“direct tax vivad se vishwas”

Silkroad Sugar Pvt. Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 963/Chny/2016 िनधा"रण वष"/Assessment Year: 2010-11 M/S. Parry Sugars Refinery Dcit India Private Limited, Vs. Corporate Range -6(2) Formerly Known As M/S. Silkroad Sugar Chennai. Private Limited, 234, N.S.C. Bose Road, Chennai-600 001. Pan: Aadcp-7828-H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. R.Vijayaraghavan & Mr.Sudarmani, Advocates ""यथ" क" ओर से/Respondent By : Mr. Shivanand K.Kalakeri, Cit सुनवाई क" तारीख/Date Of Hearing : 04.03.2025 घोषणा क" तारीख/Date Of Pronouncement : 04.03.2025 आदेश /O R D E R Per S.R. Raghunatha: This Appeal Of The Assessee Is Directed Against Cit(A)-15, Chennai Order Dated 13.01.2016 Passed Under Section 250 Of The Income Tax Act, 1961, Relevant To The Assessment Year 2010-11 . 2. At The Outset, It Is Noticed That The Ld.Ar For The Assessee Filed Form No.1 Received From The Portal Under The Vsvs Scheme, 2024 For Withdrawal Of Appeal Stating That The Assessee Has Opted For Direct Tax Vivad Se Vishwas Scheme, 2024. In Light Of The Above, We Dismiss The Appeal Of The Assessee As Withdrawn. However, Liberty Is Given To The Assessee To Seek Revival Of Appeal, In Case Assessee Remains Unsuccessful In Settlement Of Appeal Under The Scheme. 3. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Pronounced In The Open Court On 4Th March, 2025. (एस.आर. रघुनाथा) (स स िव"ने" रिव) (S.S.Viswanethra Ravi) (S.R. Raghunatha) "ाियक सद"/लेखा सद"/

Form No.1 received from the portal under the VSVS Scheme, 2024 for withdrawal of appeal stating that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In light of the above, we dismiss the appeal of the assessee as withdrawn. However, liberty is given to the assessee