DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(2), PUNE vs. FRESENIUS KABI INDIA PRIVATE LIMITED, PUNE

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ITA 2619/PUN/2017Status: DisposedITAT Pune09 March 2021AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to withdraw the appeals as the issues were settled under the Vivad Se Vishwas Scheme, 2020. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The Revenue and the Assessee filed cross-appeals before the ITAT. Both parties sought permission to withdraw their respective appeals.

What were the issues?

The primary issue was the withdrawal of appeals due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 09.03.2021Pronounced: 09.03.2021

Heard together (2 matters)

ITA No.2619/PUN/2017
ITA No.111/PUN/2018

Read from the judgment's own cause title. This page is filed under one of them.

There are two cross appeals under consideration. The appeal in ITA No.2619/PUN/2017 is filed by the Revenue directed against the order of ld. Commissioner of Income Tax (Appeals)-13, Pune (‘CIT(A)’ for short) dated 02.08.2017 for the assessment year 2012-13. The cross appeal in ITA

No.111/PUN/2018 is filed by the assessee directed against the order of ld. Dispute Resolution Panel, Mumbai (‘DRP’) dated 26.09.2017 for the assessment year 2013-14. 2. When the matter had come up for hearing today, the appellant filed letters seeking permission to withdraw the above captioned cross appeals on the ground that the issues involved in the cross appeals stand settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax, Pune-1. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal of the assessee as well as the appeal filed by the Revenue.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the cross appeals. Accordingly, the above captioned cross appeals stand dismissed as withdrawn.

5.

In the result, the above captioned cross appeals filed by the Revenue as well as the assessee are dismissed as withdrawn. Order pronounced in the open Court on this 09th day of March, 2021. (PARTHA SARATHI CHAUDHURY) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 09th March, 2021. Sujeet

आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-13, Pune.

4.

The Pr. CIT-1, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “lh” ब"च, 5. पुणे / DR, ITAT, “C” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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