Income Tax Appellate Tribunal - Chennai
A.P.Oree, Chennai vs Ito Non Corporate Ward 17(5), Chennai on 23 September, 2021
आयकर अपील य अ धकरण, 'डी ' याय पीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL , 'D' BENCH, CHENNAI
ी धु वु आर.एल रे डी, या यक सद!य एवं ी जी.मंजुनाथ, लेखा सद!य के सम'
BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER
AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.541/Chny/2018
( नधारणवष / Assessm ent Year: 2008-09 )
Mr. A.P.Oree, Vs The Income Tax Officer ,
3A, Anakara Apartments, Non-Corporate Ward-17(5),
13th Gilchrist Avenue, Chennai.
Harrington Road,Chetpet,
Chennai-600 031.
PAN: AAEPO 1730F
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओरसे/ Appellant by : None
यथ क ओरसे/Respondent by : Ms. R.Anita, Addl.CIT
सुनवाई क तार ख/Dat e o f hear ing : 23.09.2021
घोषणा क तार ख /Date of P r on ou n ce m ent : 23.09.2021
आदे श / O R D E R
PER G.MANJUNATHA, AM:
This appeal filed by the assessee is directed against order passed by the learned CIT(A)-5, Chennai dated 18.01.2018 and pertains to assessment year 2008-09.
2. At the time of hearing, none appeared on behalf of the assessee. We have heard learned DR and also perused the materials available on record. The assessee has filed a letter along with Form No.5 issued by the Department under 'Vivad se Vishwas Scheme, 2020' and submitted that the assessee has availed the VSVS scheme to settle its pending disputes. The assessee further submitted that the Department has accepted application filed by the assessee and issued Form 5 2 ITA No. 541/Chny/2018 quantifying amount of taxes payable under VSVS scheme. Therefore, the assessee submitted that the appeal filed by the assessee may be dismissed as withdrawn. The ld. DR, on the other hand, has no objection for dismissing the appeal as the Designated Authority has issued Form 5. Therefore, considering the fact that the assessee has filed application for withdrawal of appeal and has also filed Form 5 issued by the Department, we dismiss the appeal filed by the assessee as withdrawn. However, a liberty is given to the assessee to restore the appeal, in case the application filed by the assessee before the Designated Authority, is rejected for any reason.
3. In the result, appeal filed by the assessee is dismissed as withdrawn.
rd Order pronounced in the open court on 23 September, 2021 Sd/- Sd/-
(धु वु आर.एल रे डी) (जी. मंजुनाथ)
(Duvvuru RL Reddy) (G.Manjunatha)
#या यक सद%य /Judicial Member लेखा सद%य / Accountant Member
चे#नई/Chennai,
rd
(दनांक/Dated 23 September, 2021
DS
आदे श क त*ल+प अ,े+षत/Copy to:
1. Appellant 2. Respondent 3. आयकर आयु-त (अपील)/CIT(A)
4. आयकर आय-
ु त/CIT 5. +वभागीय त न1ध/DR 6. गाड फाईल/GF.