIT सुिवाई की तारीख/Date of Hearing : 18.12.2024 घोर्णा की तारीख /Date of Pronouncement : 23.12.2024 आदेश / O R D E R PER AMITABH SHUKLA, A.M : This appeal is filed against the order bearing DIN & Order No.ITBA/APL/S/250/2024-25/1065750488(1) dated 19.06.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), for the assessment years 2017-18. Through the aforesaid appeal the assesse has challenged order u/s 250 dated 19.06.2024 passed by Addl/JCIT(A)5, Mumbai.

2.0 At the outset, the Ld. Counsel for the assessee has informed that the assesse has opted for VSVS scheme 2024 and hence would like to withdraw its appeal.

3.0 In view of the above, the appeal is dismissed as withdrawn. 4.0 In the result, the appeal of the assesse is dismissed. Order pronounced on 23rd , December-2024 at Chennai

Recent GST High Court judgments

Search GST case law →