M/S. GRACE DAVISON CHEMICALS INDIA PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(2), PUNE

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ITA 232/PUN/2018Status: DisposedITAT Pune15 February 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the directions of the Dispute Resolution Panel for assessment year 2013-14. The assessee later sought to withdraw the appeal as the issue was settled under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 144C(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISHWANETHRA RAVI, JM

For Appellant: Shri Gaurav Purandare
For Respondent: Shri Krishna Kumar Mishre
Hearing: 15.02.2021Pronounced: 15.02.2021

आदेश/ORDER

1.

This appeal filed by the assessee is directed against the directions of Dispute Resolution Panel – 3, Mumbai dated 27.09.2017 passed u/s 144C(5) of the Income Tax Act, 1961, in relation to the assessment year 2013-14.

2.

Before us, the appellant filed a letter dated 10.02.2021 seeking permission to withdraw the appeal on the ground that the issue involved in this appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by Principal Commissioner of Income Tax, Pune – 1.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 15th day of February, 2021.

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