Income Tax Appellate Tribunal - Chennai
Acwt, Cental Circle-2(1), Chennai vs Nandagopal Arvind, Chennai on 8 March, 2022
आयकर अपीलीय अिधकरण, 'सी' यायपीठ, चे ई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI ी महावीर संह, उपा य एवं डॉ एम एल मीना, लेखा सद य के सम BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND Dr. M.L. MEENA, ACCOUNTANT MEMBER धनकर अपील सं/ WTA Nos.: 10, 11 & 12/CHNY/2021 िनधारण वष /Assessment Years: 2013-14, 2014-15 & 2015-16 Shri Arvind Nandagopal, The Assistant Commissioner No.6, 6th Street, Rutland Gate, v. of Wealth Tax, Nungambakkam, Central Circle 2(1), Chennai - 600 006. Chennai - 600 034.
PAN: AAFPA 6259G (अपीलाथ /Appellant) ( यथ /Respondent) अपीलाथ क ओर से/Appellant by : Shri V. Tharish, CA यथ क ओर से/Respondent by : Shri Darzakhum Songate, CIT सन ु वाई क तार ख/Date of Hearing : 08.03.2022 घोषणा क तार ख/Date of Pronouncement : 08.03.2022 आदे श /O R D E R PER BENCH:
These three appeals of assessee are arising out of the different orders of the learned Principal Commissioner of Wealth Tax, Chennai in Revision Nos.PCIT(Central), Chennai-1/Revision 25(2)/ 100000190526, 100000190534 &10000190536/2021, of even date 31.03.2021. The assessments were framed by the ACWT, Central 2 W.T.A. Nos. 10, 11 & 12/Chny/2021 Circle 2(1), Chennai for the assessment years 2013-14 to 2015-16 u/s.
16(3) r.w.s 17 of the Wealth Tax Act, 1957 (hereinafter 'the Act'), vide orders of even date 27.03.2018.
2. At the outset, the ld.AR for the assessee stated that he has filed petition dated 08.03.2022 for withdrawal of these appeals without conceding on merits of appeal, which reads as under:-
The subject appeals are filed on 12.06.2021 against the Orders of the Pr. Commissioner of Wealth-tax, Central -- 1, Chennai, dated 31.03.2021 under Section 25(2) of the Wealth-tax Act, 1957, directing the Respondent to revise the Order dated 20.09.2018 dropping penalty proceedings under Section 18(1)(c) of the Act by holding that the said Order dropping penalty is erroneous and prejudicial to the interests of revenue.
Pending adjudication of the subject appeals, the Respondent has passed the revised Order under Section 18(1)(c) of the Act on 30.09.2021, giving effect to the Order of the Pr. CWT dated 31.03.2021 under Section 25(2) of the Act. The copies of the Order under Section 18(1)(c) of the Act dated 30.09.2021 for the Assessment Years 2013-14, 2014-15 and 2015-16 are enclosed.
The Appellant has not disputed the said Penalty Order dated 30.09.2021 passed under Section 18(1)(c) of the Act and therefore, the said issue has reached finality. Hence, the Appellant wishes not to pursue the subject appeals filed against the Orders of the Pr. CWT.3 W.T.A. Nos. 10, 11 & 12/Chny/2021
3. When this was pointed out to ld. CIT-DR, he has not raised any objection for withdrawal of appeals. Hence, we dismiss the appeals as withdrawn.
4. In the result, the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 8th March, 2022 at Chennai.
Sd/- Sd/-
(डॉ एम एल मीना) (महावीर सह )
(Dr. M.L. MEENA) (MAHAVIR SINGH)
लेखा सद य /ACCOUNTANT MEMBER उपा य /VICE PRESIDENT
चे ई/Chennai,
th
दनांक/Dated, the 8 March, 2022
RSR
आदेश क ितिलिप अ ेिषत/Copy to:
1. अपीलाथ /Appellant 2. यथ /Respondent 3. धनकर आयु (अपील)/CWT(A)
4. धनकर आयु /CWT 5. िवभागीय ितिनिध/DR 6. गाड फाईल/GF.